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U.P. Avas Evam Vikas Parishad vs Chandra Shekhar And Ors on 9 May, 2023

Author: Surya Kant

Bench: Surya Kant

     ITEM NO.14                                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.779/2016

     (Arising out of impugned final judgment and order dated 07­10­2015
     in WP No. 97/2014 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     U.P. AVAS EVAM VIKAS PARISHAD                                               Petitioner(s)

                                                        VERSUS

     CHANDRA SHEKHAR AND ORS & ORS.                                              Respondent(s)

     Date : 09­05­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)
                                        Mr. Vishwajit Singh, Sr. Adv.
                                        Mr. Abhishek Kumar Singh, AOR
                                        Mr. Pankaj Singh, Adv.
                                        Ms. Ridhima Singh, Adv.
                                        Mr. Vignesh Singh, Adv.
                                        Ms. Pallavi Baghel, Adv.
                                        Ms. Anamika Yadav, Adv.
     For Respondent(s)
                                        Mr. Sanyat Lodha, AOR

                                        Ms. Mahima Gupta, AOR
                                        Mr. Kamlendra Mishra, AOR

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

1. Learned counsel for Respondent Nos.1 and 2 seeks and is granted six weeks’ time to file Vakalatnama and counter affidavit.

2. Rejoinder Affidavit, if any, be filed within two weeks thereafter.

3. Digitally signed by VISHAL ANAND Post the matter for hearing on 29­08­2023. Date: 2023.05.10 19:45:52 IST Reason:

(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)