Supreme Court - Daily Orders
Satya Vir Singh vs State Of Up on 18 December, 2014
Author: Chief Justice
Bench: Chief Justice
\202 ITEM NO.21 COURT NO.1 SECTION XI
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 (C)......CC No(s).
19489/2014
(Arising out of impugned final judgment and order dated 17/02/2012
in CMWP No. 49288/2011 passed by the High Court Of Judicature at
Allahabad)
SATYA VIR SINGH Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
WITH S.L.P.(C)...CC No. 19956/2014
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 18/12/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.M.P.S.Tomar, Adv.
Mr.Jabar Singh, Adv.
for Ms. Sandhya Goswami,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice on the application for condonation of delay as also on the Special Leave Petition.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.12.18 16:02:09 ISTTag with S.L.P.(C)No.19777/2014.
Reason:(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar