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Abdul Samad (D) Thr. Lrs. vs Hafees Khan (D) Thr. His Legal Heirs on 26 September, 2014

Bench: V. Gopala Gowda, Adarsh Kumar Goel

  ITEM NO.16                             COURT NO.13                 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).
  15687-15691/2014

  (Arising out of impugned final judgment and order dated 15.03.2007
  in Writ Petition No. 6254 of 1999 and impugned judgment and final
  order dated 11/03/2014 collectively passed in MA No. 144973/2011
  MA No. 144976/2011, MA No. 144681/2011,11/03/2014 in WP No.
  6254/1999,11/03/2014 in CMDCA No. 146680/2011,15/03/2007 in WP No.
  6254/1999 passed by the High Court Of Judicature at Allahabad)

  ABDUL SAMAD (D) THR. LRS. & ORS.                                   Petitioner(s)

                                                VERSUS

  HAFEES KHAN (D) THR. HIS LEGAL HEIRS                               Respondent(s)

  (with appln. (s) for c/delay in filing substitution appln. and
  permission to file SLP and substitution and office report)

  Date : 26/09/2014 These petitions were called on for hearing
  today.

  CORAM :
                         HON'BLE MR. JUSTICE V. GOPALA GOWDA
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

  For Petitioner(s)                 Mr. Rishi Jain, Adv.
                                    Mr. Garvesh Kabra,Adv.
                                    Mr. Amit Singh, Adv.

  For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Permission to file SLP is granted.

No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is dismissed.

(VINOD KUMAR) (MALA KUMARI SHARMA) Reason:

                 COURT MASTER                               COURT MASTER