Supreme Court - Daily Orders
Srinarayan Gupta vs State Of U.P. . on 27 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.50 COURT NO.5 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). 8737/2015
(Arising out of impugned final judgment and order dated 12/09/2014
in SAD No. 779/2014 passed by the High Court of Judicature at
Allahabad)
SRINARAYAN GUPTA Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 27/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. V.J. Francis, Adv.
Mr. Anupam Mishra, Adv.
Mr. Simanta Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
Needless to say that the petitioner can agitate his grievances before the competent authority under the U.P. Cooperative Societies Act, 1965.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.03.27
18:50:01 IST
Reason: