Supreme Court - Daily Orders
State Of U.P. &Amp Ors. vs Dhananjay Singh on 7 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.40 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). 21996/2013
(Arising out of impugned final judgment and order dated 14/09/2012
in SA No. 1946/2011 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
DHANANJAY SINGH Respondent(s)
(With interim relief and office report)
Date : 07/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gaurav Bhatia,AAG
Mr. Ashutosh Kr. Sharma,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
For Respondent(s) Mr. Dinesh Kr. Tiwary,Adv.
Mr. Arvind Kumar,Adv.
Mr. Vibhu Shanker Mishra,Adv.
Mr. Amit Srivastava,Adv.
Mr. Chandan Kr.,Adv.
Mr. Santosh Kumar Tripathi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Interim order granted on 4.7.2013 shall continue to operate until further orders.
Since the similar issue has been referred to a larger Bench in C.A. No.5671 of 2012, the instant special leave petition shall be tagged and heard along with that civil appeal.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by Narendra Prasad Date: 2014.11.10 (SHARDA KAPOOR) 16:52:31 IST Reason: COURT MASTER COURT MASTER