Supreme Court - Daily Orders
Akhilesh Kumar vs Deepak Singhal on 14 September, 2016
Bench: Dipak Misra, Uday Umesh Lalit
CP(C) 499/2016
1
ITEM NO.9 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT. PET.(C) No.499/2016 In W.P.(C) No.813/2015
AKHILESH KUMAR AND ORS Petitioner(s)
VERSUS
DEEPAK SINGHAL AND ANR Respondent(s)
(With appln. (s) for directions and office report)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mr. Meghsham S. Bhangle, Adv.
Mr. Surinder D. Sharma, Adv.
For Respondent(s) Mr. Ravi Prakash Mehrotra, Adv.
Mr. Vibhu Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Ashok Kumar Singh, learned counsel for the petitioners and Mr. Ravi Prakash Mehrotra, learned counsel for the State of Uttar Pradesh.
On the last occasion, a copy of the petition was directed to be served on the learned Standing Counsel for the Signature Not Verified Digitally signed by State and, accordingly, it has been done. CHETAN KUMAR Date: 2016.09.14 16:42:57 IST Reason: It is submitted by Mr. Mehrotra that the petitioners have not yet made a representation to the Grievance Committee, but has sent a legal notice to the Chief CP(C) 499/2016 2 Secretary. Regard being had to the same, we permit the petitioners to submit a representation as per our order dated 24th November, 2015, to the Grievance Committee within two weeks hence and the Grievance Committee shall deal with it and pass appropriate orders thereon within eight weeks from the date of receipt of the representation.
The contempt petition is, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master