Supreme Court - Daily Orders
Mange Ram vs The State Of U.P. on 5 July, 2021
Bench: Navin Sinha, R. Subhash Reddy
ITEM NO.12+41 Court 9 (Video Conferencing) 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). 7929/2021
(Arising out of impugned final judgment and order dated 28-05-2019
in FA No. 297/2015 passed by the High Court of Judicature at
Allahabad)
MANGE RAM Petitioner(s)
VERSUS
THE STATE OF U.P. & ANR. Respondent(s)
(IA No.48841/2021-CONDONATION OF DELAY IN FILING and IA
No.48845/2021-EXEMPTION FROM FILING O.T. and IA No.48844/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 7926/2021 (XI)
(FOR ADMISSION and I.R. and IA No.48405/2021-CONDONATION OF DELAY
IN FILING and IA No.48407/2021-EXEMPTION FROM FILING O.T. and IA
No.48409/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
ANNEXURES)
Diary No(s). 7931/2021 (XI)
(IA No.47080/2021-CONDONATION OF DELAY IN FILING and IA
No.47084/2021-EXEMPTION FROM FILING O.T. and IA No.47082/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP (C) Dy No. 37117/2019 (XI)
(IA No. 52835/2021 - CONDONATION OF DELAY IN FILING
IA No. 52836/2021 - CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS
IA No. 52837/2021 - EXEMPTION FROM FILING O.T.)
Date : 05-07-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Yatindra Singh, Sr. Adv.
Mr. Dr.Rajeev Sharma, AOR
Signature Not Verified
Mr. Ajit Singh Pundir, Adv.
Digitally signed by
Rajni Mukhi
Date: 2021.07.06
For Respondent(s)
16:55:21 IST
Reason: Mr. Sourav Roy, Adv.
Mr. Prabudh Singh, Adv.
Mr. Kaushal Sharma, Adv.
….2/-
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) Dy. Nos. 7929/2021, 7926/2021 & 7931/2021 Delay condoned.
Issue notice.
List alongwith SLP (C) No. 10601/2020 & SLP (C) Dy No. 37117/2019 Dasti, in addition, is also permitted on the Standing Counsel for the State of U.P. SLP (C) Dy No. 37117/2019 One week’s time is granted to learned counsel for the petitioners to serve the unserved respondents.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)