Supreme Court - Daily Orders
Binod Kumar Singh vs The State Of Bihar . on 2 December, 2016
Bench: J. Chelameswar, Prafulla C. Pant
ITEM NO.29 COURT NO.4 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)......CC No(s).
22300/2016
(Arising out of impugned final judgment and order dated 25/02/2016
in CWJC No. 12981/2014 25/02/2016 in LPA No. 1658/2015 passed by
the High Court Of Patna)
BINOD KUMAR SINGH AND ORS. Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 02/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Ms. Prerna Singh, Adv.
Mr. Prashant Kumar, Adv.
Mr. Shantanu Sagar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.12.02
17:25:47 IST
Reason: