Supreme Court - Daily Orders
Satya Prakash vs District Judge on 2 May, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.3 COURT NO.13 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). 10539/2018
(Arising out of impugned final judgment and order dated 19-01-2018
in RC No. 26138/2017 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
SATYA PRAKASH & ORS. Petitioner(s)
VERSUS
DISTRICT JUDGE & ORS. Respondent(s)
(FOR ADMISSION and IA No.59245/2018-EXEMPTION FROM FILING O.T.)
Date : 02-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Suryodaya Prakash Tiwari, Adv.
Mr. Rahul Kumar Tripathi, Adv.
Mr. Harish Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Counsel for the petitioners. We see no reason to interfere with the impugned order passed by the High Court.
Accordingly, the Special Leave Petition is dismissed. Pending application stands disposed of. However, six months time from today is granted to the petitioners to vacate the suit premises subject to filing of usual undertaking before the Registry of this Court within a period of Signature Not Verified four weeks.
Digitally signed by ANITA MALHOTRA Date: 2018.05.02 16:38:44 IST Reason: (R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER