Supreme Court - Daily Orders
State Of Bihar vs Awadesh Kumar on 22 May, 2019
Bench: Arun Mishra, M.R. Shah
CORRECTED
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3462/2010
STATE OF BIHAR & ORS. APPELLANT(S)
VERSUS
AWADESH KUMAR RESPONDENT(S)
O R D E R
1. We are not inclined to interfere with the impugned judgment and order dated 15.12.2008 passed by the High Court of Judicature at Patna in LPA No.542 of 2006.
2. The appeal is, accordingly, dismissed.
3. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [M.R. SHAH] NEW DELHI;
MAY 22, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.06.14 12:28:58 IST Reason: ITEM NO.106 COURT NO.4 SECTION XVI 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). 3462/2010 STATE OF BIHAR & ORS. APPELLANT(S) VERSUS AWADESH KUMAR RESPONDENT(S)
Date : 22-05-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH (VACATION BENCH) For Appellant(s) Mr. Manish Kumar,Adv.
Mr. Aditya Raina,Adv.
For Mr. Gopal Singh, AOR For Respondent(s) Mr. Subhro Sanyal, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file)