Supreme Court - Daily Orders
Devender Singh (Dead) Thr. Lrs. ... vs State Of U.P Thr. Collector . on 17 April, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.39 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
I.A. 2/2017 in Petition for Special Leave to Appeal (C)
No. 26483/2016
(Arising out of impugned final judgment and order dated 24/05/2016
in CMWP No. 7646/2003 passed by the High Court of Judicature at
Allahabad)
DEVENDER SINGH (DEAD) THR. LRS. Petitioner(s)
VERSUS
STATE OF U.P THR. COLLECTOR AND ANR. Respondent(s)
(For impleadment and office report)
Date : 17/04/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Ms. Shweta Yadav, Adv.
Ms. Asha Gopalan Nair,Adv.
For Respondent(s) Ms. Geetan Dua, Adv.
Ms. Veenakshi Kadan, Adv.
Mr. M. P. Shorawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks' time is granted to learned counsel for the petitioner to file reply in the application for Impleadment.
List thereafter.
Signature Not Verified (POOJA SEHGAL) (SUMAN JAIN) Digitally signed by POOJA SEHGAL Date: 2017.04.21 SR. P.A. COURT MASTER 10:53:35 IST Reason: