Supreme Court - Daily Orders
Sanjay Kumar Singh vs The State Of Jharkhand on 2 December, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.23+47 COURT NO.9 SECTION XVII
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).41432/2019
(Arising out of impugned final judgment and order dated 28-03-2019
in FA No.44/2007 passed by the High Court Of Jharkhand At Ranchi)
SANJAY KUMAR SINGH Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(IA No.180079/2019-CONDONATION OF DELAY IN FILING and IA
No.180081/2019-EXEMPTION FROM FILING O.T.)
WITH
Diary No.42171/2019
(IA No.182674/2019-CONDONATION OF DELAY IN FILING and IA
No.182675/2019-EXEMPTION FROM FILING O.T.)
Diary No.35361/2019
Date : 02-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable six weeks.
Learned counsel for the petitioners is permitted to serve a copy of the petition to the Standing Counsel for the State of Jharkhand.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.12.05 09:55:54 IST Reason:(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER