Supreme Court - Daily Orders
State Of U.P vs Chhote Lal (Dead) Thr. Lrs. on 15 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.9 COURT NO.5 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)......CC No(s).
20628/2013
(Arising out of impugned final judgment and order dated 23/05/2013
in WP No. 17809/2010 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P & ORS Petitioner(s)
VERSUS
CHHOTE LAL &ORS Respondent(s)
(with office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. V.K. Shukla, AAG
Ms. Archana Singh, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s)
Dr. J.N. Dubey, Sr. Adv.
Mr. Anurag Dubey, Adv.
Mr. Meenesh Dubey, Adv.
Mr. S. R. Setia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within four weeks. Dasti, in addition, is permitted. Learned counsel Mr. S.R. Setia accepts notice on behalf of respondents.
Learned counsel for the respondent may file counter affidavit within three weeks.
Rejoinder affidavit, if any, be filed within Signature Not Verified Digitally signed by two weeks thereof.
Neeta Sapra Date: 2014.09.15 17:17:09 IST Reason: (Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER