Supreme Court - Daily Orders
State Of Bihar vs Chandra Deo Rai on 28 April, 2014
B
ITEM NO.35 COURT NO.7 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 (Civil)....../2014
CC 2430/2014
(From the judgment and order dated 15/04/2013 in LPA
No.1049/2012 of the HIGH COURT OF PATNA)
STATE OF BIHAR & ORS Petitioner(s)
VERSUS
CHANDRADEO RAI Respondent(s)
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
Date: 28/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Samir Ali Khan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioners, the matter is adjourned by two weeks.
(VINOD LAKHINA) (INDU BALA KAPUR) COURT MASTER COURT MASTER