Supreme Court - Daily Orders
State Of U.P vs Rajesh Kumar Katiyar . on 6 January, 2014
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ITEM NO.11 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 (Civil) No(s).2281/2007
(From the judgement and order dated 22/03/2005 in CMWP No.11681/2005 of
The HIGH COURT OF JUDICATURE AT ALLAHABAD)
STATE OF U.P & ORS. Petitioner(s)
VERSUS
RAJESH KUMAR KATIYAR & ORS. Respondent(s)
(Office report on default)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s) Mr. Mukesh Verma, Adv.
Mr. Ravi Prakash Mehrotra, Adv.
For Respondent(s)
Mr. P. Narasimhan,Adv.
UPON hearing counsel the Court made the following
O R D E R
As a last chance, four weeks’ time is granted to the counsel for the petitioner to file status of dasti in respect of respondent nos. 2, 4 and 5 failing which special leave petition qua respondent nos. 2, 4 and 5 shall stand dismissed without further reference to the Court.
(NAVEEN KUMAR) (S.S.R KRISHNA)
COURT MASTER COURT MASTER