Supreme Court - Daily Orders
Manoj Kumar Pandey @ Arvind Kumar Pandey vs The State Of Bihar on 4 July, 2016
Bench: A.K. Sikri, N.V. Ramana
REVISED
ITEM NO.34 COURT NO.11 SECTION IIA
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 (Crl.)...... CRLMP No(s).
8643/2016
(Arising out of impugned final judgment and order dated 10/04/2015
in CRLM No. 41340/2014 passed by the High Court Of Patna)
MANOJ KUMAR PANDEY @ ARVIND KUMAR PANDEY & ORS Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
CRLMP. 8643/2016(WITH C/DELAY IN FILING SLP)
Date : 04/07/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Rajiv Nanda,Adv.
Mr. Manish Kumar Vikkey, Adv.
For Respondent(s) Mr. Gopal Singh, Adv.
Mr. Shivam Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On oral request made by the learned counsel for the petitioners, Ajit Kumar Pandey s/o Late Ram Udey Pandey, Village & Post Dumra, P.S. Kotwa, Distt. East Champaran is also impleaded as respondent no. 2.
Let notice be served on respondent no. 2, returnable within four weeks.
In the meantime, the time to deposit the amount as directed on 13.05.2016 is extended by four weeks from today. As and when the petitioners tender the amount, the same shall be accepted by the Civil Court, Nazarat, Motihari, Bihar.
Signature Not VerifiedIn the meantime, interim order shall remain continue.
Digitally signed by ASHWANI KUMAR Date: 2016.07.05 18:11:57 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER ITEM NO.34 COURT NO.11 SECTION IIA 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 (Crl.)...... CRLMP No(s). 8643/2016 (Arising out of impugned final judgment and order dated 10/04/2015 in CRLM No. 41340/2014 passed by the High Court Of Patna) MANOJ KUMAR PANDEY @ ARVIND KUMAR PANDEY & ORS Petitioner(s) VERSUS THE STATE OF BIHAR Respondent(s) CRLMP. 8643/2016(WITH C/DELAY IN FILING SLP) Date : 04/07/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Rajiv Nanda,Adv.
Mr. Manish Kumar Vikkey, Adv.
For Respondent(s) Mr. Gopal Singh, Adv.
Mr. Shivam Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R On oral request made by the learned counsel for the petitioners, Ajit Kumar Pandey s/o Late Ram Udey Pandey, Village & Post Dumra, P.S. Kotwa, Distt. East Champaran is also impleaded as respondent no. 2.
Let notice be served on respondent no. 2, returnable within four weeks.
In the meantime, the time to deposit the amount as directed on 13.05.2016 is extended by four weeks from today. As and when the petitioners tender the amount, the same shall be accepted by the Civil Court, Nazarat, Motihari, Bihar.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER