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The State Of Jharkhand vs Mosrat Ziya Tara on 28 November, 2016

Bench: S.A. Bobde, Ashok Bhushan

               ITEM NO.43                      COURT NO.10                  SECTION XVII

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

               Petition for Special Leave to Appeal (C) No. 34222/2016
               (Arising out of impugned final judgment and order dated
               25/07/2016 in LPA No. 466/2015 passed by the High Court Of
               Jharkhand At Ranchi)

               STATE OF JHARKHAND AND ANR                                   Petitioner(s)
                                                      VERSUS
               MOSRAT ZIYA TARA AND ORS                                     Respondent(s)

               (With appln. (s) for exemption from filing c/c of the impugned
               judgment and exemption from filing O.T. and interim relief and
               office report)

               Date : 28/11/2016 This petition was called on for hearing today.

               CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

               For Petitioner(s)         Mr.   Ajit Kumar Sinha, Sr. Adv.
                                         Mr.   Kaushik Poddar,AOR
                                         Mr.   Shashank Singh, Adv.
                                         Mr.   VVMBNS Potaviram, Adv.

               For Respondent(s)    Mr. Anil Kumar Jha, Adv.
               rr.2                 Mr. R.K. Ojha, Adv.
                     hearing the counsel the Court made the following
                                          O R D E R

Applications for exemption from filing Certified copy of the impugned judgment and exemption from filing O.T. are allowed.

Issue notice.

Mr. Anil Kumar Jha, accepts notice on behalf of respondent No. 2.

Tag with SLP(C) No. 24947 of 2016.

[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master