Supreme Court - Daily Orders
State Of Jharkhand vs Md. Irfan Gani . on 14 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3111 of 2016
STATE OF JHARKHAND & ORS. Appellant(s)
VERSUS
MD. IRFAN GANI & ORS. Respondent(s)
O R D E R
We have heard learned for the parties and perused the record. We do not find any ground to interfere with the impugned order.
The State may now consider the matter in the light of the impugned judgment and take a decision by a speaking order within one month from today. If the respondents are aggrieved of the order which the State may pass, the respondents are liberty to take remedy against the same in accordance with law.
The appeal is accordingly disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, December 14, 2017.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.12.15 16:41:23 IST Reason: ITEM NO.109 COURT NO.11 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 3111/2016 STATE OF JHARKHAND & ORS. Appellant(s) VERSUS MD. IRFAN GANI & ORS. Respondent(s) (IA 2/2016 & IA 4/2017) Date : 14-12-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Tapesh Kumar Singh, AOR Mr. Aditya Pratap Singh,Adv. For Respondent(s) Ms. Nisha Bagchi,Adv.
Mrs. B. Sunita Rao, AOR Ms. Pooja Sharma,Adv.
Mr. Chandra Prakash, AOR UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the appeal is disposed of. Pending application, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER
(Signed order is placed on the file)