Supreme Court - Daily Orders
Gauri Shanker Prasad vs Registrar General High Court Of ... on 11 January, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.60 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). 101/2019
(Arising out of impugned final judgment and order dated 06-12-2018
in WA No. 25691/2018 passed by the High Court Of Judicature At
Allahabad)
GAURI SHANKER PRASAD Petitioner(s)
VERSUS
REGISTRAR GENERAL HIGH COURT OF
JUDICATURE AT ALLAHABAD & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 11-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vivek Singh, AOR
Mr. Swastik Dalai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.01.12
13:06:22 IST
Reason: