Supreme Court - Daily Orders
State Of U.P. vs Tilak Ram . on 3 August, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.2 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
I.A.NO.4 in Civil Appeal No(s). 2367/2013
STATE OF U.P.& ANR Appellant(s)
VERSUS
TILAK RAM & ORS. Respondent(s)
(for hearing the newly added petitioner and office report)
WITH
IA No.3 in C.A. No. 2427/2013
(for hearing the newly added petitioner and office report)
IA No.4 in C.A. No. 2497/2013
(for hearing the newly added petitioner and office report)
IA No.5 in SLP(C) No. 1105/2012
(for hearing the newly added petitioner and office report)
Date : 03/08/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. M.R. Shamshad, AOR
Mr. M.P. Shorawala, AOR
Ms. Shruti Sam, Adv.
Mr. Gunnam Venkateswara Rao, AOR
For Respondent(s) M/s. Anuradha & Associates, Adv.
Signature Not Verified
Mr. Nagendra Singh, Adv.
Digitally signed by
Mr. Vishwa Pal Singh, AOR
Gulshan Kumar Arora
Date: 2015.08.24
15:29:09 IST
Reason:
Mr. Mukesh Verma, Adv.
Mr. Pawan Kumar Shukla, Adv.
Dr. Kailash Chand, AOR
2
State of UP Mr. P.N. Misra, Sr. Adv.
Mr. Abhisth Kumar, Adv.
Mr. Som Raj Choudhury, Adv.
Ms. Pallavi Pratap, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No.4 in Civil Appeal No.2497 of 2013 and I.A. No.5 in SLP (C) No.1105 of 2012 Both the IAs are disposed of in terms of the signed order. As far as the other matters are concerned, list after four weeks.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO.4 IN CIVIL APPEAL NO.2497 OF 2013 State of U.P. & Anr. … Appellants VERSUS Ieshwar & Ors. … Respondents WITH IA NO.5 IN SPECIAL LEAVE PETITION (CIVIL) No. 1105 OF 2012 O R D E R On a perusal of the report from the District Judge, Meerut, it appears that the respondents are cultivating the land in question. In view of the aforesaid, nothing survives in these IAs and accordingly, the both the IAs stand disposed of.
.....................,J. (Dipak Misra) .....................,J. (Prafulla C. Pant) New Delhi;
August 3, 2015.