Supreme Court - Daily Orders
Ravindra Prasad Yadav vs The State Of Bihar on 3 December, 2018
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.4 COURT NO.13 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). 18010/2018
(Arising out of impugned final judgment and order dated 11-08-
2017 in LPA No. 1504/2014 and 11-08-2017 in LPA No. 1564/2014
passed by the High Court Of Judicature At Patna)
RAVINDRA PRASAD YADAV & ANR. ETC. Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.161308/2018-CONDONATION OF
DELAY IN FILING and IA No.161314/2018-APPLICATION FOR
SUBSTITUTION and IA No.161311/2018-EXEMPTION FROM FILING O.T.
and IA No.161316/2018-CONDONATION OF DELAY IN FILING
SUBSTITUTION APPLN. and IA No.161309/2018-CONDONATION OF DELAY
IN REFILING)
Date : 03-12-2018 This/these petition(s) was/were called on for
hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. P.S. Patwalia, Sr. Adv.
Mr. Ranjan Mukherjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for substitution of Lrs. of deceased respondent No.17-Anil Kumar (in LPA No.1564 of 2014) is Signature Not Verified Digitally signed by VISHAL ANAND allowed.
Date: 2018.12.06 13:30:04 IST Reason:We see no reason to entertain this/these 1 petition(s) under Article 136 of the Constitution of India.
The Special Leave Petition(s) is/are, accordingly, dismissed.
Pending Applications, if any, stand disposed of.
(GEETA AHUJA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER 2