Supreme Court - Daily Orders
Kewla Shanker Singh And Others. Etc. vs State Of Uttar Pradesh & Others Etc. Etc on 16 October, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.21 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).
18540/2015
(Arising out of impugned final judgment and order dated 16/07/2015
in CMWP No. 38519/2015, 20/07/2015 in SAD No. 492/2015, 04/08/2015
in CMWP No. 40671/2015,,05/08/2015 in CMWP No.42589/2015,05/08/2015
in CMWP No. 42591/2015,passed by the High Court Of Judicature at
Allahabad)
KEWLA SHANKER SINGH AND OTHERS. ETC. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & OTHERS ETC. ETC Respondent(s)
(with appln. (s) for permission to file SLP and interim relief and
office report)
Date : 16/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S.R. Singh,Sr.Adv.
Mr. Ankur Yadav,Adv.
Mr. Avnish Singh,Adv.
Mr. Ujjawal Pandey,Adv.
Ms. Asha Gopalan Nair,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLPs is granted. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.10.17 14:09:11 IST Reason: [O.P. SHARMA] [INDU BALA KAPUR] AR-cum-PS COURT MASTER