Supreme Court - Daily Orders
State Of U.P. vs District Bar Association, Sambhal Up on 29 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.14 Court 7 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20884/2020
(Arising out of impugned final judgment and order dated 09-10-2017
in WC No. 45864/2017 passed by the High Court Of Judicature At
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
DISTRICT BAR ASSOCIATION, SAMBHAL UP & ORS. Respondent(s)
(FOR I.R. and IA No.101660/2020-CONDONATION OF DELAY IN FILING and
IA No.101664/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.101665/2020-EXEMPTION FROM FILING O.T. )
Date : 29-10-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Tanmaya Agarwal, AOR
Ms. Rukhmaini S. Bobde, Adv.
Mr. Wrick Chatterjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the State prays that he be permitted to withdraw the special leave petition, with liberty to file a review petition before the High Court to review the judgment dated 09.10.2017 in view of the subsequent developments.
Prayer is allowed with aforesaid liberty. The special leave petition is dismissed as withdrawn. If the Signature Not Verified petitioner is aggrieved, he is at liberty to come back again. Digitally signed by MEENAKSHI KOHLI Date: 2020.10.29 15:06:34 IST Reason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER