Supreme Court - Daily Orders
U.P. Avas Evam Vikas Parishad vs Jawahar Lal (D) Thr. Lrs. . on 28 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.49 COURT NO.7 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(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 4636/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/07/2015
IN FA NO. 56/2005 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
U.P. AVAS EVAM VIKAS PARISHAD PETITIONER(S)
VERSUS
JAWAHAR LAL (D) THR. LRS. AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T.)
WITH
SLP(C) NO. 4689/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4693/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4699/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4712/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4724/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4831/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4839/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4842/2016
Signature Not Verified
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
Digitally signed by
VINOD LAKHINA
Date: 2016.03.28
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
16:25:07 IST
Reason:
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SLP(C) NO. 4844/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO. 4672/2016
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND APPLN.(S) FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND INTERIM
RELIEF AND OFFICE REPORT)
Date : 28/03/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. L. Nageshwar Rao, Sr. Adv.
Mr. Vishwajit Singh, Adv.
Ms. Ridhima Singh, Adv.
Mr. Pankaj Singh, Adv.
Mr. Aviral Saxena, Adv.
Mr. Utkarsh Sharma, Adv.
Mr. Abhishek Singh, Adv.
Mr. Piyush Vatsa, Adv.
Mr. Abhindra Maheshwari, Adv.
For Respondent(s) Mr. Mahabir Singh, Sr. Adv.
Ms. Reeta Chaudhary, Adv.
Mr. Sunil Kumar Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned judgment and O.T. is granted.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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