Supreme Court - Daily Orders
State Of Uttar Pradesh vs Indra Jeet Yadav on 16 January, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.28 COURT NO.8 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)....../2015
CC No(s). 376/2015
(Arising out of impugned final judgment and order dated 16/10/2012
in WP No. 1939/1998 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
INDRA JEET YADAV Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. V.K. Shukla,AAG
Mr. A.K. Malik,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned subject to payment of costs of Rs.2,000/- with the Supreme Court Employees Mutual Welfare Fund, within four weeks from today.
Issue notice.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.01.17
12:57:45 IST
Reason: