Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Dr. Ram Suresh Rai vs Union Of India on 27 October, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.19                               COURT NO.11                  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).   26612/2017

     (Arising out of impugned final judgment and order dated 12-04-2017
     in WP No. 278/2014 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     DR. RAM SURESH RAI & ORS.                                             Petitioner(s)

                                                     VERSUS

     UNION OF INDIA & ORS.                                                 Respondent(s)

     (With Interim Relief and IA No.88701/2017-EXEMPTION FROM FILING
     O.T. and IA No.88698/2017-CONDONATION OF DELAY IN REFILING)

     Date : 27-10-2017 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                 Mr.   Swetank Shantanu, AOR
                                       Mr.   Pratap Shanker,Adv.
                                       Ms.   Surbhi,Adv.
                                       Ms.   A. Shivani,Adv.

     For Respondent(s)

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

Heard.

Delay condoned.

The special leave petition is disposed of in terms of order passed by this Court in Dr. Piyush Awasthi & Anr. v. Union of India & Ors., SLP(C)NO.26625 of 2017, and connected matter.

Pending applications, if any, shall also stand disposed of.

Signature Not Verified

(MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2017.10.28 (PARVEEN KUMARI PASRICHA) COURT MASTER 12:42:07 IST Reason: COURT MASTER