Shiv Ranshu Chhuneja vs State Of U.P. And Others
2018 Latest Caselaw 1841 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 10191 of 2009
 

 
Petitioner :- Shiv Ranshu Chhuneja
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Awadhesh Kr. Singh,S.N. Singh,Suresh Srivastava
 
Counsel for Respondent :- C.S.C.,A.K.Singh,N. Misra,Subhash.Gosain
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

We have perused the order of the Apex Court dated 27th July, 2018 which is expected herein.

"Leave granted to consider the question of quantum of compensation.  There will be stay of 50 per cent of the compensation awarded.  The remaining amount, if not paid, be paid within a period of two weeks from today by way of a demand draft to learned advocate on record to the respondents in terms of the impugned judgment.

Tag with Civil Appeal No. 10258 of 2017."

In view of the matter having been entertained by the Apex Court and the orders passed quoted hereinabove the petition now shall not be listed for any further consideration and shall stand finally disposed of in terms of the judgment dated 10.4.2018.

Order Date :- 3.8.2018

Masarrat