Supreme Court - Daily Orders
Anilkumar Singh Yadav vs State Of Uttar Pradesh . on 6 September, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
CHAMBER MATTER-10 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
I.A. Nos. 61675 and 61677 of 2017 In
Curative Petition (Civil) D.No. 36124/2016 In
Review Petition (Civil) No. 2227 of 2016 in
Petitions for Special Leave to Appeal (C) No. 17938/2013
(Against the impugned judgment and final order dated 26.04.2013
passed by the High Court of Judicature at Allahabad in SA No.
421 of 2013)
ANILKUMAR SINGH YADAV Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(Appln.(s) for condonation of delay in filing appeal against
Registrar's order a/w appln. for appeal against Registrar's
order dated 22.05.2017)
Date :06-09-2017 These applications were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBER]
For Petitioner(s) Mr.. V.N. Raghupathy, AOR(NP)
For Respondent(s)
UPON perusing the papers the Court made the following
O R D E R
Delay condoned in filing appeal against Registrar's order is condoned.
Application/appeal against Registrar's order of lodgement, dated 22.08.2016 is allowed.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.09.07 17:11:40 IST[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer Reason: [ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. Nos. 61675 and 61677 of 2017 IN CURATIVE PETITION (CIVIL).. D.No.36124/2016 IN REVIEW PETITION (CIVIL) NO. 2227 of 2016 IN SPECIAL LEAVE PETITION(CIVIL) NO. 17938/2013 ANIL KUMAR SINGH YADAV PETITIONER(S) VERSUS STATE OF UTTAR PRADESH & ORS. RESPONDENT(S) O R D E R Delay in filing appeal against Registrar's order is condoned.
Application/appeal against Registrar's order of lodgement, dated 22.05.2017 is allowed.
...................J. [ L. NAGESWARA RAO ] NEW DELHI, SEPTEMBER 06, 2017.