Supreme Court - Daily Orders
Parvati Devi vs The State Of Uttar Pradesh on 17 July, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
CHAMBER MATTER COURT NO.13 SECTION III-A
No. 46
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4973/2011
PARVATI DEVI Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
WITH
C.A. No. 4975/2011
(IA 38142/2017 FOR IMPLEADMENT]
Date : 17-07-2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For parties: Mr. Shakil Ahmed Syed, AOR
Mr. Satish Chand Gupta, Adv.
Ms. Swati, Adv.
Mr. Rameshwar Prasad Goel, Adv.
Mr. M. R. Shamshad, Adv.
Mr. Rakesh Uttamchandra Upadhyay, Adv.
Ms. Aarti Upadhyay, Adv.
Mr. Amar Deep Sharma, Adv.
Mr. Shrish Kumar Misra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that similar interlocutory applications, which were listed on 11.01.2017, have been deferred for consideration alongwith the main matter and thus, the present application be, accordingly, deferred on parity with the other applications.
Thus this application would be examined with the main matter.
Signature Not Verified Digitally signed by SONALI SAUND Date: 2017.07.19 (SONALI SAUND) 16:57:04 IST Reason: (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT COURT MASTER