Supreme Court - Daily Orders
State Of U.P. Thr. Special Secretary vs Hari Shankar Dubey (D) on 30 October, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.21 COURT NO.4 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). 35743/2011
STATE OF U.P. & Ors. THR. SPECIAL SECRETARY Petitioner(s)
VERSUS
HARI SHANKAR DUBEY (D) AND ORS Respondent(s)
Date : 30-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. R.K. Rajwanshi,Adv
Mr. Samir Ali Khan,AOR.
Mr. Raj Kumar Ruhil,Adv.
For Respondent(s) Mr. B.P. Singh Dhakray, Adv
Mr. Kailash Chand, AOR
Mr. Shaakti Singh Dhakray, Adv.
Mr. M. M. Kashyap, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent states that he has brought the factum of the death of the respondent nos. 1 & 2 to the notice of the Court and it is for the petitioner to take necessary steps in this matter. Office objection is over ruled. The applications filed by the respondents are treated to be informing the petitioners about the death of the respondents. Applications to bring on record the L.Rs of deceased respondent nos. 1 & 2 are disposed of.
Signature Not Verified Digitally signed by RACHNA Date: 2017.11.03 (KUSUM LATA SYAL) 17:17:14 IST Reason: (MADHU NARULA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER