Supreme Court - Daily Orders
Smt Uma Devi vs The State Of Uttar Pradesh on 25 January, 2019
Bench: Uday Umesh Lalit, Indira Banerjee
ITEM NO.45 COURT NO.9 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 for Special Leave to Appeal (C) No.30299/2017
(Arising out of impugned final judgment and order dated 22-05-2017
in WC No.3853/2010 passed by the High Court Of Judicature At
Allahabad)
SMT UMA DEVI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.107499/2017 – For exemption from filing OT; IA
No.119163/2017 – For exemption from filing OT; and, IA
No.119160/2017 - For permission to file additional
documents/facts/annexures)
Date : 25-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Chandra Shekhar, Adv.
Mr. Prashant Shekhar, Adv.
Mr. S. K. Verma, AOR
For Respondent(s) Mr. Kamlendra Mishra, AOR
Mr. R.K. Raizada, Sr. Adv.
Mr. Chandrika Prasad Mishra, Adv.
Mr. Bhakti Vardhan Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 04.02.2019.
In the meantime, appropriate affidavit with complete details and status with regard to part of Khasra/Ghata No.365, along with a copy of the award, shall be placed on record.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.01.29 18:52:36 IST Reason: (MUKESH KUMAR) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER