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Durgawati Devi vs Union Of India Thr. Its Secretary, ... on 4 October, 2019

Bench: Indira Banerjee, M.R. Shah

      ITEM NO.55                              COURT NO.16                 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).   37479/2016

      (Arising out of impugned final judgment and order dated 08-03-2016
      in WP No. 4717/2016 passed by the High Court Of Judicature At
      Allahabad, Lucknow Bench)

      DURGAWATI DEVI                                                      Petitioner(s)

                                                     VERSUS

      UNION OF INDIA THR. ITS SECRETARY, MINISTRY                   & ORS.Respondent(s)


      Date : 04-10-2019 This petition was called on for hearing today.

      CORAM :                HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE M.R. SHAH


      For Petitioner(s)                Mr.Kamal Mohan Gupta,Adv.
                                       Mr.Shiv Kumar Tripathi,Adv.
                                       Mr.Umang Tripathi,Adv.
                                       Ms.Sheela Mishra,Adv.
                                       Mr.Sanjay Kumar,Adv.
                                       Mr.Anil Kumar,Adv.
                                       Mr. Dr.Rajeev Sharma, AOR

      For Respondent(s)                 Ms.Pinky Anand, ASG
                                         Mr.Bharat S.,Adv.
                                         Ms.Diksha Rai,Adv.
                                         Mr.Chakitan V.S.Papata,Adv.
                                         Mr.R.B.Yadav,Adv.
                                         Mr.Raj Bahadur,Adv.
                                         Mrs.Anil Katiyar,Adv.
                                         Mr. Anurag Kishore, AOR



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the parties.

The Special Leave Petition is dismissed.

Reason:                  Reasons to follow.


      (SUSHMA KUMARI BAJAJ)                                            (BEENA JOLLY)
      SENIOR PERSONAL ASSISTANT                                         BRANCH OFFICER