Supreme Court - Daily Orders
Bihar Industrial Area Development ... vs Amit Kumar on 16 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
ITEM NO.43 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 for Special Leave to Appeal (C) No......../2015
CC No(s). 19367/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in CWJC No. 9696/2005 in LPA No. 68/2008 passed by the High Court
of Judicature at Patna)
BIHAR INDUSTRIAL AREA
DEVELOPMENT AUTHORITY AND ORS. Petitioner(s)
VERSUS
AMIT KUMAR AND ORS. Respondent(s)
I.A. 1/2015(With condoantion of delay in filing SLP)
Date : 16/12/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Narasimha, A.S.G.
Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Applications seeking exemption from filing official translation as well as exemption from filing certified copy of the impugned order are allowed.
Issue notice.
Until further orders there shall be stay of the operation and implementation of the impugned order.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.12.17 16:43:33 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER