Supreme Court - Daily Orders
State Of Up vs Adarsh Seva Sahkari Samiti Ltd on 27 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, Vikramajit Sen
ITEM NO.22 COURT NO.4 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 for Special Leave to Appeal (C)......CC No. 15914/2014
(Arising out of impugned final judgment and order dated 25/11/2013
in WP No. 7066/2013,24/07/2014 in RPD No. 466 (M/B)/2014 passed by
the High Court of Judicature at Allahabad, Lucknow Bench)
STATE OF UP AND ORS. Petitioner(s)
VERSUS
ADARSH SEVA SAHKARI SAMITI LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Irshad Ahmad, AAG
Mr. Abhisth Kumar,Adv.
Ms. Archana Singh, Adv.
For Respondent(s) Mr. Shantanu Krishna,Adv.
Mr. Siddharth Sagar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within four weeks. Dasti, in addition, is permitted. Mr. Shantanu Krishna, learned counsel accepts notice on behalf of respondent.
In the meantime, the parties shall maintain status quo with regard to the land in question.
Tag with SLP © NO. 16582/2014.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.01.27 16:43:40 IST Reason: (Rajni Mukhi) (Suman Jain)
Sr. P.A. Court Master