Supreme Court - Daily Orders
Kripa Shankar Pandey vs Dy. Director Of Consolidation, Ballia . on 28 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.38 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
Petition(s) for Special Leave to Appeal (C) No(s). 23994/2015
(Arising out of impugned final judgment and order dated 07/08/2015
in WP No. 4034/2015 passed by the High Court of Judicature at
Allahabad)
KRIPA SHANKAR PANDEY Petitioner(s)
VERSUS
DY. DIRECTOR OF CONSOLIDATION, BALLIA & ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V.K. Singh, Sr. Adv.
Mr. Chandra Shekhar, Adv.
Mr. Jitendra Nath Pandey, Adv.
Dr. Vinod Kumar Tewari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.08.28
11:20:31 IST
Reason: