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Fauzder Sheikh (Dead) Thr. Lr And Anr vs Krishi Utpadan Mandi, Samiti Azamgarh on 1 August, 2024

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     ITEM NO.219                         COURT NO.13                  SECTION XI

                              BEFORE THE SUPREME COURT SPECIAL LOK ADALAT
                                        PROCEEDINGS OF


     Petition(s) for Special Leave to Appeal (C)             No(s).    2303/2019

     (Arising out of impugned final judgment and order dated 10-11-2016
     in FA No. 48/1992 passed by the High Court Of Judicature At
     Allahabad)

     FAUZDER SHEIKH (DEAD) THR. LR AND ANR.                        Petitioner(s)

                                                VERSUS

     KRISHI UTPADAN MANDI, SAMITI AZAMGARH & ANR.                  Respondent(s)

WITH SLP(C) No. 16835/2018 (XI) Diary No(s). 41991/2022 (XI) Date : 1st August, 2024 PRESENT:

HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE S.V.N. BHATTI MS. SHOBHA GUPTA, SENIOR ADVOCATE DR. MEENAKSHI KALRA, AOR For Petitioner(s) Mr. Kamal Mohan Gupta, AOR Mr. Umang Tripathi, Adv. Mr. Amber Shehbaz Ansari, Adv. Mr. Gorakh Nath Yadav, Adv. Mr. Modh. Aslam Khan, Adv. Mrs. Nishat Afza, Adv.

Mr. Dhruv Raman Singh, Adv.

For Respondent(s) Mr. Pradeep Misra, AOR Mr. Daleep Dhyani, Adv.

Mr. Suraj Singh, Adv.

Mr. Manoj Kumar Sharma, Adv.

Mr. Kamal Mohan Gupta, AOR Mr. Umang Tripathi, Adv. Mr. Amber Shehbaz Ansari, Adv.

Mr. Gorakh Nath Yadav, Adv. Mr. Modh. Aslam Khan, Adv.

Reason: Mrs. Nishat Afza, Adv.

Mr. Dhruv Raman Singh, Adv.

A W A R D

1. The dispute between the parties has been referred for determination to the Lok Adalat.

2. Since the matter is not settled in Lok Adalat, list the matter in the Court.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)