Supreme Court - Daily Orders
Vinay Kumar Dubey vs State Of U.P. . on 6 May, 2014
¶ITEM NO.30 COURT NO.4 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 (Civil) No(s).34262/2012
(From the judgement and order dated 28/09/2012 in CMWP No.50569/
2012 of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
VINAY KUMAR DUBEY Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln(s) for stay,impleadment as party respondent,
impleadment, exemption from filing O.T. and prayer for interim
relief and office report)
Date: 06/05/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Manoj K.Mishra, Adv.
For Respondent(s) Mr. Rajesh Kr. Maurya, Adv.
Mr. Upendra Mishra, Adv.
Mr. C.D. Singh, Adv.
Mr. S.R. Singh, Sr.Adv.
Mr. Sushant K. Yadav, Adv.
Mr. Ankur Yadav, Adv.
Mr. Avnish Singh, Adv.
Mr. Ujjawal Pandey, Adv.
Mr. Ramshiromani, Adv.
Ms. Namita Choudhary, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard counsel for the parties.
Application for impleadment is allowed.
Since no confidence motion against the petitioner has been passed, we are not inclined to entertain the special leave petition. The special leave petition is dismissed. However, question of law is kept open.
(NAVEEN KUMAR) (SHARDA KAPOOR)
COURT MASTER COURT MASTER