Supreme Court - Daily Orders
Hiralal Gupta vs The State Of Bihar And Ors. Thr. The ... on 14 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.13 COURT NO.6 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 for Special Leave to Appeal (C) No. 11457/2015
(Arising out of impugned final judgment and order dated
09-01-2015 in LPA No. 1554/2014 passed by the High Court Of
Patna)
HIRALAL GUPTA Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ORS. Respondent(s)
(With prayer for interim relief)
Date :14-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Mr.Santosh Mishra, AOR
Ms. Prerna Singh, Adv.
For Respondent(s) Mr. Shishir Pinaki, AOR
Mr. Rajiv Kumar Sinha, Adv.
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
Mr. Siddarth Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
It is not necessary to decide the question raised in this special leave petition in view of the pendency of the title suit.
The special leave petition is, accordingly, Signature Not Verified dismissed.
Digitally signed by CHARANJEET KAUR Date: 2017.08.14 16:49:34 ISTReason: However, the question of law is kept open.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer