Supreme Court - Daily Orders
State Of U.P. vs Ram Lalla Singh on 13 January, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.19 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16455/2022
(Arising out of impugned final judgment and order dated 07-03-2022
in WA No. 1244/2022 passed by the High Court Of Judicature At
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
RAM LALLA SINGH & ANR. Respondent(s)
(IA No.1141/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.1142/2023-EXEMPTION FROM FILING O.T. and IA No.1139/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 13-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Rana Mukherjee, Sr. Adv.
Mr. Rajeev Kumar Dubey, Adv.
Ms. Surabhi Guleria, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order passed by the High Court. This special leave petition is dismissed accordingly.
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.01.13 17:32:05 ISTReason: Pending application(s), if any, stand(s) disposed of.
(DEEPAK SINGH) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)