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Supreme Court - Daily Orders

State Of Uttar Pradesh vs Justice (Retd.) Sudhir Kumar Saxena on 6 September, 2019

Bench: Chief Justice, Ashok Bhushan

     SLP(C) 20677-20682/2019
                                                  1



     ITEM NO.23                               COURT NO.1                   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 for Special Leave to Appeal (C) Nos. 20677-20682/2019

     (Arising out of impugned final judgment and order dated 17-07-2019
     and 09-08-2019 in MISB Nos. 18001/2019, 19102/2017 and 19139/2017
     passed by the High Court Of Judicature At Allahabad, Lucknow Bench)

     STATE OF UTTAR PRADESH & ANR. ETC.                             Petitioner(s)

                                                 VERSUS

     JUSTICE (RETD.) SUDHIR KUMAR SAXENA ETC.                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.130754/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.130755/2019-EXEMPTION FROM
     FILING O.T.)

     Date : 06-09-2019 This matter was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)
                                   Mr.   Mukul Rohatgi, Sr. Adv.
                                   Mr.   P.S. Narasimha, Sr. Adv.
                                   Mr.   Ramesh Kumar Singh, AAG
                                   Mr.   Rakesh Bajpai, Adv.
                                   Mr.   Pradip Mishra, Adv.
                                   Mr.   Ajay Vikram Singh, AOR
                                   Mr.   Ankit Goyel, Adv.
                                   Ms.   Priyanka Singh, Adv.
                                   Mr.   Kamlesh Anand, Adv.

     For Respondent(s)
                                   Mr.   Rakesh Dwivedi, Sr. Adv.
                                   Mr.   Pradeep Kant, Sr. Adv.
                                   Mr.   Divyanshu Sahay, Adv.
                                   Ms.   Sansriti Pathak, AOR
Signature Not Verified             Ms.   Shradha Narayan, Adv.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.09.06
                                   Mr.   Nadeem Murtaza, Adv.
16:55:18 IST
Reason:                            Mr.   Sanjaye Goel, Adv.
                                   Mr.   Gaurav Mehrotra, Adv.
                                   Mr.   Shikhar Anand, Adv.
SLP(C) 20677-20682/2019
                                       2


             UPON hearing the counsel the Court made the following
                                O R D E R

Having heard learned counsel for the petitioners and on perusing the relevant material, we are not inclined to interfere. The special leave petitions are accordingly dismissed.

However, we request the High Court to decide the issue raised in the main proceedings as expeditiously as possible and in any event within a period of two months from today.

Pending interlocutory applications, if any, shall stand disposed of.



          (Deepak Guglani)                          (Anand Prakash)
            Court Master                              Court Master