Supreme Court - Daily Orders
Ram Pratap Singh vs State Of U.P . on 16 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.42 COURT NO.10 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). 18424/2015
(Arising out of impugned final judgment and order dated 12/03/2015
in WA No. 28337/2009 passed by the High Court Of Judicature at
Allahabad)
RAM PRATAP SINGH Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 16/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Yatish Mohan, Adv.
Mr. Anand Bali, Adv.
Mr. Kedar Nath Tripathy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice only on the question as to why dismissal may not be substituted by compulsory retirement.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.07.21
17:15:34 IST
Reason: