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Up State Industrial Development ... vs Capt. Ramesh Chandra Yadav on 20 August, 2018

Bench: Arun Mishra, Indira Banerjee

     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

     SPECIAL LEAVE PETITION (CIVIL) ...…./2018 Diary No(s).27593/2018

     (Arising out of impugned final judgment and order dated 29-11-2017
     in FA No.680/2005 passed by the High Court Of Judicature At
     Allahabad)

     UP STATE INDUSTRIAL DEVELOPMENT LUCKNOW, U.P.
     THROUGH EXECUTIVE ENGINEER                                                     Petitioner(s)

                                                           VERSUS

     CAPT. RAMESH CHANDRA YADAV & ORS.                  Respondent(s)
     (With applns for c/delay in filing SLP and exemption from filing
     O.T)

     Date : 20-08-2018 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)                    Ms. Tulika Prakash,AOR
                                          Ms. Shruti Srivastava,Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Considering the merits of the Reference Court determination, we are not inclined to entertain this petition. The special leave petition is, accordingly, dismissed, Pending application, if any, shall stand disposed of.

(Jagdish Chander) (Sarita Purohit) 12:51:32 IST Reason: Branch Officer AR-cum-PS