Supreme Court - Daily Orders
Surte vs State Of U.P. on 13 January, 2014
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ITEM NO.40 COURT NO.13 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).5137/2012
(From the judgement and order dated 30/05/2012 in TACRL No.428/2011, of
The HIGH COURT OF JUDICATURE AT ALLAHABAD)
SURTE Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(With appln(s) for stay,permission to place addl. documents on record and
office report)
WITH SLP(Crl) NO. 5625 of 2012
(With appln.(s) for exemption from filing O.T. and cancellation of bail and
office report)
Date: 13/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s)
Mr. Sudarshan Rajan,Adv.
(In SLP(Crl.)5137/ Mr. Rakesh K. Sharma, Adv.
2012& Resp.No.2 in Mr. Sanjay Misra, Adv.
5625/2012 Mrs. Sangita Chauhan, Adv.
For Respondent(s)
Mr. R.K. Dash, Sr. Adv.
Ms. Pallavi Pratap, Adv.
Mr. Abhisth Kumar, Adv.
Mr. Abhishek Chaudhary ,Adv
Mr. P. Narasimhan, Adv.
For President, Mr. Ankur Prakash, Adv.
Distt.Bar Association
Gautam Budh Nagar,UP
UPON hearing counsel the Court made the following
O R D E R
Special leave petition (crl.) no.5137/2012:-
We are happy to note that in deference to our Order dated 9- 12-2013, the District Bar Association of Gautam Budh Nagar, Noida, Uttar Pradesh has passed a -2- Resolution. The Resolution indicates that the Bar Association has unanimously resolved that it will ensure that no Advocate would be prevented from pursuing the petitioner’s case. The Resolution passed by the District Bar Association, Gautam Budh Nagar reads as under:-
"In compliance of the order of the Hon’ble Supreme Court in SLP (Crl.) No.5137 of 2012 Surte Versus State of U.P. and another connected with SLP (Crl.) No.5625 of 2012 Rohtash Singh Versus State of U.P. and another. The Janpad Diwani Evam Faujdari, Bar Association, Gautam Budh Nagar has unanimously passed this resolution that the Bar Association will ensure that Advocates are not barred or pressurized from appearing in the cases above mentioned with respect to which the above SLPs were filed or in any other cases in the District. It is pertinent to mention here that the cases in the above two special leave petitions are not of the present incumbents tenure, none the less the office bearers of the Bar Association have unanimously resolved that the bar will ensure that no advocate is prevented from pursuing his case.
In view of this, nothing survives in this special leave petition. The special leave petition is, therefore, disposed of.
Special leave petition (crl.) no.5625/2012:- Let this matter be listed separately.
|(Vishal Anand) | |(Indu Pokhriyal) | |Court Master | |Court Master |