Supreme Court - Daily Orders
Rajendra Kumar Barjatya . vs U.P. Avas Evam Vikas Parishad . on 24 March, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
SLP (C) No. 36440/2014
ITEM NO.6 COURT NO.14 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 for Special Leave to Appeal (C) No. 36440/2014
(Arising out of impugned final judgment and order dated 05-12-2014
in WC No. 46342/2013 passed by the High Court of Judicature at
Allahabad)
RAJENDRA KUMAR BARJATYA & ANR. Petitioner(s)
VERSUS
U.P. AVAS EVAM VIKAS PARISHAD & ORS. Respondent(s)
WITH
SLP(C) No. 1184/2015 (XI)
(IA No. 139077/2017 - EXEMPTION FROM FILING O.T., IA No. 8/2015 -
EXEMPTION FROM FILING O.T., IA No. 139089/2017 - EXEMPTION FROM
FILING O.T., IA No. 139087/2017 – INTERVENTION/IMPLEADMENT and IA
No. 139074/2017 - INTERVENTION/IMPLEADMENT)
Date : 24-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Parties Mr. Jitendra Mohan Sharma, Sr.Adv.
Mr. Ajit Sharma, AOR
Mr. Nitin Singh, Adv.
Mr. Amrit Pradhan, Adv.
Mr. Vishwajit Singh, Sr. Adv.
Mr. Abhishek Kumar Singh, AOR
Mr. Pankaj Singh, Adv.
Mr. Vignesh Singh, Adv.
Ms. Ridhima Singh, Adv.
Ms. Pallavi R., Adv.
Mr. Ravindra Raizada, AAG
Mr. Rajeev Kumar Dubey, Adv.
Signature Not Verified
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
Digitally signed by
Rajni Mukhi
Date: 2022.03.24
17:49:25 IST
Reason:
Mr. Pahlad Singh Sharma, AOR
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SLP (C) No. 36440/2014
Mr. Brij Kant Mishra,Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. E. Vinay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It has been pointed out that respondent No. 6 of these petitions, Shri Vinod Arora S/o Late K.L. Arora, has expired. It has also been pointed out that he has been a party in these matters in his capacity as power of attorney holder of the other private i.e. , respondent No. 5.
Looking to the status of the parties and the subject matter of these petitions, as at present, we see no reason to require substitution of legal representatives of the deceased respondent.
Learned counsel for the parties may file short notes on their submissions while also clarifying the position at site, as existing today.
List these matters for final hearing at the admission stage on 27.04.2022.
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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