Supreme Court - Daily Orders
Banda Development Authority Through ... vs Moti Lal Agarwal on 10 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.67 COURT NO.9 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. Nos.3 & 4 in Civil Appeal No.3604/2011
BANDA DEVELOPMENT AUTHY, BANDA Appellant(s)
VERSUS
MOTI LAL AGARWAL & ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and initiating
proceedings u/s 340 read with section 195 of Cr.P.C. against the
respondents and office report)
Date : 10/07/2015 These IAs were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
Counsel for the parties
Ms. Reena Singh, AAG (State of UP)
Ms. Sakshi Mehley, Adv.
Dr. (Mrs.) Vipin Gupta,Adv.
Mr. Bhanu Pratap Dhakray, Adv.
Mr. Ishan Singh, Adv.
Mr. Apurb Lal, Adv.
Mr. Ashesh Lal, Adv.
Mr. Shakti Singh Dhakray, Adv.
Ms. Neha Garg, Adv.
Ms. Susmita Lal,Adv.
Mr. Yash Pal Dhingra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Reena Singh, learned Additional Advocate General, appearing for the respondents, prays for and is granted four weeks' time to file counter affidavit.
Signature Not VerifiedDigitally signed by Sanjay Kumar Date: 2015.07.10
List the matters thereafter.
16:53:43 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master