Supreme Court - Daily Orders
State Of U.P. And Anr Through The ... vs Uma Shankar Upadhyaya on 18 January, 2016
Item No.29 1
REGISTRAR COURT. 2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 16686/2014
STATE OF U.P. & ANR. Petitioner(s)
VERSUS
UMA SHANKAR UPADHYAYA Respondent(s)
(with office report)
WITH
SLP(C) No. 16690/2014
SLP(C) No. 16692/2014
SLP(C) No. 16694/2014
SLP(C) No. 17555/2014
(With Office Report)
SLP(C) No. 23416/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 18081/2014
(With Office Report)
Date : 18/01/2016 These petitions were called on for hearing today.
For Petitioner(s) Mr. Abhinav Kumar Malik,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos. 16686,16690,16692,16694,17555 and 18081/2014 Signature Not Verified Digitally signed by Madhu Grover Date: 2016.01.18 The office report indicates that although by order dated 16:08:08 SCT Reason:
29.10.2015 of this Court four weeks time as last chance was given to the Learned Counsel for the petitioners to take fresh steps for Item No.29 2 the service of notice to the sole respondent, yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.SLP(C) No. 23416/2015
Fresh steps for the service of notice by usual mode to the sole respondent shall be taken by the learned counsel for the petitioners within a period of four weeks.
List again on 26.2.2016.
(M V RAMESH) Registrar MG