Supreme Court - Daily Orders
U.P. Urdu Development Organization vs State Of U.P. . on 12 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.43 COURT NO.6 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) No(s). 17227/2002
(Arising out of impugned final judgment and order dated 26/04/2002
in CMWP No. 17464/2002 passed by the High Court Of Judicature at
Allahabad)
U.P. URDU DEVELOPMENT ORGANIZATION Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and raising
additional grounds and office report)
WITH
SLP(C) No. 3937/2003
(With appln.(s) for permission to file rejoinder affidavit)
SLP(C) No. 3944/2003
(With appln.(s) for permission to file rejoinder affidavit and
Interim Relief)
SLP(C) No. 21600/2003
(With appln.(s) for may refer to remarks and Interim Relief)
C.A. No. 2513/2006
(With Interim Relief)
S.L.P.(C)...CC No. 3935/2006
(With appln.(s) for permission to file additional documents and
exemption from filing O.T. and c/delay in filing SLP and Office
Report)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE DIPAK MISRA
Digitally signed by
HON'BLE MR. JUSTICE PRAFULLA C. PANT
Gulshan Kumar Arora
Date: 2015.01.19
16:10:02 IST
For Petitioner(s)
Reason:
Mr. Mohd. Irshad Hanif,Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. Imtiaz Ahmed, Adv.
2
For Respondent(s) Mrs. Naghma Imtiaz, Adv.
Ms. Amra Moosavi, Adv.
For M/s. Equity Lex Associates,Adv.
Mr. Guru Krishna Kumar, Sr. Addv.
Ms. Niranjana Singh, Adv.
Ms. Alka Agarwal, Adv.
Mr. Rambhaj, Adv.
Mr. D.S. Mahra, Adv.
Mr. Vivek Vishnoi, Adv.
Mr. M. R. Shamshad, AOR.
Mr. Kabir Dixit, Adv.
Mr. Ravi Prakash Mehrotra, AOR
Mr. Vibhu Tiwari, Adv.
Mr. P. Parmeswaran,Adv.
Mr. T. Harish Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) NOS.17227/02, 3944/03, 21600/03 and SLP (C) NO...... (CC NO.3935 OF 2006 Mr. Salman Khurshid, learned senior counsel appearing for the petitioner seeks leave of this Court to withdraw the Special Leave Petition to submit a representation to the State Government. Learned counsel for the State has no objection. The special leave petitions are dismissed as withdrawn. No costs.
SLP NO.3937 OF 2003 Heard Mr. Salman Khurshid, learned senior counsel for the petitioner and Mr. Gurukrishna learned counsel appearing for the Union of India and Mr. Malhotra, learned counsel for the State Election Commissioner and Mr. M.R. Shamshad, learned counsel for the State.
After arguing the case at length, Mr. Salman Khurshid, learned senior counsel, submitted that the petitioner may be permitted to submit representations to the Union of India as well as the State Government so that the relief that has been prayed for in the special leave petition can be sought to be looked into. Without expressing any opinion on the merits of the case, the 3 special leave petition is permitted to be withdrawn with liberty to represent as prayed hereinabove. The special leave petition is accordingly disposed of. No order as to costs. CIVIL APPEAL NO.2513 OF 2006 The appeal is dismissed as withdrawn in terms of the signed order.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file) 4 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2513 OF 2006 U.P. Urdu Development Organization ... Appellant versus State Election Commissioner & Ors. ... Respondents O R D E R Mr. Salman Khurshid, learned senior counsel appearing for the appellant, seeks permission of this Court to withdraw the civil appeal.
Mr. Ravi Prakash Mehrotra, learned counsel for the State Election Commissioner, has no objection. The appeal is dismissed as withdrawn. No costs.
................,J.
(Dipak Misra) ................,J.
(Prafulla C. Pant) New Delhi;
January 12, 2015.