Supreme Court - Daily Orders
State Of Jharkhand Thr The Secy, Science ... vs Dr Brajesh Kumar on 24 August, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.58 COURT NO.3 SECTION XVII
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) No(s). 13572/2017
(Arising out of impugned final judgment and order dated 29-03-2016
in LPA No. 211/2015 passed by the High Court Of Jharkhand At
Ranchi)
STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
DR BRAJESH KUMAR Respondent(s)
Date : 24-08-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Atulesh Kumar, AOR
For Respondent(s) Mr. Manoj Tandon, Adv.
Mr. Kumar Shivam, Adv.
Ms. Tulika Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
There is a request for an adjournment on behalf of the petitioners.
Adjournment has been sought for without giving advance intimation to learned counsel for the respondent. Learned counsel for the respondent says that he has to come from Ranchi.
The adjournment is granted for four weeks subject to costs of Rs.10,000/- to be paid to the respondent.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.08.27 (MEENAKSHI KOHLI) 17:24:13 IST Reason: (KAILASH CHANDER) COURT MASTER COURT MASTER