Supreme Court - Daily Orders
State Of Jharkhand vs Subodh Kumar Singh on 16 July, 2014
ª ITEM NO.6 COURT NO.3 SECTION XVII
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)...... of 2014
CC No(s). 9991-9992/2014
(Arising out of impugned final judgment and order dated 01/07/2013
in WP No. 7490/2012,01/07/2013 in IA No. 3313/2013,08/01/2013 in
WP No. 7490/2012 passed by the High Court Of Jharkhand At Ranchi)
STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
SUBODH KUMAR SINGH Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date: 16/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Kumar Anurag,Adv.
Mr. Tapesh Kumar Singh,Adv.
Mr. Mohd. Waquas,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the interim orders passed by the High Court especially when there is an inordinate delay in the filing of the special leave petitions.
The special leave petitions are accordingly dismissed on merits as also on limitation.
Signature Not Verified Digitally signed byWe, however, leave it open to the petitioner to approach the Mahabir Singh High Court for an early hearing and disposal of the matter. Date: 2014.07.16 17:06:58 IST Reason:
(MAHABIR SINGH) (INDU BALA KAPUR) COURT MASTER COURT MASTER