Supreme Court - Daily Orders
State Of Bihar vs Krishna Kanhaiya Kumar on 7 July, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.21 COURT NO.2 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)......CC No(s).
10126/2015
(Arising out of impugned final judgment and order dated 01/09/2014
in CWJC No. 9062/2007,01/09/2014 in LPA No. 659/2012 passed by the
High Court Of Patna)
STATE OF BIHAR AND ORS. Petitioner(s)
VERSUS
KRISHNA KANHAIYA KUMAR Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 10150/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 07/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Gopal Singh,Adv.
MR. Shivam Singh, Adv.
MR. Manish Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Apart from the fact that there is an inordinate delay of 179 and 458 days in filing of these petitions we see no compelling reason for us to interfere with the order passed by the High Court. The special leave petitions are dismissed on the Signature Not Verified ground of delay as well as on merits.
Digitally signed by Shashi Sareen Date: 2015.07.07 10:39:14 IST Reason: (Shashi Sareen) (Veena Khera)
Court Master Court Master