Supreme Court - Daily Orders
Shri Sukhraj Singh vs The State Of Uttar Pradesh Forest ... on 13 November, 2014
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.21 COURT NO.11 SECTION III
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) No(s). 32255/2013
(Arising out of impugned final judgment and order dated 01/10/2012
in WT No. 1089/2012 passed by the High Court Of Judicature at
Allahabad)
SUKHRAJ SINGH & ORS Petitioner(s)
VERSUS
STATE OF U.P & ORS Respondent(s)
(office report on default)
Date : 13/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBER]
For Petitioner(s) Mr. M. Paikaray, Adv.
Mr. Satyabrata Panda, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to the learned counsel for the petitioner for filing an application for deleting the names of proforma respondent Nos. 8 to 42 from the array of parties.
Office report on default is ordered accordingly.
(RAJESH DHAM) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Rajesh Dham Date: 2014.11.15 10:16:13 IST Reason: