Supreme Court - Daily Orders
Sheo Shankar Lal Agrawal vs State Of U.P. . on 14 November, 2014
Bench: Madan B. Lokur, R. Banumathi
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ITEM NO.203 COURT NO.10 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). 20160/2009
(Arising out of impugned final judgment and order dated 16/03/2009
in WP No. 781/1998 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
SHEO SHANKAR LAL AGRAWAL Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(with appln. (s) for directions and exemption from filing O.T. and
interim relief and office report)
[FOR FINAL DISPOSAL]
WITH
SLP(C) No. 23800/2013
(With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP)
Date : 14/11/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
SLP 20160/2009 Mr. Anoop Kr. Srivastav,Adv.
SLP 23800/2013 Ms. Pareena Swarup, Adv.
Mr. Praveen Swarup,Adv.
Signature Not Verified
Digitally signed by
For Respondent(s)
Rajesh Dham
Date: 2014.11.14
16:55:22 IST
Mr. Amit Singh, Adv.
Reason:
Mr. Vibhu Tiwari, Adv.
Mr. Ravi P. Mehrotra, Adv.
Mr. Abhinav K. Malik, Adv.
Mr. Anuvrat Sharma,Adv.
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Mr. Tushar Mehta, A.S.G.
Mr. Shashank Banpai, Adv.
Ms. Sadhana Sandhu, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
S.L.P. (Civil) No. 20160 of 2009 Special leave petition is dismissed. S.L.P. (Civil) No. 23800 of 2013 Learned counsel for the petitioner says that she will be happy if the dismissal of the petitioner is converted into compulsory retirement.
Learned Additional Solicitor General states that he would like to take instructions in this regard.
As requested by the learned Additional Solicitor General, list the matter on November 21, 2014.
(RAJESH DHAM) (JASWINDER KAUR)
COURT MASTER COURT MASTER