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The State Of Uttar Pradesh vs Prabhat Kumar on 29 October, 2018

Bench: Kurian Joseph, A.M. Khanwilkar

     ITEM NO.7                              COURT NO.3                  SECTION XI

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL)                              Diary No(s).27975/2018

     (Arising out of impugned final judgment and order dated 25-08-2017
     in WP No. 996/2015 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     THE STATE OF UTTAR PRADESH & ORS.                                    Petitioner(s)

                                                     VERSUS

     PRABHAT KUMAR                                                      Respondent(s)
     (With appln for c/delay in filing                   and refiling SLP and exemption
     from filing O.T)

     Date : 29-10-2018 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE KURIAN JOSEPH
                           HON'BLE MR. JUSTICE A.M. KHANWILKAR


     For Petitioner(s)                  Ms. Charu Singhal,Adv.
                                        Ms. Swarupama Chaturvedi, AOR

     For Respondent(s)


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

Delay condoned..

Issue notice.

In case the respondent has not been reinstated as on today, the reinstatement shall be deferred for the time being.

List along with SLP(C) No.24264/2018 on 27.11.2018.

(B.Parvathi) (Renu Diwan) Court Master Assistant Registrar