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Bihar Rajya Dafadar Chaukidar ... vs State Of Bihar on 25 August, 2023

Bench: Hima Kohli, Rajesh Bindal

     ITEM NO.12                                   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). 22171/2023

     (Arising out of impugned final judgment and order dated 25-02-2023
     in LPA No. 508/2022 passed by the High Court Of Judicature At
     Patna)

     BIHAR RAJYA DAFADAR CHAUKIDAR
     PANCHAYAT(MAGADH DIVISION)                                                          PETITIONER(S)

                                                             VERSUS

     STATE OF BIHAR & ORS.                                                              RESPONDENT(S)

     ( IA No.159875/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.159874/2023-EXEMPTION FROM FILING O.T. and IA
     No.159872/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
     No.159873/2023-CONDONATION OF DELAY IN REFILING /     CURING THE
     DEFECTS )

     Date : 25-08-2023 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. N.K.Mody, Sr. Adv.
                                            Mr. Prabuddha Singh Adv, Adv.
                                            Mr. Sukhamrit Singh Adv, Adv.
                                            Mr. Suresh Kumar Bhan Adv, Adv.
                                            Ms. Ishita M. Puranik Adv, Adv.
                                            Mr. Praveen Swarup, AOR

     For Respondent(s)

                          UPON hearing the counsel, the Court made the following
                                               O R D E R

1. Permission to file the petition for Special Leave to appeal is granted.

2. Applications seeking exemption from filing official translation and certified copy of the impugned judgment are allowed.

3. Delay condoned.

4. Issue notice.

      (POOJA SHARMA)                                                                 (NAND KISHOR)
     COURT MASTER (SH)                                                             COURT MASTER (NSH)