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Supreme Court - Daily Orders

State Of Uttar Pradesh & Ors. Etc. vs Constable 979 Civil Police Omveer Singh ... on 19 September, 2016

Bench: S.A. Bobde, Ashok Bhushan

                                                           1

     ITEM NO.58                                  COURT NO.12                     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....../2016
                                             CC No(s). 17650-17652/2016

     (Arising out of impugned final judgment and order dated 18/01/2016
     in SA No. 1220/2012, SA No. 1495/2011 and SA No. 839/2012 passed by
     the High Court Of Judicature at Allahabad)

     STATE OF UTTAR PRADESH & ORS. ETC.                                               Petitioner(s)

                                                          VERSUS

     CONSTABLE 979 CIVIL POLICE OMVEER SINGH AND ORS ETC Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     Date : 19/09/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                     Mr. Ravi Prakash Mehrotra,Adv.
                                           Mr. Vibhu Tiwari, Adv.

     For Respondent(s)                     Mr. Avi Tandon, Adv.
                                           Mr. T. Mahipal,Adv.

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

After some arguments, learned counsel appearing for the petitioners seeks permission to withdraw these petitions.

Permission, as sought for, is granted. Accordingly, the special leave petitions are dismissed as withdrawn.

Signature Not Verified

Since the petitioners have filed review petition and the same Digitally signed by SANJAY KUMAR Date: 2016.09.19 is still pending before the High Court, we request the High Court 17:41:26 IST Reason:

to dispose it of on its own merits and in accordance with law, not later than three months from the date the copy of this order is 2 produced.
We further direct that the contempt proceedings filed by the respondents against the senior officials of the State Government for not granting promotion to them by virtue of the impugned judgment and order dated 18.1.2016, passed by the High Court of Judicature at Allahabad, shall not be proceeded with till the final disposal of the aforesaid review petition.
      (Sanjay Kumar-II)                        (Indu Pokhriyal)
       Court Master                              Court Master
                 (Copy of this order be given today)