Supreme Court - Daily Orders
Laxmi Narain Pandey And Ors vs State Of U.P. on 22 November, 2018
Bench: Kurian Joseph, Hemant Gupta
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ITEM NO.45 COURT NO.3 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).19630-19631/2016
(Arising out of impugned final judgment and order dated 11-07-2013
in SAD No. 557/2013 19-02-2016 in RA No. 295145/2013 passed by the
High Court Of Judicature At Allahabad)
LAXMI NARAIN PANDEY AND ORS Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
WITH
SLP(C) No.27720/2017 (XI)
(With appln for exemption from filing O.T)
Date : 22-11-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. V.Shekhar,Adv.
Mr. Anupam Mishra, AOR
Mr. J.K.Shukla,Adv.
Mr. Bipin Kumar Rai,Adv.
Mr. HariKumar V.Adv.
Mr. Jitendra Nath Pathak,Adv.
Mr. S.R.Singh,Sr.Adv.
Ms. Shweta Yadav,Adv.
Mr. Krishna Kumar Yadav,Adv.
Mr. Mangal Prasad,Adv.
Mr. Kuldeep Yadav,Adv.
Mr. Sunita Pandit,Adv.
Mr. Ankur Yadav, AOR
For Respondent(s) Dr. Vinod Kumar Tewari, AOR
Signature Not Verified
Mr. Tanmaya Agarwal, AOR
Digitally signed by
BALA PARVATHI
Date: 2018.11.27
10:24:35 IST
Reason: Mr. Sarvesh Singh Baghel,Adv.
Mr. Sriharsh Nahush Bundela,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petitions granted. Delay in filing Special Leave Petitions condoned. Delay in filing Substitution application condoned. Substitution allowed.
There shall be no recovery of any amount already paid to the petitioners, until further order.
List on 2nd week of February, 2019.
(B.Parvathi) (Saroj Kumari Gaur) Court Master Branch Officer