Supreme Court - Daily Orders
State Of Uttar Pradesh Through ... vs Kanhaiya Lal And (10) Others on 10 April, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.9 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 for Special Leave to Appeal (C)......CC No. 5908/2015
(Arising out of impugned final judgment and order dated 29/08/2014
in SA No. 83/2001 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH THROUGH PRINCIPAL
SECY. DEPTT. OF REVENUE U.P. & ANR. Petitioner(s)
VERSUS
KANHAIYA LAL AND (10) OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Arvind Varma, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
Ms. Shalini Kumar, Adv.
For Respondent(s) Dr. (Mrs. ) Vipin Gupta,Adv.
Mr. P.N. Misra, Sr. Adv.
Mr. Som Raj Choudhary, Adv.
Mr. Shibashish Misra,Adv.
Mr. Nidesh Gupta, Sr. Adv.
Mr. Nikhil Majithia, Adv.
Mr. Suraj Prakash Singh, Adv.
Mr. Sudhansu Palo, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. However, the question of law will be left over.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.04.10 16:25:41 IST Reason: (Rajni Mukhi) (Saroj Saini) Sr. P.A. Court Master