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State Of U.P Through Secretary vs Luxman Singh And Anr on 27 July, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit

     ITEM NO.26                          COURT NO.7               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 for Special Leave to Appeal (C) No........./2015
                                                 CC No. 13278/2015
     (Arising out of impugned final judgment and order dated 05/08/2014
     in SA No. 255/2004 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     STATE OF U.P THROUGH SECRETARY                                  Petitioner(s)

                                                VERSUS

     LUXMAN SINGH AND ANR.                               Respondent(s)
     (With application for condonation of delay in filing SLP and office
     report)

     Date : 27/07/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)              Mr. Pawanshree Agarwal, Adv.
                                    Mr. Abhishek Chaudhary, A.O.R.

     For Respondent(s)

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

Delay condoned.

Application seeking exemption from filing official translation is allowed. Permission to file additional documents (Annexure P8) is granted. Application seeking exemption from filing certified copy of the impugned order stands disposed of.

Issue notice.

There shall be stay of further proceedings in the Contempt proceedings which is stated to be initiated.

Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER