Supreme Court - Daily Orders
State Of U.P. Th. Principal Secy. And Ors ... vs Suresh Chand Dubey & Etc. on 3 July, 2014
ú ITEM NO.11 COURT NO.6 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)......CC No(s).
8272-8273/2014
(Arising out of impugned final judgment and order dated 04/10/2012
in SB 1551/1998,04/10/2012 in SB 1559/1998 passed by the High
Court Of U.p At Lucknow)
STATE OF U.P. TH. PRINCIPAL SECY. AND ORS ETC. Petitioner(s)
VERSUS
SURESH CHAND DUBEY & ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 03/07/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Aarohi Bhalla, Adv.
Mr. Ardhendumauli Kumar Prasad ,Adv.
Mr. Ram Kishore Singh Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed on the ground of delay.
[RAJNI MUKHI] [USHA SHARMA] Signature Not Verified SR. P.A. COURT MASTER Digitally signed by Rajni Mukhi Date: 2014.07.16 17:16:11 IST Reason: