Supreme Court - Daily Orders
The State Of Bihar vs Satya Narain Mishra on 13 March, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.18 COURT NO.7 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.)...... /2015
CRLMP No(s). 3498/2015
(Arising out of impugned final judgment and order dated 13/08/2013
in GA No. 4/2005 passed by the High Court of Patna)
THE STATE OF BIHAR Petitioner(s)
VERSUS
SATYA NARAIN MISHRA & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 13/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Shivam Singh,Adv.
For Mr. Gopal Singh,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (KALYANI GUPTA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.03.16 16:11:07 IST Reason: