Supreme Court - Daily Orders
Agra Development Authority vs The State Of Uttar Pradesh on 6 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.23 COURT NO.5 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). 18182/2017
(Arising out of impugned final judgment and order dated
09-06-2017 in WC No. 26725/2017 passed by the High Court Of
Judicature At Allahabad)
AGRA DEVELOPMENT AUTHORITY & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(IA No.57869/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT WITH PRAYER FOR INTERIM RELIEF)
Date :06-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Shankar Divate, AOR (NP)
For Respondent(s) Mr. K.K. Mohan, Adv.
Ms.Geetanjali Mohan, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioners, list the matter after one week.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Branch Officer
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.10.06
16:34:36 IST
Reason: