Supreme Court - Daily Orders
State Of Bihar vs Ram Parvesh Rai . on 4 January, 2017
ZITEM NO.25 COURT NO.5 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). 34635/2016
(Arising out of impugned final judgment and order dated 25/07/2016
in LPA No. 218/2016 in CWJC No. 21232/2014 passed by the High Court
of Patna)
STATE OF BIHAR & ANR. Petitioner(s)
VERSUS
RAM PARVESH RAI AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
accept lengthy list of dates and interim relief and office report)
Date : 04/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Chandra Prakash, Adv.
Mr. D. N. Goburdhan,Adv.
For Respondent(s) Mr. S.P. Singh, Sr. Adv.
Ms. Disha C. Saxena, Adv.
Mr. Devendra Kr. Singh, Adv.
Mr. Raghwendra Tiwari, Adv.
Mr. Prem Sunder Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Issue notice.
Mr. Prem Sunder Jha, learned counsel accepts notice. Tag with SLP (C) No. 12591 of 2010.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master