Supreme Court - Daily Orders
Manju Kumari @ Smt. Manju Devi vs The State Of Bihar on 2 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.3 COURT NO.9 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). 41382/2017
(Arising out of impugned final judgment and order dated 16-02-2017
in LPA No. 2224/2015 passed by the High Court of Judicature at
Patna)
MANJU KUMARI @ SMT. MANJU DEVI Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.129093/2019-CONDONATION OF DELAY IN FILING and IA
No.129095/2019-EXEMPTION FROM FILING O.T. and IA No.129094/2019-
CONDONATION OF DELAY IN REFILING)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Jitendra Kr.Singh,Adv.
Ms. Madhulika Agarwal,Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
Signature Not Verified(ANITA MALHOTRA) (ANITA RANI AHUJA) Digitally signed by COURT MASTER COURT MASTER ANITA MALHOTRA Date: 2019.09.04 16:55:42 IST Reason: