Item No.1503 Court No.4 Section XI (For Judgment)
Supreme Court of India
Record of Proceedings
Baljeet Singh (D) through LRS. & Ors. Etc. Vs. State of Uttar Pradesh & Ors.
[Petition(s) for Special Leave to Appeal (C) No(s).30404-30442/2017 arising out of impugned final judgment and order dated 02-04-1996 in FA No. 919/1993 02-04-1996 in FA No. 887/1993 02-04-1996 in FA No. 843/1993 02-04-1996 in FA No. 839/1993 02-04-1996 in FA No. 837/1993 02-04-1996 in FA No. 857/1993 02-04-1996 in FA No. 829/1993 02-04-1996 in FA No. 865/1993 02-04-1996 in FA No. 851/1993 02-04-1996 in FA No. 867/1993 02-04-1996 in FA No. 842/1993 02-04-1996 in FA No. 838/1993 02-04-1996 in FA No. 846/1993 02-04-1996 in FA No. 847/1993 02-04-1996 in FA No. 848/1993 02-04-1996 in FA No. 849/1993 02-04-1996 in FA No. 850/1993 02-04-1996 in FA No. 965/1993 02-04-1996 in FA No. 942/1993 02-04-1996 in FA No. 859/1993 02-04-1996 in FA No. 860/1993 02-04-1996 in FA No. 940/1993 02-04-1996 in FA No. 892/1993 02-04-1996 in FA No. 840/1993 02-04-1996 in FA No. 875/1993 02-04-1996 in FA No. 831/1993 02-04-1996 in FA No. 869/1993 02-04-1996 in FA No. 929/1993 02-04-1996 in FA No. 833/1993 02-04-1996 passed by the High Court of Judicature at Allahabad]
[SLP(C) No. 30455-30460/2017 (XI) (FOR CONDONATION OF DELAY IN FILING ON IA 102444/2017 FOR CONDONATION OF DELAY IN REFILING ON IA 102449/2017 IA No. 102444/2017 - CONDONATION OF DELAY IN FILING IA No. 102449/2017 - CONDONATION OF DELAY IN REFILING) SLP(C) No. 23522-23530/2018 (XI) (IA FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS ON IA 103580/2018 , FOR ON IA 103580/2018 IA No. 103580/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES]
Date: 08-08-2019
These petitions were called on for pronouncement of judgment today.
For Petitioner(s)
Mr. Rishi Malhotra, AOR
Mr. Prem Malhotra, AOR
For Respondent(s)
Mr. Ravindra Kumar, AOR
Mr. Anuvrat Sharma, AOR
Ms. Tulika Prakash, AOR Hon'ble
Mr. Justice
M.R. Shah pronounced the judgment of the Bench comprising
Hon'ble Mr. Justice Arun Mishra, Hon'ble
Mr. Justice S. Abdul Nazeer and His Lordship.
The special leave petitions are dismissed on the ground of limitation, in terms of the signed judgment. Pending application(s), if any, shall stand disposed of.
Narendra Prasad |
Jagdish Chander |
Court Master |
Court Master |
Signed "Reportable" judgment is placed on the file |
