Supreme Court - Daily Orders
State Of U.P. vs Dilbahar . on 2 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.24 COURT NO.4 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)......CC No(s).
9224/2015
(Arising out of impugned final judgment and order dated 31/07/2014
in WC No. 27604/2013 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
DILBAHAR & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. V.K. Shukla, AAG
Mr. Vaibhav Yadav, Adv.
for Mr. Abhisth Kumar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks an adjournment, so as to enable him to produce, for the disposal of this case, the original documents by which the State Government took possession of the land in question.
List after four weeks.
Original documents be produced on the next date of hearing.
Signature Not VerifiedDigitally signed by Parveen Kumar Chawla Date: 2015.07.02
Tag with SLP(C)..../2015(CC No.2822/2015).
17:46:56 IST Reason: (Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS