Supreme Court - Daily Orders
Mohd. Rijwan vs The State Of Uttar Pradesh Thr. Its ... on 7 August, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.30 COURT NO.11 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). 5852/2018
(Arising out of impugned final judgment and order dated 28-05-2018
in CRL.MA No. 16942/2018 passed by the High Court of Judicature at
Allahabad)
MOHD. RIJWAN & ANR. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH THR. ITS SECRETARY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98226/2018-EXEMPTION FROM FILING
O.T. )
Date : 07-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. S.B.Upadhyay,Sr.Adv.
Mr. Kunwar C.M.Khan,Adv.
Mr. Md. Farman, AOR
Ms. Sheeba Khan,Adv.
Mr. Shoaib Khan,Adv.
For Respondent(s) Mr. Praveen Agrawal, AOR
Mr. Kapil Singhal,Adv.
Mr. Pranay Negi,Adv.
Ms. Mamta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.08.08 17:36:19 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER