Supreme Court - Daily Orders
Prem Shela vs Prescribed Authority/ Sub Divisional ... on 24 May, 2018
Bench: A.M. Khanwilkar, Navin Sinha
ITEM NO.10 COURT NO.4 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) No(s).14118/2018
(Arising out of impugned final judgment and order dated 10-05-2018
in WC No. 53054/2017 passed by the High Court of Judicature at
Allahabad)
PREM SHELA Petitioner(s)
VERSUS
PRESCRIBED AUTHORITY/
SUB DIVISIONAL MAGISTRATE & ORS. Respondent(s)
Date : 24-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE NAVIN SINHA
(VACATION BENCH)
For Petitioner(s) Mr. Rupindra Singh Suri, Sr. Adv.
Mr. Gaurav Yadava, Adv.
Pallavi Chaddha, Adv.
Mr. Santosh Kumar, Adv.
Mr. Karunakar Mahalik, AOR
Mr. Sachin Pahwa, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Being an interlocutory order, we decline to interfere with the order passed by the High Court of Judicature at Allahabad leaving all questions of law open including to raise it before the High Court at the final hearing stage.
Signature Not VerifiedThe special leave petition is accordingly dismissed.
Digitally signed by MEENAKSHI KOHLI Date: 2018.05.24 17:03:09 IST Reason: (SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER