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State Of U.P vs Jai Karan on 9 March, 2015

Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya, Arun Mishra

  ITEM NO.54                               COURT NO.1               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)...CC No(s).3960/2015

  (Arising out of impugned final judgment and order dated 15/09/2014
  in WC No. 16911/2012 passed by the High Court of Judicature at
  Allahabad)

  STATE OF U.P AND ORS.                                              Petitioner(s)

                                                  VERSUS

  JAI KARAN AND ANR.                                                 Respondent(s)

  (With appln. (s) for c/delay in filing SLP and office report)

  Date : 09/03/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                         HON'BLE MR. JUSTICE ARUN MISHRA

  For Petitioner(s)                 Mr.   P.N. Misra, Sr. Adv.
                                    Mr.   Abhisth Kumar, Adv.
                                    Mr.   Raman Yadav, Adv.
                                    Mr.   Som Raj Choudhury, Adv.

  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Notice.

In the meantime, the parties shall maintain status quo with regard to the land in question.

Tag with Special Leave Petition (C) No.22413 of 2014.

NEETU KHAJURIA (Neetu Khajuria) (Vinod Kulvi) Date: 2015.03.11 13:49:16 IST Reason: Sr.P.A. Assistant Registrar