Supreme Court - Daily Orders
Anil Kishore Pandit vs The State Of Bihar on 30 November, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.9 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16591/2017
(Arising out of impugned final judgment and order dated 24-01-2017
in LPA No. 1892/2015 passed by the High Court Of Judicature At
Patna)
ANIL KISHORE PANDIT Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.65427/2017-CONDONATION OF DELAY IN FILING and
IA No.65429/2017-CONDONATION OF DELAY IN REFILING)
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Subhro Sanyal, AOR
Ms. Soumya Roop Sanyal,Adv.
Ms. Heena Rohra,Adv.
Mr. Sanjay Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has filed additional affidavit indicating the vacancy position.
Delay condoned.
Issue notice.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.12.01 12:19:46 IST Reason: