Supreme Court - Daily Orders
The Bihar State Housing Board vs Rama Nand Prasad Singh on 20 February, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.15 COURT NO.14 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).2875/2026
[Arising out of impugned final judgment and order dated 06-05-2024
in LPA No.424/2019 passed by the High Court of Judicature at Patna]
THE BIHAR STATE HOUSING BOARD & ORS. Petitioner(s)
VERSUS
RAMA NAND PRASAD SINGH Respondent(s)
IA No. 48874/2026 - CONDONATION OF DELAY IN FILING
IA No. 48876/2026 - EXEMPTION FROM FILING O.T.
Date : 20-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. Azmat Hayat Amanullah, AOR
Ms. Rebecca Mishra, Adv.
Mr. Dipesh Singhal, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard the learned counsel appearing for the petitioners, We are not inclined to entertain this petition. Hence, the Special Leave Petition is dismissed on the ground of delay as well as on merits.
2. Pending application(s), if any, shall stand disposed of.
(NEHA GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
NEHA GUPTA
Date: 2026.02.23
17:02:01 IST
Reason: