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Chairman Cum Secretary U.P Financial ... vs Bangali Prasad Verma on 11 March, 2016

Author: N.V. Ramana

Bench: N.V. Ramana

     ITEM NO.11                            COURT NO.8              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. 2/2015 in Petition(s) for Special Leave to Appeal (C)                 No(s).
     5360/2014

     (Arising out of impugned final judgment and order dated 30/09/2013
     in WPC No. 7566/2002 passed by the High Court of Judicature at
     Allahabad)

     CHAIRMAN CUM SEC.U.P.FINANCIAL CORP&ORS.                       Petitioner(s)

                                                  VERSUS

     BANGALI PRASAD VERMA & ANR                                     Respondent(s)

     (For impleadment and office report)

     Date : 11/03/2016 This application was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE N.V. RAMANA
                                           [IN CHAMBERS]


     For Petitioner(s)               Mr. P.S. Deoghar,Adv.
                                     Mr. Rakesh Uttamchandra Upadhyay,Adv.


     For Respondent(s)              Mr.   Prashant Kumar,Adv.
                                    Mr.   Joseph P.,Adv.
                                    Mr.   Dhawesh Pahuja,Adv.
                                    Mr.   Garvesh Kabra,Adv.

                                    MR. Shailendra Kumar Mishra,Adv.
                                    Mr. Rameshwar Prasad Goyal,Adv.
                                    M/s. Ap & J Chambers,Adv.


                         UPON hearing the counsel the Court made the following
                                             O R D E R

I.A.No.2/2015 for impleadment is rejected.

                              SR.P.A.                       ASSISTANT REGISTRAR
13:12:38 IST
Reason: