Supreme Court - Daily Orders
U.P.Avas Evam Vikas Parishad,Lucknow vs Shanti Devi . on 3 January, 2014
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ITEM NO.22 COURT NO.5 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)....../2013
CC 21834/2013
(From the judgement and order dated 08/08/2013 in FAD No.102/2008
of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
U.P.AVAS EVAM VIKAS PARISHAD,LUCKNOW Petitioner(s)
VERSUS
SHANTI DEVI & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC NO. 21936 of 2013
(With appln(s) for c/delay in filing SLP and office report)
Date: 03/01/2014 These Petitions wer called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Vishwajit Singh, Adv.
Mr. Abhindra Maheshwari, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Exemption granted.
Issue notice.
In the meanwhile, 50% of the claim amount deposited by the petitioner with the High Court shall not be allowed to be withdrawn by the respondents - landowners as permitted in the impugned order of the High Court.
Tag with SLP(C) No. 34392 of 2012.
(G. SUDHAKARA RAO) (SHARDA KAPOOR)
COURT MASTER COURT MASTER