Supreme Court - Daily Orders
The State Of Chhattisgarh vs Ashok Bhoi on 21 September, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.47 COURT NO.13 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.) No(s).
6870-6871/2013
(Arising out of impugned final judgment and order dated 19/10/2012
in CRA No. 601/2007,19/10/2012 in AA No. 1/2009 passed by the High
Court Of Chhatisgarh At Bilaspur)
STATE OF CHHATTISGARH Petitioner(s)
VERSUS
ASHOK BHOI & ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/09/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
For Mr. Dharmendra Kumar Sinha, Adv.
For Respondent(s) Mr. Vikas Singh Jangra, Adv.
Ms. Bhakti Vardhan Singh, Adv.
Ms. Shashi Shekhar, Adv.
Mr. Amit Kukmar Pathak, Adv.
Mr. Rajeev Kumar Bansal, Adv.
Mr. M. P. Singh, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(Jayant Kumar Arora) (Tapan Kumar Chakraborty) Sr. P.A. Court Master Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.09.23 10:25:52 IST Reason: