Supreme Court - Daily Orders
Bhanu Pratap Singh vs The State Of Uttar Pradesh Thr. ... on 6 July, 2023
Bench: Hima Kohli, Rajesh Bindal
C.A. No. 5299/2012
ITEM NO.1 COURT NO.15 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO. 5299/2012
BHANU PRATAP SINGH & ANR. APPELLANT(S)
VERSUS
THE STATE OF UTTAR PRADESH THR.
PRINCIPAL SECRETARY & ANR. RESPONDENT(S)
(IA No. 76481/2022 - APPROPRIATE ORDERS/DIRECTIONS)
WITH
SLP(C) No. 26896/2013 (XI)
(IA No. 7/2015 - EXEMPTION FROM FILING O.T.)
Date : 06-07-2023 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Appellant(s) Mr. Purushottam Sharma Tripathi, AOR
Mr. Ravi Chandra Prakash, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Amit, Adv.
Mr. Abhishek Tripathi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. S.k.rungta, Sr. Adv.
Mr. Prashant Singh, Adv.
Mr. Shivankur Shukla, Adv.
Mr. Rahul Dadwal, Adv.
Ms. Nirmala Singh, Adv.
For Respondent(s)
Mr. Ardhendhumauli Kumar Prasad, A.A.G.
Mr. Adarsh Upadhyay, AOR
Ms. Shreya Srivastava, Adv.
Mr. Ashish Madaan, Adv.
Ms. Pallavi Kumari, Adv.
Signature Not Verified
Ms. Ananya Sahu, Adv.
Digitally signed by
Mr. Ardhendumauli Kumar Prasad, AOR
POOJA SHARMA
Date: 2023.07.08
14:21:28 IST
Reason:
Mr. Yadav Narender Singh, AOR
1
C.A. No. 5299/2012
Mr. Nikhil Majithia, AOR
UPON hearing the counsel, the Court made the following
O R D E R
IA No. 76481/2022
1. Issue notice.
2. Reply shall be filed within four weeks.
3. Rejoinder affidavit, if any, shall be filed within two weeks.
4. List thereafter.
(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH) 2