Supreme Court - Daily Orders
Mahendra Prasad Jha S/O Abhiram Jha vs State Of Jharkhand . on 23 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.103 COURT NO.12 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6119/2008
MAHENDRA PRASAD JHA Appellant(s)
VERSUS
STATE OF JHARKHAND . & ORS. Respondent(s)
Date : 23-08-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Amit Pawan, AOR
Mr. Abhishek Amritanshu,Adv.
Mr. Akshay Sinha,Adv.
Mr. Hassan Zubair Waris,Adv.
Mr. Akshat Shrivastava,Adv.
For Respondent(s) Mr. Tapesh Kumar Singh, AOR
Mr. Mohd. Waquas,Adv.
Mr. Aditya Pratap Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.08.25 16:59:47 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6119 OF 2008 MAHENDRA PRASAD JHA ...APPELLANT(S) VERSUS STATE OF JHARKHAND & ORS. ...RESPONDENT(S) O R D E R We do not find any merit in this appeal which is hereby dismissed.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 23rd August, 2017 [UDAY UMESH LALIT]