Supreme Court - Daily Orders
Raghunath Yadav vs The State Of Bihar on 9 January, 2018
Bench: Kurian Joseph, Amitava Roy
ITEM NO.24 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). 36304/2017
(Arising out of impugned final judgment and order dated 06-09-2017
in LPA No. 1988/2015 passed by the High Court Of Judicature At
Patna)
RAGHUNATH YADAV Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(FOR ADMISSION and IA No.139497/2017-EXEMPTION FROM FILING O.T.)
Date : 09-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Gaurav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.01.10
11:04:56 IST
Reason: