Supreme Court - Daily Orders
State Of Uttar Pradesh Through ... vs Mamta Adhikari on 28 September, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.13 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)........./2015
CC No(s). 17565/2015
(Arising out of impugned final judgment and order dated 19/02/2015
in SAD No. 48/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH THROUGH PRINCIPAL
SECRETARY, REVENUE & OTHERS Petitioner(s)
VERSUS
MAMTA ADHIKARI Respondent(s)
I.A. 1/2015(With c/delay in refiling SLP and office report)
Date : 28/09/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Tanmay Agrawal, Adv.
Mr. Mukesh Verma, Adv.
Mr. D. K. Prasad, Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the Special Leave Petition is condoned.
(Ashima Chhabra) (Sneh Lata Sharma)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.09.30
16:59:23 IST
Reason: