Supreme Court - Daily Orders
Jasvant Singh @ Jaswant Singh vs The State Of Uttar Pradesh on 10 January, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.6 COURT NO.17 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 (C) No(s). 98-99/2020
(Arising out of impugned final judgment and order dated 06-08-2019
in WPMS No. 43387/1999 06-08-2019 in WPMS No. 33614/2000 passed by
the High Court Of Uttarakhand At Nainital)
JASVANT SINGH @ JASWANT SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and IA No.1092/2020-EXEMPTION FROM FILING O.T. and
IA No.1095/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 10-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr.Ashok Kumar Sharma,Sr.Adv.
Mr. Parmanand Gaur, AOR
Mr.Kshitij Mudgal,Adv.
Mr.Ekansh Bansal,Adv.
Mr.Akhil Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in six weeks. Dasti, in addition, is permitted. In the meantime, there shall be stay of dispossession. Tag with S.L.P.(C)No.29680/2019.
Signature Not Verified (SUSHMA KUMARI BAJAJ) (SUNIL KUMAR RAJVANSHI) Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.01.11 SENIOR PERSONAL ASSISTANT 12:02:07 IST Reason: BRANCH OFFICER