Supreme Court - Daily Orders
State Of U.P vs Mohd. Rizwan on 6 May, 2014
ÄITEM NO.20 COURT NO.12 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 (Civil) No(s).10704/2014
(From the judgement and order dated 02/01/2014 in SB No.28/2010 of
The HIGH COURT OF JUDICATURE AT ALLAHABAD, BENCH AT LUCKNOW)
STATE OF U.P & ANR Petitioner(s)
VERSUS
MOHD. RIZWAN Respondent(s)
(With appln(s) for exemption from filing O.T. and with prayer for
interim relief)
Date: 06/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr.S.R.Singh, Sr.Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
Mr.Kunal Verma, Adv.
For Respondent(s) Mr. Shakil Ahmed Syed, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar