Supreme Court - Daily Orders
Nawal Kishore Singh vs State Of Bihar on 29 September, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.29 COURT NO.4 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). 19192/2017
(Arising out of impugned final judgment and order dated 12-10-2012
in LPA No. 692/2011 passed by the High Court of Judicature at
Patna)
NAWAL KISHORE SINGH Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
IA No. 42443/2017 - EXEMPTION FROM FILING O.T.
IA No. 54626/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 29-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Abhishek Vikas, AOR
Ms. Srishti Prakash, Adv.
Mr. Shiv Dutt Sharma, Adv.
For Respondent(s) Mr. Abhinav Mukerji, AOR
Ms. Pratishtha Vij, Adv.
Ms. Bihu Sharma, Adv.
Mr. Akshay C. Shrivastava, Adv.
Ms. Madhavi Goradia Divan, ASG
Mr. Shashank Bajpai, Adv.
Ms. Rekha Pandey, Adv.
Mr. Santosh Kumar, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the Respondent-State to inform this Court if any Appeal has been filed against the judgment passed by the Special Judge (A.C.B.)-cum-Additional Sessions Judge-
Signature Not Verified IV, Dumka on Digitally signed by 23.07.2018 in Vigilance Case No. 30 of 1984. DEEPAK SINGH Date: 2022.09.30 18:07:46 IST Reason: List after four weeks. (NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)