Supreme Court - Daily Orders
Surendra Paswan vs The State Of Bihar on 16 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.18 COURT NO.4 SECTION II-A
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). 738/2019
(Arising out of impugned final judgment and order dated 14-12-2018
in CRLM No. 58411/2018 passed by the High Court Of Judicature At
Patna)
SURENDRA PASWAN Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
IA No. 47361/2019 - EXEMPTION FROM FILING O.T.
IA No. 11478/2019 - EXEMPTION FROM FILING O.T.
IA No. 47360/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 11479/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 16-12-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Kumar Mihir, AOR
Mr. Anuj Prakash, Adv.
Aditi Kumar, Adv.
Mr. Panshul Chandra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to our order dated 29.01.2019, the amount of Rs.14,34,113/- has been deposited. As a result, we continue the order that no coercive action will be taken against the petitioner till the trial is disposed of.
The Special Leave Petition stands disposed of. Signature Not Verified Pending applications also stand disposed of. Digitally signed by R NATARAJAN Date: 2019.12.17 15:56:28 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER