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Supreme Court - Daily Orders

Ghaziabad Development Authority vs Deepak Kumar Singh on 2 September, 2021

Bench: S. Abdul Nazeer, Krishna Murari

                                                    1


     ITEM NO.12                Court 7 (Video Conferencing)              SECTION III-A

                               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(s).   15502/2017

     GHAZIABAD DEVELOPMENT AUTHORITY                                   Appellant(s)

                                                 VERSUS

     DEEPAK KUMAR SINGH & ORS.                                         Respondent(s)

     ([ ONLY I.A.NO.33221/2021 IN SLP(C)NO.18357-18358/2019 IS LISTED
     AGAINST THIS MATTER ] )

     WITH
     SLP(C) No. 18357-18358/2019 (XI)
     FOR RECALLING THE COURTS ORDER ON IA 33221/2021
     IA No. 33221/2021 - RECALLING THE COURTS ORDER)

     Date : 02-09-2021 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE KRISHNA MURARI

     For Appellant(s)              Mr.   Garima Prasad, AAG
                                   Mr.   Rajeev Kumar Dubey, Adv.
                                   Mr.   Ashiwan Mishra, Adv.
                                   Ms.   Vaidruti Mishra, Adv.
                                   Mr.   Kamlendra Mishra, AOR

                                    Mr. Ravindra Kumar, AOR

     For Respondent(s)             Mr.   Dushyant Dave, Sr Adv.
                                   Mr.   Smarhar Singh, AOR
                                   Ms.   Shweta Kumari, Adv.
                                   Mr.   Ashutosh Thakur, Adv.


                                   Mr.   Haraprasad Sahu, Adv.
                                   Mr.   Shivkant Mishra,Adv.
                                   Mr.   Pranaya Kumar Mohapatra, Adv.
                                   Mr.   Subhasish Mohanty, AOR
Signature Not Verified


                                    Mr. Ravindra Kumar, AOR
Digitally signed by
Neelam Gulati
Date: 2021.09.04
10:17:41 IST
Reason:
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         UPON hearing the counsel the Court made the following
                            O R D E R

SLP(C) Nos. 18357-18358/2019 These Special Leave Petitions have been filed by the State of Uttar Pradesh and its functionaries against the impugned final order passed by the High Court of Judicature at Allahabad on 09.05.2017 in W.P. (C ) No. 60276 of 2015 and against the order passed by the High Court of Judicature at Allahabad on 24.05.2019 in Civil Contempt Application No. 5601 of 2017.

It has been brought to our notice that the Special Leave Petition No. 17660 of 2017 against the very same impugned final order dated 09.5.2017 has already been dismissed by this Court on 19.07.2017.

In view of the above fact, these Special Leave Petitions are dismissed.

Pending applications, if any, also stand disposed of. Consequently, the Civil Appeal No. 15502 of 2017 is de- tagged and be listed next week.

(NEELAM GULATI)                                             (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS                                     COURT MASTER (NSH)