Supreme Court - Daily Orders
H/C Court Of Judicature,Allahabad & ... vs Sanjay Agarwal & Anr.Etc. on 14 February, 2014
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ITEM NO.209 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).17201-17213/2007
(From the judgment and order dated 15/06/2007 in WP No. 20016/07, WP
No.20625/07, WP No.21565/07, WP No.21570/07, WP No.21584/07, WP
No.21903/07, WP No.22105/07, WP No.22122/ 07, WP No.22132/07, WP
No.22485/07, WP No.23441/2007, WP No.23793/07, WP No.25356/2007 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
H/C COURT OF JUDICATURE,ALLAHABAD & ETC. Petitioner(s)
VERSUS
SANJAY AGARWAL & ANR.ETC. Respondent(s)
(With application for directions, permission to file additional documents
prayer for interim relief and office report)
WITH
SLP(C) NO. 20800 of 2007
[SHARAD KUMAR SRIVASTAVA & ORS. V. THE REGR. GENL., H.C. OF ALLAHABAD &
ORS.]
(With application for directions, prayer for interim relief and office
report)
SLP() NO. 3442 of 2008
[ASHUTOSH KUMAR SINGH V. STATE OF U.P. & ORS.]
W.P.(C) NO. 177 of 2008
[GHANSHYAM SRIVASTAVA & ORS. V. BAR COUNCIL OF INDIA & ORS.]
(With application for directions, early hearing and interim directions)
SLP(C) NO..../2007 CC 11201
[NARENDRA LAL GUPTA V. HON. H/C OF JUDICATURE AT ALLAHABAD & ANR.]
With I.A. No. 1 (Condonation of delay in filing SLP and office report)
Date: 14/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s)
in SLP 17201-17213 Mr. Ashok K. Srivastava, Adv.
In SLP 20800 Mr. Rajan K.Chourasia, Adv.
Mr. Sunil Kumar Verma, Adv.
In SLP 3442
Mr. Atishi Dipankar, Adv.
In WP 177
Ms. Pragati Neekhra,Adv.
In CC 11201
Mr. Abhishek Chaudhary, Adv.
For Intervenor (s) Ms. Meenakshi Arora, Sr. Adv.
In SLP 17201-13 Mr. Parth Tiwari, Adv.
Mr. D.K. Sinha, Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Shantanu Singh, Adv.
Mr. Naresh Kumar Gaur, Adv.
For Respondent(s) Mr. Rajan K. Chourasia, Adv.
Mr. Bishwajit Singh, Adv.
Mr. Sanjay Samdershi, Adv.
Mr. C.S.N. Mohan Rao, Adv.
Mr. B.S. Rajesh, Adv.
Mr. V.K. Ojha, Adv.
Mr. Rakesh Kumar, Adv.
Mr. Y.K. Prasad, Adv.
Mr. Sunil Kumar Verma, Adv.
Mr. Prakash Kumar Singh, Adv.
Mr. S.K. Sabharwal, Adv.
Mr. Pramod Swarup, Sr. Adv.
Mr. Aviral Saxena, Adv.
Mr. Abhisth Kumar, Adv.
Mr. Atif Suhrawardy, Adv.
Mr. Rakesh Uttamchandra Upadhyay, Adv.
In Person
Mr. Dharmendra Kumar Sinha, Adv.
Mr. Kamlendra Mishra, Adv. (NP)
Mr. Ashok K. Srivastava, Adv.
Mr. Ardhendhumauli Kumar Prasad, Adv.
Mr. Aviral Shukla, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Ms. Rachana Srivastava,Adv.
Mr. Utkarsh Sharma, Adv.
Mr. C.D. Singh, Adv.
UPON hearing counsel the Court made the following
O R D E R
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|List these matters on 21st February, 2014. |
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