Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13726 OF 2015
[Arising out of SLP (C) No. 7113 of 2015]
Ram Charan Singh Prajapati .. Appellant
Versus
State of U.P. & Others .. Respondents
J U D G M E N T
Vikramajit Sen, J.
Leave granted.
In view of our detailed Judgment passed in main Civil Appeal of 2015
arising out of SLP(C)No.36166 of 2014, this Appeal stands dismissed. The
impugned Judgment is upheld, but without imposition of costs.
..................................................J.
(VIKRAMAJIT SEN)
...................................................J.
(ABHAY MANOHAR SAPRE)
New Delhi,
November 26, 2015.
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.11.26
16:32:41 IST
Reason:
ITEM NO.1D COURT NO.12 SECTION XI
(For Judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO.13726/2015 @
Petition(s) for Special Leave to Appeal (C) No(s). 7113/2015
(Arising out of impugned final judgment and order dated
02/09/2014 in WC No. 46350/2014 passed by the High Court Of
Judicature at Allahabad)
RAM CHARAN SINGH PRAJAPATI Petitioner(s)
VERSUS
STATE OF U.P. ORS. Respondent(s)
Date : 26/11/2015 This petition was called on for
pronouncement of judgment today.
For Petitioner(s) Ms. Preetika Dwivedi,Adv.
For Respondent(s) Mr. M. R. Shamshad,Adv.
Mr. Shashank Singh, Adv.
Mr.Aditya Samaddar, Adv.
Hon'ble Mr. Justice Vikramajit Sen pronounced the
judgment of the Bench comprising His Lordship and Hon'ble
Mr.Justice Abhay Manohar Sapre.
Leave granted.
The Appeal is dismissed but without imposition of costs
in terms of the signed Judgment.
(USHA BHARDWAJ) (SUMAN JAIN)
AR-CUM-PS COURT MASTER
Signed Reportable Judgment is placed on the file.