Supreme Court - Daily Orders
State Of Uttar Pradesh And Anr vs Rajiv Kumar on 5 December, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.29 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).33525/2016
(Arising out of impugned final judgment and order dated 28/09/2016
in WP No. 22876/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH AND ANR Petitioner(s)
VERSUS
RAJIV KUMAR Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 05/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Sunil Gupta, Adv.
Mr. Vivek Vishnoi, Adv.
For Mr. M. R. Shamshad,Adv.
For Respondent(s) Mr. Shyam Diwan, Sr. Adv.
Mr. Aman Preet Singh Rahi, Adv.
For Ms. Sujata Kurdukar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of operation of the impugned order passed by the High Court, subject to petitioners' depositing the amount of arrears in the Registry of this Court within a period of four weeks from today.
Tag with SLP(C) No........./2016 CC No.5458 of 2016.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.12.05 16:51:51 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master