Supreme Court - Daily Orders
Smt. Mithlesh Devi And Ors. vs State Of Up And Ors. on 11 August, 2023
Bench: A.S. Bopanna, M.M. Sundresh
1
ITEM NO.22 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22084/2023
(Arising out of impugned final judgment and order dated 18-05-2022
in WC No. 10154/2022 12-09-2022 in CMRA No. 376/2022 passed by the
High Court Of Judicature At Allahabad)
SMT. MITHLESH DEVI AND ORS. Petitioner(s)
VERSUS
STATE OF UP AND ORS. Respondent(s)
( IA No.148233/2023-CONDONATION OF DELAY IN FILING and IA
No.148240/2023-EXEMPTION FROM FILING O.T. and IA No.148254/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA
No.148237/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 11-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Rajeev Kumar Bansal, Adv.
Mr. B P Chouhan, Adv.
Mr. Abhishek Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing and re-filing is condoned.
Heard the learned senior counsel for the petitioner(s). It is brought to our notice that even though the award was passed on 22.09.1986 and an issue relating to the same has been put forth Signature Not Verified before the High Court, from the records subsequently available Digitally signed by Nisha Khulbey Date: 2023.08.11 16:08:43 IST Reason: namely the communication dated 17.06.2022 (page no.116) and the communication dated 12.09.2022(page no.119), it is contended that 2 the compensation, as awarded, has been deposited recently after the impugned order was passed. Therefore, the matter requires consideration.
Hence, issue notice to the respondents.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR