Supreme Court - Daily Orders
Palla Salt Bharatra Sangthan (Almora) vs Lalit Mohan Pant . on 28 February, 2014
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REVISED
ITEM NO.59 COURT NO.5 SECTION X
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 4087/2014
(From the judgement and order dated 21/02/2014 in WPPIL No.140/2013,
CMA No.48/2014 of The HIGH COURT OF UTTARAKHAND AT NAINITAL)
PALLA SALT BHARATRA SANGTHAN (ALMORA) Petitioner(s)
VERSUS
LALIT MOHAN PANT & ORS. Respondent(s)
(With appln(s) for permission to file SLP)
Date: 28/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Ms. Madhavi Diwan, Adv.
Mr. Sudarshan Singh Rawat, Adv.
Mr. Himanshu Mehra, Adv.
Mr. R. Balasubramanian, Adv.
For Respondent(s)
(State of Uttarakhand) Mr. Sidharth Luthra, ASG
Mr. Rajiv Nanda, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Permission to file SLP is granted. Issue notice.
Dasti, in addition, is permitted. Mr. Rajiv Nanda, Advocate accepts notice on behalf of the State of Uttara Khand.
Four weeks’ time is granted to the State to file counter affidavit.
Operation of the order of the High Court dated 27th December, 2013 insofar as it directs completion of the Panchayat elections in the State of Uttara Khand by 29th March, 2014 shall remain stayed.
(G. SUDHAKARA RAO) (KALYANI GUPTA)
COURT MASTER COURT MASTER
ITEM NO.59 COURT NO.5 SECTION X
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 4087/2014 (From the judgement and order dated 21/02/2014 in WPPIL No.140/2013, CMA No.48/2014 of The HIGH COURT OF UTTARAKHAND AT NAINITAL) PALLA SALT BHARATRA SANGTHAN (ALMORA) Petitioner(s) VERSUS LALIT MOHAN PANT & ORS. Respondent(s) (With appln(s) for permission to file SLP) Date: 28/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA For Petitioner(s) Ms. Madhavi Diwan, Adv.
Mr. Sudarshan Singh Rawat, Adv. Mr. Himanshu Mehra, Adv.
Mr. R. Balasubramanian, Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Heard learned counsel for the petitioner. Permission to file SLP is granted. Issue notice.
Dasti, in addition, is permitted. Four weeks’ time is granted to the State to file counter affidavit.
Operation of the order of the High Court dated 27th December, 2013 insofar as it directs completion of the Panchayat elections in the State of Uttara Khand by 29th March, 2014 shall remain stayed.
(G. SUDHAKARA RAO) (KALYANI GUPTA)
COURT MASTER COURT MASTER