Supreme Court - Daily Orders
Syed Abu Dojana vs Dilip Ray on 26 September, 2022
Bench: Chief Justice, S. Ravindra Bhat
ITEM NO.21 COURT NO.1 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 for Special Leave to Appeal (C) No.7029/2022
(Arising out of impugned final judgment and order dated 23-02-2022
in IA No.6/2022 passed by the High Court of Judicature At Patna)
SYED ABU DOJANA Petitioner(s)
VERSUS
DILIP RAY & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 26-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Sarvendra Kumar Verma, Adv.
Mr. Jai Vardhan Narayan, Adv.
Mr. Shashwat Goel, Adv.
Mr. Shashwat Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts of the case, we see no reason to interfere in exercise of our jurisdiction under Article 136(1) of the Constitution of India. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.09.27 18:02:08 IST Reason: (MUKESH NASA) (MATHEW ABRAHAM) AR-cum-PS BRANCH OFFICER