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Indian Oil Corporation Ltd. And Anr. ... vs Laxmi Prasad Gupta (Freedom Fighter) ... on 21 September, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit

     ITEM NO.29                             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

     Petitions for Special Leave to Appeal (C)) Nos........./2015
                                       CC Nos. 17113-17115/2015
     (Arising out of impugned final judgment and order dated 21/08/2015 in
     CMWP No. 11033/2015, 24/02/2015 in CWP No. 11033/2015, 30/07/2015 in
     CA No. 4499/2015 and 21/08/2015 in CMRA No. 97655/2015 passed by the
     High Court of Judicature at Allahabad)

     INDIAN OIL CORPORATION LTD. AND ANR. ETC. ETC.                           Petitioner(s)

                                                   VERSUS

     LAXMI PRASAD GUPTA(FREEDOM FIGHTER) & ANR. ETC. ETC.   Respondent(s)
     (With application for condonation of delay in filing SLP and office
     report)

     Date : 21/09/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                Ms.   Meenakshi Arora, Sr. Adv.
                                      Mr.   Rahul Narayan, A.O.R.
                                      Ms.   Mala Narayan, Adv.
                                      Mr.   Mohit Singh, Adv.

     For Respondent(s)

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

Delay condoned.

Applications seeking exemption from filing official translation are allowed. Issue notice.

Until further orders there shall be stay of the operation and implementation of the impugned judgment.

[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER