Supreme Court - Daily Orders
Anand Deo vs State Of Bihar on 1 May, 2017
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.42 COURT NO.2 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.) Diary No(s). No(s).
39489/2016
(Arising out of impugned final judgment and order dated 22/09/2015
in CRLR No. 504/2014 passed by the High Court of Patna)
ANAND DEO Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS Respondent(s)
(Office report on default)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mr. Sunil Kumar Jha,Adv.
Mr. Rakesh Kumar,Adv.
Kailash Prashad Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last opportunity, eight weeks time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which the special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(SAPNA BISHT) (UMA MALHOTRA) Signature Not Verified SR.P.A. COURT MASTER Digitally signed by LAYA RAWAT Date: 2017.05.02 17:17:54 IST Reason: