Supreme Court - Daily Orders
Allahabad Development Authority . vs Nisha Kumari on 20 March, 2015
Bench: T.S. Thakur, Kurian Joseph, R. Banumathi
ITEM NO.28+ 52 COURT NO.2 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)......CC No(s).
21560/2014
(Arising out of impugned final judgment and order dated 23/05/2014
in WPC No. 61669/2010 passed by the High Court Of Judicature at
Allahabad)
ALLAHABAD DEVELOPMENT AUTHORITY AND ANR. Petitioner(s)
VERSUS
NISHA KUMARI AND ORS Respondent(s)
I.A. 1/2014(with c/delay in filing SLP and office report)
with
SLP(C) No.... CC No. 5120 of 2015
(With appln. For c/delay in filing SLP and office report)
Date : 20/03/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Praveen Agrawal,Adv.
Mr. Mukul Rohtagi, AG,
Mr. Irshad Ahmad, AAG,
Mr. Abhisth Kumar, Adv.
Mr. Som Raj Choudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Post along with Civil Appeal No. 4489 of 2014. In the meantime time, operation of the Signature Not Verified Digitally signed by Shashi Sareen impugned order shall remain stayed.
Date: 2015.03.23 10:57:44 IST Reason:(Shashi Sareen) (Veena Khera) Court Master Court Master