Supreme Court - Daily Orders
Md. Azhar Hussain vs State Of Bihar . on 28 January, 2016
Bench: Chief Justice, R. Banumathi, A.K. Sikri
ITEM NO.6 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). 1251/2016
(Arising out of impugned final judgment and order dated 18/12/2015
in CWJC No. 16680/2014 passed by the High Court Of Patna)
MD. AZHAR HUSSAIN Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and placing addl.
facts and documents on record and interim relief and office report)
Date : 28/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Dr. Rajeev Dhavan,Sr.Adv.
Mr. Lakshmi Raman Singh,Adv.
For Respondent(s) Mr. Kumar Ranjan,Adv.
Mr. Dilip Raghuvanshi,Adv.
Mr. Kaushik Poddar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
Application, if any, shall also stand disposed off.
(MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by COURT MASTER Mahabir Singh Date: 2016.01.28 17:06:33 IST Reason: