Supreme Court - Daily Orders
Bal Kishore Prasad vs Chando Devi on 17 April, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.46 COURT NO.6 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) Diary No(s).
39171/2014
(Arising out of impugned final judgment and order dated 20/08/2014
in FA No. 279/1977 passed by the High Court Of Patna)
BAL KISHORE PRASAD AND ORS Petitioner(s)
VERSUS
CHANDO DEVI AND ORS Respondent(s)
(office report for directions)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Durga Dutt, Adv.
Mr. Kiran Kumar Jaipuriar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to the learned counsel for the petitioners to cure the defects as pointed out in the Office report dated 18th March, 2015.
(DEEPAK MANSUKHANI) (PARDEEP KUMAR)
COURT MASTER AR-cum-PS
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.04.17
17:09:24 IST
Reason: