Supreme Court - Daily Orders
State Of U.P vs A.K Earth Movers on 17 April, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.8 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Petition(s) for Special Leave to Appeal (C) No(s).
35155/2013
(Arising out of impugned final judgment and order dated 03/10/2013
in CC No. 909/2013 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF U.P Petitioner(s)
VERSUS
A.K EARTH MOVERS & ORS Respondent(s)
(for deletion of the name of respondent)
Date : 17/04/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Rajesh Kumar Maurya,Adv.
Mr. Rajeev Dubey,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
For Respondent(s) Mr. Kumar Rajan Mishra,Adv.
Ms. Niranjana Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
This is an application (I.A. 2/2015) filed by the applicant-petitioner for deletion of proforma respondent Nos. 4 to 6 from the arrays of parties.
I.A. 2/2015 is allowed. The names of proforma respondent Nos. 4 to 6 are deleted from the arrays of parties at the risk of the petitioner.
Signature Not Verified[O.P. SHARMA] Digitally signed by Om Parkash Sharma Date: 2015.04.20 [PARDEEP KUMAR] 18:12:31 IST Reason: COURT MASTER AR-cum-PS