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Shiv Prasad Singh vs The State Of Jharkhand on 4 October, 2021

Bench: M.R. Shah, A.S. Bopanna

     ITEM NO.22                    Court 13 (Video Conferencing)             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 for Special Leave to Appeal (C)                    No. 12521/2019

     (Arising out of impugned final judgment and order dated 07-03-2019
     in LPA No. 446/2017 passed by the High Court of Jharkhand at
     Ranchi)

     SHIV PRASAD SINGH                                                     Petitioner(s)

                                                     VERSUS

     STATE OF JHARKHAND & ORS.                                              Respondent(s)

     (IA No. 94240/2021 - EXEMPTION FROM FILING O.T.
     IA No. 80532/2019 - EXEMPTION FROM FILING O.T.
     IA No. 104693/2021 – Application for substitution)

     Date : 04-10-2021 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                 Mr. Anupam Dwivedi, Adv.
                                       Dr. Vinod Kumar Tewari, AOR

     For Respondent(s)                 Mr.   Rajiv Shankar Dvivedi, Adv.
                                       Mr.   Manoj Kumar, Adv.
                                       Ms.   Tulika Mukherjee, AOR
                                       Ms.   Aastha Shrestha, Adv.

                                       Mr.   K.M. Nataraj, ASG
                                       Mr.   K.V. Sreemuthin, Adv.
                                       Ms.   Sunita Sharma, Adv.
                                       Mr.   Santosh Kr., Adv.
                                       Mr.   Vatsal Joshi, Adv.
                                       Ms.   Indira Bhakar, Adv.
                                       Mr.   Raj Bahadur Yadav, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The application for substitution is allowed.

So far as the present proceedings are concerned, it is Digitally signed by R Natarajan Date: 2021.10.05 clarified that if there is an inter-se dispute between the 16:47:24 IST Reason:

heirs, the same has to be resolved through appropriate remedy which may be available under the law.

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We see no reason to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave petition stands dismissed.

Pending application(s), if any, shall stand disposed of.

(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER