Supreme Court - Daily Orders
Ms. Ranjana Agnihotri vs Union Of India Ministry Of Home Affairs ... on 13 April, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.23 COURT NO.8 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). 33417/2014
(Arising out of impugned final judgment and order dated 12/12/2013
in WP No. 4683/2013 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
RANJANA AGNIHOTRI AND ORS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(Office report on default)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Vishnu Shankar Jain, Adv.
Mr. K. Parmeshwar, Adv.
Mr. V.C. Shukla, Adv.
Mrs. Sudha Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners is permitted to serve notice upon respondent Nos.2 to 6 through standing counsel for the State of Uttar Pradesh.
(SWETA DHYANI) (S.S.R. KRISHNA)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.04.13
16:56:44 IST
Reason: