Supreme Court - Daily Orders
Rajendra Prasad Dwivedi vs State Of U.P. on 6 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
1
ITEM NO.49 COURT NO.3 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)......CC No(s).
19200/2015
(Arising out of impugned final judgment and order dated 19/05/2015
in RPD No. 188/2015 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
RAJENDRA PRASAD DWIVEDI Petitioner(s)
VERSUS
STATE OF U.P. & ANR Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rajendra Prasad Dwivedi, in person
For Respondent(s)
UPON hearing in person the Court made the following
O R D E R
Heard the petitioner, who has appeared in person. Delay condoned.
We find no justification whatsoever to interfere with the impugned order, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Signature Not Verified However, in the peculiar facts and circumstances of the Digitally signed by Parveen Kumar Chawla Date: 2015.11.06 case, we direct the listing of the review petition defective no. 18:07:09 IST Reason:
188 of 2015 for hearing on 15.01.2016 before the High Court. We request the High Court to consider the claim of the petitioner in 2 the review petition by disposing of the same on merits, as expeditiously as possible, and preferably within three months from that date.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS