Supreme Court - Daily Orders
Bhikhani Devi vs Union Of India on 13 December, 2019
Bench: Arun Mishra, Indira Banerjee
ITEM NO.16 COURT NO.3 SECTION XVI
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 (C) No(s).28802-28804/2019
(Arising out of impugned final judgment and order dated 14-10-2019
in CWJC No. 15420/2019 14-10-2019 in CWJC No. 11564/2019 14-10-2019
in CWJC No. 13980/2019 passed by the High Court of Judicature at
Patna)
BHIKHANI DEVI ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 13-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Akhilesh Kumar Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in eight weeks.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.12.13
15:19:35 IST
Reason: