Supreme Court - Daily Orders
Union Of India vs Priyabrat Singh on 5 April, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.9 COURT NO.17 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42322/2022
(Arising out of impugned final judgment and order dated 14-09-2022
in WPS No. 6050/2019 passed by the High Court Of Jharkhand At
Ranchi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
PRIYABRAT SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.61046/2023-CONDONATION OF DELAY
IN FILING and IA No.61048/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.61051/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 05-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable on 25.07.2023.
We, however, make it clear that the benefits which may be granted to the respondent under the order impugned shall be subject to the outcome of the present special leave petition.
Mr. Kumar Mihir, AOR accepts notice on behalf of the Signature Not Verified respondent.
Digitally signed by Ashwani Kumar Date: 2023.04.05 15:44:24 IST Reason: (AVGV RAMU) (ASHWANI KUMAR)
COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS