Supreme Court - Daily Orders
Rajani Kant Alias Raje Alias Rajesh vs The State Of Uttar Pradesh on 3 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.36 COURT NO.6 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). 765/2020
(Arising out of impugned final judgment and order dated 04-12-2019
in A482 No. 3885/2005 passed by the High Court Of Judicature At
Allahabad)
RAJANI KANT ALIAS RAJE ALIAS RAJESH & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.16580/2020-EXEMPTION FROM FILING
O.T. )
Date : 03-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mrs. Mona K. Rajvanshi, AOR
Mr. Anurag Kashyap, Adv.
Mr. Ashwani Kumar, Adv.
Mr. Soumya Kundu, Adv.
For Respondent(s) Mr. Zubair Ahmed, Adv.
Dr. Manoj Gahlot, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.
In view of the above, pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.02.04 11:51:22 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER