Supreme Court - Daily Orders
Sohan Roy vs The State Of Bihar on 6 September, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.22 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). 32512/2023
(Arising out of impugned final judgment and order dated 16-02-2023
in CWJC No. 15887/2010 passed by the High Court Of Judicature At
Patna)
SOHAN ROY Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
(IA No.178452/2023-CONDONATION OF DELAY IN FILING and IA
No.178454/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.178455/2023-EXEMPTION FROM FILING O.T. )
Date : 06-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. P.B.Suresh, Adv.
Mr. Vipin Nair, AOR
Mr. Arindam Ghosh, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. Anshumaan Bahadur, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
3. The petition for special leave to appeal is dismissed. Pending Signature Not Verified Digitally signed by GEETA AHUJA application(s), if any, are disposed of.
Date: 2023.09.06 16:38:57 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)