Sulekhan Singh & Company & Others Petitioner(S) v. State Of U.P. & Others (S), Supreme Court Of India, Judgment, Law, casemine.com

Text Highlighter

Bookmark

PDF

Report a problem

Citation Codes

Equivalent Citations

citation codes

Case Number

Petition(s) for Special Leave to Appeal (C) No(s). 6776-6777/2015, [Arising out of impugned final judgment and order dated 06/02/2015 in CMRA Nos. 5065/2015 and 5064/2015 passed by the High Court of Judicature at Allahabad], SLP(C) Nos. 7165-7168/2015, (With appln.(s) for exemption from filing O.T. and Interim Relief and Office Report)

Judges

Anil R. Dave
R.K. Agrawal, JJ.

Are you a practicing lawyer?

Enhance your digital presence and reach by creating a Casemine profile.

Upload pleading to use the new AI search

Click here to upload

Cites

Sulekhan Singh & Company & Others Petitioner(S) v. State Of U.P. & Others (S)

Supreme Court Of India
May 15, 2015

Citation Codes

Equivalent Citations

citation codes

Case Number

Judges

Anil R. Dave
R.K. Agrawal, JJ.

See more information ...

Smart Summary

Please sign up to generate summary.

Sulekhan Singh & Company & Others Petitioner(S) v. State Of U.P. & Others (S)

1. Leave granted.

2. Ad-interim relief is granted to the extent that the Lease Deed executed on 24/26.5.2014 shall operate and the petitioners will be permitted to carry on mining activities, as directed by the District Magistrate, Sonbhadra, vide order dated 15.5.2014, subject to other regulations.

Use AI to get other relevant cases.

Try AI Pro free for 7 days Upgrade to AI Pro

Sulekhan Singh & Company & Others Petitioner(S) v. State Of U.P. & Others (S)

Sulekhan Singh & Company & Others Petitioner(S) v. State Of U.P. & Others (S)

Comments