Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Krishna Autar on 4 September, 2018
Bench: Abhay Manohar Sapre, S. Abdul Nazeer
ITEM NO.19 COURT NO.9 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). 27415/2018
(Arising out of impugned final judgment and order dated 18-04-2017
in WC No. 44720/2016 passed by the High Court of Judicature at
Allahabad)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
KRISHNA AUTAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118840/2018-CONDONATION OF DELAY
IN FILING and IA No.118842/2018-EXEMPTION FROM FILING O.T. and IA
No.118841/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Tushar Mehta,ASG
Ms. Aishwarya Bhati,AAG,UP
Mr. Ardhendumauli Kumar Prasad, AOR
For Respondent(s) Mr. Som Raj Choudhury, AOR
Mr. Prashant Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.09.05 17:07:07 IST Reason: 1It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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