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Supreme Court - Daily Orders

Gulab Singh L.N.K. No. 52343 vs State Of U.P. Through Principal ... on 12 April, 2019

Bench: Uday Umesh Lalit, Indu Malhotra

                                                                                             1

     ITEM NO.9                                COURT NO.8                 SECTION XVI-A

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     MA No.643 of 2019 in T.C. (C) No.297/2017

     (Arising out of impugned final judgment and order dated 27-11-2018
     in T.C.(C) No.297/2017 passed by the Supreme Court Of India)

     GULAB SINGH L.N.K. NO. 52343                                          Petitioner

                                                        VERSUS

     STATE OF U.P.,
     THROUGH PRINCIPAL SECRETARY
     DEPTT. OF HOME (POLICE SERVICES)                                      Respondent(s)

     (FOR ADMISSION; and, IA No.5378/2019-CLARIFICATION/DIRECTION)

     Date : 12-04-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                  Mr.   Vivek Vishnoi, Adv.
                                        Mr.   Pawan Kumar Shukla, Adv.
                                        Mr.   Pankaj Kumar Singh, Avd.
                                        Mr.   Rabin Majumder, AOR

     For Respondent(s)

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

Learned counsel for the petitioner submits that Writ Petition (Civil) No.290 of 2015 filed by the petitioner in the High Court was transferred to this Court and was numbered as T.C. (C) No.297 of 2017.

Learned counsel further submits that the case of the petitioner is similar to the cases mentioned in para 29(E) of the Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.04.12 19:53:38 IST judgment dated 27.11.2018 passed by this Court in Alok Kumar Singh Reason:

& Others v. State of U.P. & Others, Civil Appeal No.11370 of 2018 etc. 2 Since SLP (Civil) No.10674 of 2018 and all other connected matters as referred to in para 29(E) of the aforesaid judgment are still pending consideration by this Court, list the present matter alongwith said SLP (Civil) No.10674 of 2018 and all other connected matters.
     (MUKESH NASA)                              (SUMAN JAIN)
     COURT MASTER                              BRANCH OFFICER