Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Seema Devi Yadav on 2 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.9 COURT NO.5 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). 17687/2019
(Arising out of impugned final judgment and order dated 06-05-2019
in SPLA No. 520/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
SEEMA DEVI YADAV Respondent(s)
(FOR ADMISSION and I.R.)
Date : 02-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mrs. Bansuri Swaraj, Adv.
Mr. Vishnu Shankar Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the State of U.P. points out that, according to the State, the respondent failed to secure cut-off marks allotted for OBC candidates.
We permit the State to file a Review Petition in the High Court which, if filed within a period of two weeks from today, will be taken up and disposed of on merits.
The Special Leave Petition is disposed of accordingly. (R. NATARAJAN) Signature Not Verified (RENU DIWAN) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2019.08.03 ASSISTANT REGISTRAR 13:03:36 IST Reason: