Supreme Court - Daily Orders
The State Of Bihar And Ors. vs Prashant Kumar And Ors. on 4 May, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.24 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).13703/2014
(Arising out of impugned final judgment and order dated 16/05/2013
in CWJC No.1664/2012 passed by the High Court Of Patna)
STATE OF BIHAR & ORS Petitioner(s)
VERSUS
PRASHANT KUMAR & ORS Respondent(s)
(With interim relief and office report)
Date : 04/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Rudreshwar Singh,Adv.
Mr. Krishna Kant Dubey,Adv.
Mr. Vivek Vardhan,Adv.
Ms. Snehil Sonam,Adv.
Ms. Isha Singh,Adv.
Ms. Priya Mishra,Adv.
For Mr. Samir Ali Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite due service, no one has entered appearance on behalf of the respondents. We would consider it appropriate to be assisted on behalf of respondents, before passing the final order. We accordingly appoint Mr. Puneet Jain, learned counsel, to assist this Court as an amicus curiae in this case.
Post for hearing on 7.7.2017.
Registry is directed to furnish a copy of the paper Signature Not Verified book to the learned amicus curiae, within one week from Digitally signed by SARITA PUROHIT Date: 2017.05.04 17:06:43 IST today.
Reason:(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar