Supreme Court - Daily Orders
State Of U.P. vs Surya Bhan Singh on 7 January, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.16 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)....../2014
CC No(s). 21646/2014
(Arising out of impugned final judgment and order dated 21/07/2014
in SAD No. 33/2014 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE OF U.P.AND ORS Petitioner(s)
VERSUS
SURYA BHAN SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 07/01/2015 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
Ms. Alka Sinha,Adv.
Mr. Anuvrat Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
Learned counsel appearing for the petitioners makes a statement that the petitioners will comply with the order of the High Court and revoke the order of termination issued to the respondent within four weeks from today.
In the light of the said statement made before us, which is recorded, the High Court may keep the contempt proceedings in abeyance awaiting compliance to be reported by the petitioners within the time now granted.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.01.08 17:10:41 IST Reason: (NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER