Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ravindra Nath Mukherjee vs The State Of Jharkhand on 4 October, 2019

Bench: Indu Malhotra, R. Subhash Reddy

     ITEM NO.17                               COURT NO.15                 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). 27909/2019

     (Arising out of impugned final judgment and order dated 28-11-2018
     in LPA No. 272/2018 passed by the High Court Of Jharkhand At
     Ranchi)

     RAVINDRA NATH MUKHERJEE & ORS.                                       Petitioner(s)

                                                     VERSUS

     THE STATE OF JHARKHAND & ORS.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.149126/2019-CONDONATION OF DELAY
     IN FILING and IA No.149128/2019-EXEMPTION FROM FILING O.T. and IA
     No.149124/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
     No.149127/2019-CONDONATION OF DELAY IN REFILING )

     Date : 04-10-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDU MALHOTRA
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)                 Mr.   Arijit Prasad, Sr. Adv.
                                       Mr.   Purushottam Sharma Tripathi, Adv.
                                       Mr.   Mukesh Kumar Singh, Adv.
                                       Ms.   Kajal Singh, Adv.
                                       Mr.   Amit, Adv.
                                       Mr.   Ikshit Singhal, Adv.
                                       Mr.   Ravi Chandra Prakash, Adv.
                                       Mr.   Ashutosh Chaturvedi, Adv.
                                       Ms.   Shalu Sharma, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Permission to file Special Leave Petition is granted.

Delay condoned.

We are not inclined to interfere with the impugned judgment and order. Consequently, the Special Leave Petition is dismissed.

Pending applications, if any, are disposed of.

     (POOJA CHOPRA)                                                   (PRADEEP KUMAR)
      COURT MASTER                                                     BRANCH OFFICER