Supreme Court - Daily Orders
Anand Kaushal Singh vs The State Of Bihar on 30 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.12 COURT NO.1 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).28057/2017
(Arising out of impugned final judgment and order dated 28-07-2017
in IA No.5072/2017 in C.W.J.C.No.8250/2017 passed by the High Court
of Judicature at Patna)
ANAND KAUSHAL SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.98735/2017-EXEMPTION FROM FILING O.T.)
Date : 30-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Jitendra Kumar, Adv.
Mr.Mrityunjay Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The present special leave petition has been directed against order dated 28.07.2017 denying the prayer of impleadment of Union of India and Hindustan Paper Corporation Limited. Though such an order has been passed by the High Court yet we grant liberty to the petitioner to raise the issue before the High Court, if occasion arises, that without impleadment, no effective writ can be issued.
With the aforesaid observation, the special leave Signature Not Verified petition stands disposed of.
Digitally signed bySATISH KUMAR YADAV Date: 2017.11.01 16:45:55 TLT Reason:
(SATISH KUMAR YADAV) (H.S. PARASHER)
AR-CUM-PS ASSISTANT REGISTRAR