Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Gopal K. Verma on 30 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.68 COURT NO.9 SECTION X
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). 19629-
19630/2023
(Arising out of impugned final judgment and order dated 21-03-2023
in WPSB No. 18/2023 and impugned final judgment and order 16-06-
2023 in RAMCC No. 2/2023 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
GOPAL K. VERMA Respondent(s)
WITH
SLP(C) No. 19999-20000/2023
(IA No. 173098/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 30-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Ms. Garima Prasad, Sr. A.A.G.
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Suraj Singh, Adv.
For Respondent(s) Mr. Jayant Mohan, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have perused the affidavit of Ms. Mamta Gupta filed in SLP(C) No. 19999-20000/2023 by the State Government.
We direct the State Government to place on record comprehensive policy directions issued in the matter of clearing Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.10.31 the bills of professional fees of the lawyers appearing for the 17:56:32 IST Reason:
State within a time-bound manner. 1 We finally grant time till the end of this year to the State Government to do so.
Permission is granted to file the counter affidavit in SLP (C) No. 19999-20000/2023.
List the matters on 8th January, 2024.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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