Supreme Court - Daily Orders
Rama Nand Singh vs State Of Bihar on 9 July, 2015
Bench: V. Gopala Gowda, S.A. Bobde
ITEM NO.41 COURT NO.10 SECTION IIA
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 (Crl.) No(s). 1201/2015
(Arising out of impugned final judgment and order dated 09/09/2014 in
CRLA No. 337/1992 passed by the High Court Of Patna)
RAMA NAND SINGH Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with office report)
Date : 09/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Gaurav Agrawal,Adv.
For Respondent(s)
Mr. Abhinav Mukerji,Adv.
Ms. Purnima Krishna, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, the matter is adjourned for ten days to file evidence of witnesses which are not on record and being translated.
Signature Not Verified (VINOD KR.JHA) (MALA KUMARI SHARMA) Digitally signed by Vinod Kumar Date: 2015.07.11 COURT MASTER COURT MASTER 11:11:22 IST Reason: