Supreme Court - Daily Orders
State Of U.P Through Principal ... vs Heera Lal Singh Yadav on 8 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.26 COURT NO.6 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). 4425-4426/2016
(Arising out of impugned final judgment and order dated 03/12/2015
in SB No. 1140/2013 with SB No. 219/2012 passed by the High Court
of Judicature at Allahabad, Lucknow Bench)
STATE OF U.P THROUGH PRINCIPAL SECRETARY HOUSING
AND URBAN PLANNING Petitioner(s)
VERSUS
HEERA LAL SINGH YADAV Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 08/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. L.N. Rao,Sr.Adv.
Mr. Abhisth Kumar,Adv.
Mr. Som Raj Choudhury,Adv.
For Respondent(s) Mr. P.N. Misra,Sr.Ad.
Mr. Raman Yadav,Adv.
Mr. Rakesh Uttamchandra Upadhyay,Adv.
Mr. Sharad Chauhan,Adv.
Ms. Aarti Upadhyay,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain these special leave petitions, which are dismissed.
(NARENDRA PRASAD) (SUMAN JAIN) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2016.03.09 17:24:28 IST Reason: