Supreme Court - Daily Orders
State Of U.P vs Ram Rati . on 23 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.26 COURT NO.4 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)......CC No(s).
3538/2015
(Arising out of impugned final judgment and order dated 10/09/2014
in WC No. 46723/2013 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P AND ORS. Petitioner(s)
VERSUS
RAM RATI AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Irshad Ahmad, Adv.
Mr. Raman Kumar, Adv.
Mr. Abhisth Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within four weeks. Dasti, in addition, is permitted. In the meantime, the parties shall maintain status quo with regard to the land in question.
Tag with SLP ( C) No. 22413 of 2014.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.02.24 16:40:37 IST Reason: (Rajni Mukhi) (Suman Jain) Sr. P.A. Court Master