Supreme Court - Daily Orders
Sulekhan Singh & Company & Others vs State Of U.P. & Others on 13 March, 2015
Bench: Anil R. Dave, Amitava Roy
1
ITEM NO.28+50 COURT NO.3 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).
6776-6777/2015
(Arising out of impugned final judgment and order dated 06/02/2015
in CMRA No. 5065/2015,06/02/2015 in CMRA No. 5064/2015 passed by
the High Court Of Judicature at Allahabad)
SULEKHAN SINGH & COMPANY & OTHERS Petitioner(s)
VERSUS
STATE OF U.P. & OTHERS Respondent(s)
(with interim relief)
with
SLP (C) 7165-7168 of 2015
(with application for exemption from filing O.T. and interim
relief and office report)
Date : 13/03/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. H. P. Rawal, Sr. Adv.
Ms. Awantika M., Adv.
Mr. Madanlal Shrivastava, Adv.
Mr. Shikhar Sarin, Adv.
Ms. Divya Anand, Adv.
Mr. Nipun Saxena, Adv.
For Mr. Prashant Kumar, Adv.
For Respondent(s) Mr. Dev Brat Mukherjee, Adv.
Mr. Syed S. Rafat Ali, Adv.
Mr. Santosh Tripathi, Adv.
Mr. Aamir Naseem, Adv.
UPON hearing counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Jayant Kumar Arora Date: 2015.03.18 16:34:36 IST Issue notice to Government authorities. Reason: In pursuance of the request made by this Court, Mr.Gaurav Bhatia, learned AAG, accepts notice on behalf of the 2 government authorities. Vakalatnama be filed by the AOR within one week from today.
Counter Affidavit be filed within three weeks. Rejoinder Affidavit, if any, be filed within one week thereafter.
List on 10.04.2015.
The parties are directed to maintain status quo as of today in the meantime.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar