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Ram Siromani Tripathi vs State Of U.P. Through Secretary on 7 February, 2019

Bench: A.K. Sikri, S. Abdul Nazeer, M.R. Shah

                                                        1



                                        IN THE SUPREME COURT OF INDIA

                                        CIVIL APPELLATE JURISDICTION

                                    CIVIL APPEAL Nos. 9142-9144 OF 2010


                         RAM SIROMANI TRIPATHI & ORS.                          APPELLANT(S)

                                          VERSUS

                         STATE OF U.P. & ORS.                                  RESPONDENT(S)

                                                 WITH

                                    CIVIL APPEAL NO. 6156 OF 2012



                                                   O R D E R

Mr. R.K. Ojha, learned counsel appears on behalf of the counsel for the appellants and submits that the learned counsel for the appellants is not present in the Court today. It is stated that he is out of station. This is no ground to seek adjournment. We therefore reject the request for adjournment. We have asked the learned counsel to argue the matter. He submits that he does not know anything about the case.

In these circumstances, we dismiss the appeals Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.02.08 for non-prosecution.

Reason:

We make it clear that since we have not found  2 it to be a good ground for adjournment, under no circumstances, application for restoration shall be entertained.

…...…................J. (A.K. SIKRI) …...…................J. (S. ABDUL NAZEER) …...…................J. (M.R. SHAH) NEW DELHI, FEBRUARY 7, 2019  3 ITEM NO.104 COURT NO.2 SECTION III-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 9142-9144/2010 RAM SIROMANI TRIPATHI & ORS. Appellant(s) VERSUS STATE OF U.P. THROUGH SECRETARY & ORS. Respondent(s) (TO GO BEFORE THREE HON'BLE JUDGES) (IA 166154/2018-EARLY HEARING APPLICATION) WITH C.A. No. 6156/2012 (III-A) (IA 166157/2018-EARLY HEARING APPLICATION) Date : 07-02-2019 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. R.K. Ojha, Adv.

For Mr. Balraj Dewan, AOR (N.P.) Dr. Vinod Kumar Tewari, AOR (N.P.) For Respondent(s) Mr. Pramod Swarup, Sr. Adv.

Ms. Prerna Swarup, Adv.

Ms. Alka Sinha, Adv.

Mr. Ravindra Kumar, AOR Mr. Anuvrat Sharma, AOR  4 UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed for non-prosecution in terms of the signed order. We make it clear that since we have not found it to be a good ground for adjournment, under no circumstances, application for restoration shall be entertained.

(SUSHIL KUMAR RAKHEJA) (INDU KUMARI POKHRIYAL) AR CUM PS ASSISTANT REGISTRAR (Signed order is placed on the file.)