Supreme Court - Daily Orders
Ashok Kumar Mishra vs State Of U.P. Through (Principal ... on 26 September, 2016
Bench: Shiva Kirti Singh, R. Banumathi
1
ITEM NO.38 COURT NO.11 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). 27476/2016
(Arising out of impugned final judgment and order dated 06/07/2016
in WP No. 9748/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
ASHOK KUMAR MISHRA Petitioner(s)
VERSUS
STATE OF U.P. THROUGH (PRINCIPAL SECRETARY LOK NIRMAN VIBHAG CIVIL
SECTT.) Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vikay Kumar,Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
An intervention is sought to be made orally on behalf of Mr. Ramesh Chandra Baranwal-writ petitioner in Service Bench before the High Court in Writ Petition No. 9936 of 2016 which has been disposed of by a common judgment also covering Writ Petition No.9748 of 2016 preferred by the State of U.P. According to intervenor, purposely the judgment has been challenged only against Signature Not Verified the State of U.P. We clarify that if Mr. Ramesh Chandra Digitally signed by MADHU BALA Date: 2016.09.27 Baranwal wants to intervene, he may do so by filing a 14:16:47 IST Reason:
petition.2
In view of the letter circulated by the learned counsel for the petitioner, let this matter be posted on 7th November, 2016.
(Madhu Bala) (Madhu Narula) Court Master Court Master