Supreme Court - Daily Orders
Polu (Dead) vs State Of U.P. on 22 February, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.4 COURT NO.3 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) No(s).9585/2017
(Arising out of impugned final judgment and order dated 03-11-2016
in WC No. 20035/2013 passed by the High Court Of Judicature At
Allahabad)
POLU (DEAD) & ORS. ETC. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln.(s) for permission to file additional documents and for
exemption from filing O.T. and for permission to file synopsis and
list of dates and with defective application for substitution of
LRs of deceased petitioner no.1 along with application for setting
aside abatement)
WITH
SLP(C) No. 11648/2017 (XI)
(With appln.(s) for exemption from filing OT)
SLP(C) No. 8584/2017 (XI)
(With appln.(s) for exemption from filing OT)
SLP(C) No. 10606/2017 (XI)
(With appln.(s) for exemption from filing OT and for permission to
file lengthy list of dates)
S.L.P.(C)...CC No. 7828/2017 (XI)
(With appln.(s) for c/delay in filing SLP and refiling the SLP)
S.L.P.(C)...CC No. 5805/2017 (XI)
(With appln.(s) for c/delay in filing SLP)
S.L.P.(C)...CC No. 7754/2017 (XI)
(With appln.(s) for c/delay in filing SLP and refiling the SLP)
S.L.P.(C)...CC No. 7554/2017 (XI)
(With appln.(s) for c/delay in filing SLP and refiling the SLP)
S.L.P.(C)...CC No. 7540/2017 (XI)
(With appln.(s) for c/delay in filing SLP and refiling the SLP)
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.02.22
S.L.P.(C)...CC No. 7546/2017 (XI)
17:05:19 IST
Reason:
(With appln.(s) for c/delay in filing SLP)
S.L.P.(C)...CC No. 7751/2017 (XI)
(With appln.(s) for c/delay in filing SLP)
S.L.P.(C)...CC No. 7759/2017 (XI)
S.L.P.(C)...CC No. 7538/2017 (XI)
(With appln.(s) for c/delay in filing SLP)
SLP(C) No. 35458/2017 (XI)
(With appln.(s) for EXEMPTION FROM FILING O.T.)
SLP(C) No. 29814/2018 (XI)
(With appln.(s) for c/delay in filing and refiling SLP)
Date : 22-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Garima Prashad, AOR
Mr. E.C. Agrawala, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Mohit Kumar Bansal, Adv.
For Mr. E. C. Agrawala, AOR
Mr. Abhinav Agrawal, AOR
Mr. Mohit Kumar Bansal, Adv.
For Respondent(s) Mr. Rakesh Uttamchandra Upadhyay, AOR
Ms. Aarti Upadhyay, Adv.
Mr. Ravindra Raizada, Sr. Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Ravindra Raizada, Sr. Adv.
Ms. Stuti Chopra, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioners seeking adjournment for taking appropriate steps, put up after four weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR