Chitra Sharma And Others v. Union Of India And Others

Order

WPs (C) Nos. 744, 782-83, 803 and 805 of 2017

1. Issue notice returnable within four weeks. List on 10-10-2017. As Mr D.K. Singh, learned Additional Advocate General accepts notice on behalf of the State of U.P., no further notice need be issued. All applications for impleadment/intervention stand allowed. The Registry is directed to rectify the cause-title. The parties shall be added as newly impleaded parties.

Diaries Nos. 27277, 27579 & 27624 of 2017

2. Permission to file SLP is granted. Issue notice fixing a returnable date within four weeks. In the meantime the impugned order(s) 2017 SCC OnLine NCLT 12613 passed by the National Company Law Tribunal, Allahabad shall remain stayed until further orders. A copy of the special leave petition be served on the office of the learned Attorney General for India. All applications for impleadment/intervention stand allowed. List on 10-10-2017.

Court Masters