Supreme Court - Daily Orders
Ram Narayan Pandey vs The State Of Uttar Pradesh on 19 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
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). 5862/2019
(Arising out of impugned final judgment and order dated 10-05-2019
in ANO. No. 9331/2017 passed by the High Court of Judicature at
Allahabad)
RAM NARAYAN PANDEY Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.100180/2019-EXEMPTION FROM
FILING O.T.)
Date : 19-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. P. K. Jain, AOR
Mr. Saurabh Jain,Adv.
Mr. P.K.Goswami,Adv.
Mr. S.P.Singh Rathore,Adv.
Mr. Ashok K.Sharma,Adv.
Mr. Uday Prakash Yadav,Adv.
Ms. Anuradha Soni Verma,Adv.
Mr. Shryansh Aggarwal,Adv.
Mr. Rajesh Goyal,Adv.
Mr. H.Arjun,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.07.20Pending application shall also stand disposed of.
11:37:21 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER