Supreme Court - Daily Orders
The Bihar State Credit And Investment ... vs Ramjanam Singh on 22 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.4 Court 7 (Video Conferencing) 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).15954/2020
(Arising out of impugned final judgment and order dated 25-09-2020
in LPA No.690/2018 passed by the High Court Of Judicature At Patna)
THE BIHAR STATE CREDIT AND INVESTMENT
CORPORATION LIMITED & ORS. Petitioner(s)
VERSUS
RAMJANAM SINGH & ANR. Respondent(s)
(IA No.135108/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 22-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Harshvardhan Jha, Adv.
Mr. Yugandhara Pawar Jha, AOR
Mr. Aman Pathak, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, the petitioner(s) shall make payment to the employee(s) within one month from today.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH)
Signature Not Verified
BRANCH OFFICER
Digitally signed by
ARJUN BISHT
Date: 2021.01.22
16:13:56 IST
Reason: