Supreme Court - Daily Orders
Sheo Narayan Gupta vs The State Of Bihar on 4 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.4 COURT NO.7 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).
3687/2017
(Arising out of impugned final judgment and order dated
30-01-2017 in CRLM No. 2060/2017 passed by the High Court Of
Judicature At Patna)
SHEO NARAYAN GUPTA Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
Date :04-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. V.K. Garg, Sr. Adv.
Mr. Ashok Anand, AOR
Mr. Somanatha Padhan, Adv.
Ms. Nupur Dubey, Adv.
Mr. R.K. Singh, Adv.
For Respondent(s) Mr. Kumar Parimal, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. M. Shoeb Alam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to respondent No. 2
to file the reply affidavit.
List thereafter.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.04.04 18:42:41 IST Reason: