Supreme Court - Daily Orders
Dr. Rajesh Kumar Singh vs State Of Up on 8 May, 2014
ITEM NO.16 COURT NO.10 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 (Civil)....../2014
CC 7271/2014
(From the judgement and order dated 17/09/2013 in WP No.499/2013 of
The HIGH COURT OF JUDICATURE AT ALLAHABAD, BENCH AT LUCKNOW)
DR. RAJESH KUMAR SINGH Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 08/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. S. Palo,Adv.
Mr. Suraj Prakash Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The petitioner has challenged the order dated 17th September, 2013 passed by the High Court of judicature at Allahabad, Lucknow Bench, Lucknow in Writ Petition No. 499 (S/B) of 2013 which reads as follows:
"(C.M. Application No. 83168 of 2013) List in next cause list.
Application is accordingly disposed of."
In view of the fact that the High Court has already directed to list the matter in the cause list, we are not inclined to make any observation.
1If in spite of the order passed by the High Court it has not been listed in the cause list, the petitioner may bring it to the notice of the Chief Justice of the concerned High Court.
The special leave petition is dismissed.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
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