Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Ram Babu Khushwaha on 11 January, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.15 COURT NO.13 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) No(s).33774/2018
(Arising out of impugned final judgment and order dated 29-08-2018
in SAD No. 447/2017 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
RAM BABU KHUSHWAHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.185138/2018-EXEMPTION FROM FILING
O.T.)
Date : 11-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Bijendar Singh Chahar, Sr. Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Shwetank Sailakwal, Adv.
Mr. Nipun Goel, Adv.
For Respondent(s)
Mr. P.N. Misra, Sr. Adv.
Mr. Yatish Mohan, Adv.
Mr. Amar Shakti, Adv.
Mr. E. C. Vidya Sagar, AOR
Mr. Sumant Kr. Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Misra, learned senior counsel submitted that respondent has been given the benefit of judgment of the learned Single Judge Signature Not Verified and accordingly affirmed by the Division Bench. The respondent has Digitally signed by DEEPAK SINGH Date: 2019.01.12 10:39:54 IST Reason: also retired on attaining the age of superannuation.
In the facts of this case, we do not find any reason to interfere with the judgment of the High Court. Special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR