Supreme Court - Daily Orders
Ashish Agrawal vs State Of U.P. on 2 March, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.17 COURT NO.16 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1712/2020
(Arising out of impugned final judgment and order dated 25-09-2019
in A482 No. 35490/2019 passed by the High Court of Judicature at
Allahabad)
ASHISH AGRAWAL Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
Date : 02-03-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Vishal Sharma, Adv.
Mr. Mukesh Verma, Adv.
Mr. Pawan Kumar Shukla, Adv.
Ms. Sandhya Sharma, Adv.
Mr. Sidhinath Singh Sengar, Adv.
Mr. Yash Pal Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is dismissed accordingly. Pending applications, if any, shall also stand disposed of.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.03.02 15:53:54 IST Reason: