Supreme Court - Daily Orders
Vinod Kumar Singh vs Bihar State University ... on 21 February, 2014
h
ITEM NO.203 COURT NO.12 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).16961-16963/2009
(From the judgement and order dated 02/03/2009 in MJC No.1648/2007 dated
06/05/2009 in LPA No.904/2006,LPA No.975/2006 of The HIGH COURT OF PATNA)
VINOD KUMAR SINGH Petitioner(s)
VERSUS
BIHAR STATE UNIVERSITY (C.C.)SER.&ORS. Respondent(s)
(With appln(s) for permission to file additional documents,impleadment and
prayer for interim relief and office report )
[I.A. Nos. 10-12 seeking permission to bring Annexure P-9 colly on record].
(For final disposal)
WITH SLP(C) NO. 8762 of 2010
(With appln(s) for exemption from filing O.T. and permission to file
additional documents and office report)
Date: 21/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. P.P. Rao, Sr. Adv.
Ms. Mahalakshmi Pavani,Adv.
Mr. G. Balaji, Adv.
Mr. Surojit, Adv.
Mr. Mohit Kumar Shah, Adv.
For Respondent(s)
Mr. Gopal Singh,Adv.
Mr. Manish Kumar, Adv.
Mr. Manu Shanker Mishra, Adv.
Mr. Rajeev Ranjan Pathak, Adv.
Mr. C.D. Singh ,Adv.
Mr. Navin Prakash, Adv.
Mr. Abhishek Vikas, Adv.
-2-
Mr. V.K. Siddharthan, Adv.
Mr. Prasoon Kumar, Adv.
Mr. Iram Majid, Adv.
UPON hearing counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioners, post the matter on 1st April, 2014 for final disposal.
[ Neeta ] [ Usha Sharma] Sr. P.A. Court Master