Supreme Court - Daily Orders
Hari Mohan Singh vs The State Of Bihar on 28 September, 2018
Bench: Uday Umesh Lalit, Sanjay Kishan Kaul
ITEM NO.31 COURT NO.12 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). 33165/2018
(Arising out of impugned final judgment and order dated 08-11-2017
in CWJC No. 9617/2011 passed by the High Court Of Judicature At
Patna)
HARI MOHAN SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.135146/2018-CONDONATION OF DELAY IN FILING and IA
No.135151/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.135150/2018-EXEMPTION FROM FILING O.T.)
Date : 28-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Neeraj Shekhar, AOR
Mr. Animesh Kumar,Adv.
Mr. Rohit Kr. Singh,Adv.
Mr. Sumit Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The learned counsel appearing for the petitioners submits that the issue affects only three institutions and the maximum beneficiaries who have been left out are only around 40 people.
In view of the above submission, issue notice. Tag with SLP(C) Nos.18577-18579/2018.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by NARENDRA PRASAD Date: 2018.09.29 (RENU DIWAN) COURT MASTER 12:03:01 IST Reason: ASSISTANT REGISTRAR