Supreme Court - Daily Orders
State Of U.P. Through Principal ... vs Dr. Srikant Chaturvedi on 24 October, 2016
Bench: R.K. Agrawal, Prafulla C. Pant
ITEM NO.10 COURT NO.11 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).18622/2016
(Arising out of impugned final judgment and order dated 10/12/2015 in
SB No.1896/2015 passed by the High Court Of Judicature at Allahabad,
Lucknow Bench)
STATE OF U.P. THROUGH PRINCIPAL SECRETARY
DEPARTMENT OF MEDICAL EDUCATION
LUCKNOW AND ANR. Petitioner(s)
VERSUS
DR. SRIKANT CHATURVEDI AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Irshad Ahmad, AAG.
Mr. Abhishek Kumar Singh, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s) Mr. U.K. Uniyal, Sr. Adv.
Mr. Dinesh Kumar Garg, Adv.
Mr. Dhananjay Garg,Adv.
Mr. Deepak Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified Digitally signed byPending application(s), if any, stand(s) disposed of.
ANITA MALHOTRA Date: 2016.10.25 16:50:39 IST Reason: (ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER