Supreme Court - Daily Orders
State Of U.P.Tr.Prinl.Sec. vs Suneel Kumar Pandey on 11 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, R. Banumathi
ITEM NO.41 COURT NO.6 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 for Special Leave to Appeal (C) No. 19121/2011
(Against the order dated 26/08/2010 in WP No. 1094/2009 passed by
the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow)
STATE OF U.P.TR.PRINL.SEC.& ANR Petitioner(s)
VERSUS
SUNEEL KUMAR PANDEY Respondent(s)
(With application for condonation of delay in filing SLP and office
report)
Date : 11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Pramod Swarup, Sr. Adv.
Ms. Alka Sinha,Adv.
Mr. Ameet Singh, Adv.
Mr. Anuvrat Sharma, A.O.R.
For Respondent(s) Mr. D.P. Chaturvedi, Adv.
Ms. Anuradha Mutatkar, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
Learned senior counsel for the petitioners makes a statement that the Special Leave Petition has become infructuous.
Applications seeking exemption from filing official translation as well as certified copy of the impugned order are allowed.
In view of the above statement, delay is condoned and the Special Leave Petition stands dismissed as having become infructuous.
Signature Not Verified [KALYANI GUPTA] [SHARDA KAPOOR] Digitally signed by KALYANI GUPTA Date: 2016.03.12 COURT MASTER COURT MASTER 13:26:22 IST Reason: