Supreme Court - Daily Orders
Har Narain Lakhotia vs State Of Jharkhand on 9 May, 2017
Bench: Chief Justice, Pinaki Chandra Ghose, D.Y. Chandrachud
ITEM NO.10 COURT NO.1 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).3800/2017
(Arising out of impugned final judgment and order dated 21/11/2016
in WP No.1531/2011 passed by the High Court of Jharkhand at Ranchi)
HAR NARAIN LAKHOTIA Petitioner(s)
VERSUS
STATE OF JHARKHAND AND ORS Respondent(s)
(With interim relief and office report)
Date : 09/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Abhijit Sengupta, Adv.
Ms.Anima Kujur, Adv.
Mr.Jose Varghese, Adv.
For Respondent(s) Mr. Kaushik Poddar, Adv.
Mr.Gautam Singh, Adv.
Ms.Isha Singh, Adv.
Ms.Snehil Sonam, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution.
The special leave petition is accordingly dismissed. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SATISH KUMAR YADAV Date: 2017.05.11 16:40:06 TLT Reason: