State of U.P v. U.P. Rajkiya Nirman Nigam K.S.M (SC) BS194100
SUPREME COURT OF INDIA

Before:- E S. Rajendra Babu and Ruma Pal, JJ.

Petitions for Special Leave to Appeal (Civil) No.21312 - 21313/2001. D/d. 14.12.2001.

WITH

WP 4349/01 & SA No. 341/2001

State of U.P. & Anr. - Petitioners

Versus

U.P. Rajkiya Nirman Nigam K.S.M. & Ors. - Respondents

For the Petitioners :- Mr. Ravi P. Mehrotra, Ms. Deepti R. Mehrotra, Advocates.

For the Respondents :- Mr. Dinesh Dwivedi, Sr. Adv. Mr. B.B. Singh, Advocates.

Exemption from filing O.T. granted - Four weeks time granted for filing counter affidavit and two weeks time granted for filing rejoinder - Further, stay held to be continued.

[Paras 2 and 3]

ORDER

1. UPON hearing counsel the Court made the following.

2. Application for exemption from filing O.T. is allowed.

3. Issue notice. Stay to continue. Mr. B.B. Singh, learned counsel accepts notice. Four weeks time is granted for filing counter affidavit. Two weeks time, thereater, is granted for filing rejoinder, if any.

.