Supreme Court - Daily Orders
Diwan Indranil Sinha vs State Of Jharkhand . on 28 February, 2014
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ITEM NO.41 COURT NO.7 SECTION XVII
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).4886/2014
(From the judgement and order dated 22/11/2013 in WPPIL No.4218/2013
of the HIGH COURT OF JHARKHAND AT RANCHI)
DIWAN INDRANIL SINHA Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T., prayer for interim
relief and office report)
Date: 28/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. S.K. Katriar, Sr. Adv.
Mr. Nirmal Kr. Ambastha, Adv.
for Mr. Nirnimesh Dube, Adv.
For Respondent(s)
Mr. Goolam E. Vahanwati, Attorney General
Mr. R.S. Mazumdar, Advocate General
Mr. Ajit Kumar Sinha, AAG
Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. Devadatt Kamat, Adv.
Ms. Sania Husaini, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. S. Gurukrishna Kumar, Sr. Adv.
UPON hearing counsel the Court made the following
O R D E R
We are of the view that the materials that were made available before this Court are not sufficient to invoke the jurisdiction of the High Court under Article 226 of the ...2/-
: 2 :Constitution of India and, therefore, the High Court has rightly rejected the same.
The special leave petition is dismissed. However, the portion of the impugned order imposing costs of ‘50,000 on the petitioner is deleted.
|(N.S.K. Kamesh) | |(Renuka Sadana)
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|Court Master | |Court Master |