Supreme Court - Daily Orders
Shailendra Yadav & Ors. Etc. vs State Of U.P. & Ors. Etc. on 10 August, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).6058-6059 OF 2015
(Arising out of SLP(C) Nos.17633-17634/2013)
SHAILENDRA YADAV & ORS. ETC. APPELLANT(S)
VERSUS
STATE OF U.P. & ORS. ETC. RESPONDENT(S)
O R D E R
1. Leave granted.
2. These appeals are directed against the judgment and order passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition Nos. 21069 and 23097 of 2011, dated 08.11.2012.
3. Shri Irshad Ahmad, learned Additional Advocate General appearing for the State of Uttar Pradesh, on instructions, states that the relief sought by the appellants requires to be granted.
4. Placing on record the statement so made by the learned Additional Advocate General, we allow these appeals, set aside the judgment(s) and order(s) Signature Not Verified Digitally signed by NEETU KHAJURIA passed by the High Court in Writ Petition Nos. 21069 Date: 2015.08.11 16:27:52 IST Reason: of 2011 and 23097 of 2011, qua the appellants alone. 2
5. The civil appeals are disposed of accordingly.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) ...............J. (AMITAVA ROY) NEW DELHI AUGUST 10, 2015.
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ITEM NO.69 COURT NO.1 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.17633-17634/2013 (Arising out of impugned final judgment and order dated 08/11/2012 in CMWP No. 21069/2011 and CMWP No. 23097/2011 passed by the High Court Of Judicature at Allahabad) SHAILENDRA YADAV & ORS. ETC. Petitioner(s) VERSUS STATE OF U.P. & ORS. ETC. Respondent(s) (with office report) Date : 10/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Vishwajit Singh, Adv.
Mr. Pankaj Singh, Adv.
Ms. Veera Kaul Singh,Adv. Ms. Ridhima Singh, Adv. Mr. Gaurav Singh, Adv.
For Respondent(s) Mr. Irshad Ahmad, AAG Mr. Abhishek Kumar Singh, Adv. Mr. Abhisth Kumar,Adv. Mr. Som Raj Choudhury, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)