Supreme Court - Daily Orders
State Of U.P. vs Ganga Sharan Sharma . on 10 July, 2017
ITEM NO.66 REGISTRAR COURT. 2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 2739/2017
(Arising out of impugned final judgment and order dated 23-05-2016
in CMWP No. 54713/2011 passed by the High Court Of Judicature At
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
GANGA SHARAN SHARMA . & ORS. Respondent(s)
Date : 10-07-2017 This petition was called on for hearing today.
For Petitioner(s) Mr. Anuvrat Sharma,Adv.
Mr. M. R. Shamshad, AOR
For Respondent(s)
Ms. Garima Prashad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the respondent Nos. 5 to 7 shall be taken by the learned counsel for the petitioners within a period of four weeks, as last chance.
Four weeks time, as last chance is given to the respondent Nos. 1 to 4 to file the counter affidavit.
List again on 10.8.2017.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.07.12 (SANJAY PARIHAR) 12:33:32 IST Reason: Registrar MG