Supreme Court - Daily Orders
State Of U.P. vs Brindavan Bihari Lal Shsrivastav . on 17 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.48 COURT NO.8 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). 29937/2014
(Arising out of impugned final judgment and order dated 03/07/2014
in CWP No. 15904/2011 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
BRINDAVAN BEHARI LAL SHRIVASTAV & ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Pawan Shree Aggarwal,Adv.
Ms. Pragati Neekhra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (KALYANI GUPTA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.07.21
11:29:08 IST
Reason: