Supreme Court - Daily Orders
Virender Kr Saxena vs Board Of Revenue U P Allahabad . on 1 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.37 COURT NO.1 SECTION X
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).24783/2013
(Arising out of impugned final judgment and order dated 05/04/2013 in
WP No. 918 (M/S) of 2002 passed by the High Court Of Uttarakhand At
Nainital)
VIRENDRA KUMAR SAXENA Petitioner(s)
VERSUS
BOARD OF REVENUE, U.P., ALLAHABAD & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date : 01/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ashok Kumar Sharma,Adv.
For Respondent(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Yunus Malik, Adv.
Mr. Aman Malik, Adv.
Mr. Anish Maheshwari, Adv.
For Mr. Prashant Chaudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for time for placing on record the documents of allotment of land to the petitioner.
List the matter after four weeks.
Signature Not VerifiedAdditional documents may be filed in the Digitally signed by meanwhile.
NEETU KHAJURIA Date: 2014.09.03 11:19:15 IST Reason:
(Neetu Khajuria) (Renu Diwan) Sr.P.A. Court Master