Supreme Court - Daily Orders
State Of U.P vs Sumit Kumar Shukla on 4 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
ITEM NO.1 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).37849/2013
(Arising out of impugned final judgment and order dated 03/10/2013
in CMSA No. 247959/2013 in WA No. 46249/2013 passed by the High
Court of Judicature at Allahabad)
STATE OF U.P & ORS. Petitioner(s)
VERSUS
SUMIT KUMAR SHUKLA & ORS. Respondent(s)
(With (appln.) for impleadment and interim relief and office
report)
Date : 04/12/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vivek Vishnoi,Adv.
Mr. M. R. Shamshad,AOR
Mr. Shashank Singh,Adv.
For Respondent(s) Mr. P.I. Jose,Adv.
Mr. K.K.L. Gautam,Adv.
Mr. Sparsh Kant Nayak,Adv.
Mr. S. Pachkhande,Adv
Mr. Rajesh Kumar,AOR
Mr. Santosh Kumar Tripathi,AOR
Ms. S. Sharma,Adv.
Mr. S.C. Paul,Adv.
Ms. Roopa Paul,Adv.
Mr. Resham Singh,Adv.
Mr. Satyendra Kumar,AOR
Mr. Varun Thakur,Adv.
Mr. Varinder Kumar Sharma,AOR
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
Narendra Prasad
Date: 2015.12.05
13:56:35 IST
O R D E R
Reason:
Learned counsel appearing for the petitioners makes a 1 statement that while the impugned order in this appeal is an interim order, the main writ petition itself has been withdrawn before the High Court. A copy of the said order dated 7.5.2015 is placed before us, which shall be taken on record. In the light of the said development, nothing survives in this special leave petition, which is dismissed as having become infructuous.
In view of the above, pending applications shall stand disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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