Supreme Court - Daily Orders
Purendra Sulankit vs State Of Bihar . on 1 August, 2014
\204 ITEM NO.37 COURT NO.8 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(s) for Special Leave to Appeal (C) No(s). 18530/2014
(Arising out of impugned final judgment and order dated 13/05/2014
in LPA No. 238/2014 passed by the High Court Of Patna)
PURENDRA SULANKIT Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(C) No. 19978/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and Interim Relief and
Office Report)
Date : 01/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Gaurav Agrawal ,Adv.
Mr. Abhinav Rao, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though, we do not see any reasons to interfere with the impugned order, it is brought to our notice by the learned counsel for the petitioners that persuant to the judgment of the learned Single Judge against which the LPA had been filed in which the impugned order came to be Signature Not Verified passed, the petitioners, it appears were reinstated in Digitally signed by Deepak Mansukhani service. Learned counsel further prays that the petitioners’ service may not be disturbed during the Date: 2014.08.02 12:18:27 IST Reason:
pendency of the Letters Patent Appeal.-2-
In the circumstances, we are of the opinion that, if as a matter of fact, the petitioners are reinstated pursuant to the order of the learned Single Judge, their services may not be distrubed during the pendency of the appeal.
The special leave petitions are disposed of accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER