Supreme Court - Daily Orders
Maharana Pratap Singh vs The State Of Bihar on 7 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.39 COURT NO.5 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 (C) No(s). 9818/2017
(Arising out of impugned final judgment and order dated 16/11/2016
in LPA No. 516/2014 passed by the High Court of Patna)
MAHARANA PRATAP SINGH Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS Respondent(s)
(With application for exemption from filing O.T. and Interim
Relief)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Sunil Kumar, Sr. Adv.
Mr. Rohini Prasad, Adv.
Mrs Sarla Chandra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(Meenakshi Kohli) (Sharda Kapoor) Court Master (SH) Court Master (NS) Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.04.08 12:25:29 IST Reason: