Supreme Court - Daily Orders
Narendra Singh Panwar vs Pashchimanchal Vidyut Vitran Nigam Ltd on 7 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP (C) 2218/2023
ITEM NO.22 COURT NO.7 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). 2218/2023
(Arising out of impugned final judgment and order dated 12-01-2023
in CMWP No. 26355/2022 passed by the High Court Of Judicature At
Allahabad)
NARENDRA SINGH PANWAR PETITIONER
VERSUS
PASHCHIMANCHAL VIDYUT VITRAN NIGAM LTD & ORS. RESPONDENTS
(IA No.19947/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.19950/2023-EXEMPTION FROM FILING O.T.)
Date : 07-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Himanshu Shekhar, AOR
Mr. M.L. Lahoty, Senior Counsel, Adv.
Mr. Paban Kumar Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Pranab Kumar Nayak, Adv.
Mr. Arvind Kumar, Adv.
For Respondent(s)
Mr. Tushar Mehta, Solicitor General
Mr. Vivek Narayan Sharma, AOR
Ms. Mahima Bhardwaj, Adv.
Ms. Laksha Bhavnani, Adv.
Mr. Pranshu Kausha, Adv.
Mr. Shubham Awasthi, Adv.
Mr. Ram Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified While we are not inclined to issue notice in the present Digitally signed by BABITA PANDEY Date: 2023.02.08 18:33:45 IST Reason: special leave petition, we clarify that the interim order, passed in favour of the petitioner in Writ-C No. 40469/2016, titled SLP (C) 2218/2023 “Narendera Singh Panwar vs. State of U.P. and 6 others”, shall continue to operate and has not been modified or set aside by the impugned judgment.
Recording the aforesaid, the special leave petition is dismissed.
Pending applications, if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)