Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Sameer Shanker on 8 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
1
ITEM NO.64 COURT NO.9 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).33852-33853/2017
(Arising out of impugned final judgment and order dated 14-11-2017
in PIL No. 22140/2017 21-09-2017 in PIL No. 22140/2017 passed by
the High Court of Judicature at Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
SAMEER SHANKER & ORS. Respondent(s)
(IA No.133082/2017-EXEMPTION FROM FILING O.T. and IA
No.133084/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 08-12-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr.Tushar Mehta, ASG
Ms.Garima Prashad, Adv.
Mr.Abhishek, Adv.
Mr.Rajendran Balan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated by Mr.Tushar Mehta, learned Additional Solicitor General appearing for the petitioners, that they are endeavouring to resolve the issue before the High Court, by consulting the Hon'ble Chief Justice of the High Court. The Chief Secretary and other concerned Signature Not Verified responsible officers relating to traffic are going to Digitally signed by SARITA PUROHIT Date: 2017.12.12 16:37:04 IST meet the Chief Justice to work out some solution and, Reason: thereafter, only if it becomes necessary, this matter to be heard, and not otherwise.
2As we have been assured by Mr.Tushar Mehta, learned Additional Solicitor General, we request the High Court Court not to proceed any further in the writ petition pending before it for the time being.
List the matters in the last week of January, 2018.
(Ashok Raj Singh) (Jagdish Chander)
Court Master Court Master