Supreme Court - Daily Orders
Biraji @ Brijraji vs Surya Pratap And Ors on 3 April, 2017
Bench: Pinaki Chandra Ghose, Prafulla C. Pant
ITEM NO.35 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)
No(s). 25922-25923/2013
(Arising out of impugned final judgment and order dated 12/07/2013
in WC No. 37415/2013 and WC No. 37416/2013 passed by the High Court
of Judicature at Allahabad)
BIRAJI & ANR Petitioner(s)
VERSUS
SURYA PRATAP & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents)
Date: 03/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. S.D. Singh, Adv.
Ms. Bharti Tyagi, AOR
Ms. Saurbhi Sukla, Adv.
Mr. Ram Kirpal Singh, Adv.
Mr. Jitender Singh, Adv.
For Respondent(s)
Mr. Dinesh Kr. Tiwary, Adv.
Mr. Chandan Kumar, Adv.
Mrs. Rajmala Dohare, Adv.
Mr. Santosh Kumar Tripathi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties. Application seeking exemption from filing official translation of Annexures is allowed.
Leave granted.
Hearing is expedited.
Needless to say the interim order granted by this Court on Signature Not Verified 26-8-2013, Digitally signed by and continued from time to time, shall continue to VISHAL ANAND Date: 2017.04.05 operate till disposal of the matters.
16:58:14 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER