Supreme Court - Daily Orders
U.P Live Stock Development Board vs Sushant Srivastava on 18 November, 2019
Bench: Deepak Gupta, Aniruddha Bose
1
ITEM NO.8 COURT NO.16 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).23517/2019
(Arising out of impugned final judgment and order dated 15-05-2019
in SA No.649/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
U.P LIVE STOCK DEVELOPMENT BOARD Petitioner(s)
VERSUS
SUSHANT SRIVASTAVA & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file addl. documents/facts/annexures)
WITH SLP(C) No.23518/2019 (XI)
Date : 18-11-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Sudeep Seth,Sr.Adv.
Mr. Anurag Kishore,AOR
Ms. Diksha Khanna,Adv.
For Respondent(s) Mr. Siddhartha Dave,Sr.Adv.
Mr. Amit Pawan,AOR
Mr. Akshat Srivastava,Adv.
Mr. Pradeep Kant,Sr.Adv.
Mr. Sanjaye Goel,Adv.
Mr. Prasanjit Singh Rathore,Adv.
Mr. Rohit Kumar Singh,AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We see no reason to interfere in the matter. The
Digitally signed by
SARITA PUROHIT
Date: 2019.11.18
special leave petitions are accordingly dismissed. Pending 17:38:45 IST Reason: applications shall stand disposed of.
We, however, grant/extend time to the petitioner to complete the process of regular appointment(s) by three 2 months.
We make it clear that the order of the High Court shall not be violated in any manner whatsoever, and must be complied with in letter & spirit.
(Pradeep Kumar) (Sarita Purohit)
Branch Officer AR-cum-PS