Supreme Court - Daily Orders
Fauzder Sheikh (Dead) Thr. Lr And Anr vs Krishi Utpadan Mandi, Samiti Azamgarh on 20 February, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.54 COURT NO.13 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). 2303/2019
[Arising out of impugned final judgment and order dated 10-11-2016
in FA No. 48/1992 passed by the High Court of Judicature at
Allahabad]
FAUZDER SHEIKH (DEAD) THR. LR AND ANR. Petitioner(s)
VERSUS
KRISHI UTPADAN MANDI, SAMITI AZAMGARH & ANR. Respondent(s)
IA No. 201740/2022 - APPLICATION FOR SUBSTITUTION
WITH
SLP(C) No. 16835/2018 (XI)
IA No. 38036/2018 - EXEMPTION FROM FILING O.T., IA No. 243159/2024
- EXEMPTION FROM FILING O.T., IA No. 243157/2024 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
Diary No(s). 41991/2022 (XI)
IA No. 171362/2023 - CONDONATION OF DELAY IN FILING, IA No.
171382/2023 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 171359/2023 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
Date : 20-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) Mr. Kamal Mohan Gupta, AOR
For Respondent(s) Mr. Pradeep Misra, AOR
Ms. Indu Misra, Adv.
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Kamal Mohan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioners, Signature Not Verified Digitally signed by Nirmala Negi Date: 2026.02.24 adjourned to 11th May, 2026.
18:56:12 IST Reason:(NIRMALA NEGI) (AKSHAY KUMAR BHORIA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)