Supreme Court - Daily Orders
Union Of India vs Jai Prakash Shah on 28 November, 2022
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.14 COURT NO.4 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). 4231/2021
(Arising out of impugned final judgment and order dated 18-01-2021
in CRMBA No. 34643/2019 passed by the High Court of Judicature at
Allahabad)
UNION OF INDIA Petitioner(s)
VERSUS
JAI PRAKASH SHAH Respondent(s)
Date : 28-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Ms. Aishwarya Bhati, LD ASG (Not present)
Mr. Mukesh Kumar Maroria, AOR
Ms. Aakansha Kaul, Adv.
Mr. Adit Khorana, Adv.
Mr. Shashank Shekhar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by learned counsel for the petitioner that the matter has become infructuous in view of the fact that the respondent has been stands convicted subsequent to the filing of the petition. The special leave petition stands dismissed as having become infructuous.
Pending application(s), if any, stand disposed of. Signature Not Verified Digitally signed by Jagdish Kumar Date: 2022.11.30 15:36:28 IST Reason:
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR