Supreme Court - Daily Orders
State Of Up Thro. Secretary Irrigation ... vs Krishan Pal S/O Sri Lala & Etc. on 17 April, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.43 COURT NO.6 SECTION X
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) Diary No(s).
36548/2014
(Arising out of impugned final judgment and order dated 28/03/2014
in WPMS No. 972/2013,28/03/2014 in WPMS No. 989/2013,28/03/2014 in
WPMS No. 935/2013,28/03/2014 in WPMS No. 947/2013,28/03/2014 in
WPMS No. 934/2013,28/03/2014 in WPMS No. 971/2013,28/03/2014 in
WPMP No. 788/2013,28/03/2014 in WPMS No. 948/2013,28/03/2014 in
WPMS No. 909/2013 passed by the High Court Of Uttarakhand At
Nainital)
STATE OF UP THRO. SECRETARY IRRIGATION DEPT.
LUCKNOW AND ORS Petitioner(s)
VERSUS
KRISHAN PAL Respondent(s)
(office report on default)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Vikash Bansal, Adv.
Ms. Shalini Kumar, Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the State of U.P. states that the defects as pointed out in the office report have been cured on 16.4.2015. Registry to verify and proceed further accordingly.
Signature Not Verified Digitally signed by Deepak Mansukhani (DEEPAK MANSUKHANI) (PARDEEP KUMAR) COURT MASTER AR-cum-PS Date: 2015.04.17 17:09:12 IST Reason: