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U.P. Avas Evam Vikas Parishad, Lucknow vs Ram Gopal on 18 July, 2016

Bench: Anil R. Dave, L. Nageswara Rao

     ITEM NO.18                             COURT NO.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

     Petition(s) for Special Leave to Appeal (C) No(s).16488/2016

     (Arising out of impugned final judgment and order dated 14/03/2016
     in WC No.921/2016 passed by the High Court Of Judicature at
     Allahabad)

     U.P. AVAS EVAM VIKAS PARISHAD, LUCKNOW                            Petitioner(s)

                                                   VERSUS

     RAM GOPAL AND ORS                                                 Respondent(s)
     (With appln.(s) for exemption from filing O.T.)

     WITH SLP(C)No.16533/2016 - (With appln.(s) for exemption from
     filing O.T. and Interim Relief and Office Report)

     Date : 18/07/2016 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)               Mr.   Vishwajit Singh,Adv.
                                     Mr.   Pankaj Singh Bisht,Adv.
                                     Mr.   Abhindra Maheshwari,Adv.
                                     Mr.   Aviral Saxena,Adv.
                                     Ms.   Ridhima Singh,Adv.
                                     Mr.   Piyush Vatsa,Adv.

     For Respondent(s)               Mr.   R.D. Upadhyay,Adv.
                                     Mr.   Girdhar G. Upadhyay,Adv.
                                     Mr.   Vijay Kumar Pandita,Adv.
                                     Ms.   Asha Upadhyay,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.

Pending application, if any, stands disposed of. The question of law is kept open.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar