Supreme Court - Daily Orders
The State Of Jharkhand vs Sanjay Kumar Khemka on 8 February, 2016
Bench: Dipak Misra, N.V. Ramana
ITEM NO.28 COURT NO.4 SECTION IIA
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 (Crl.)...... CRLMP No(s).
1926/2016
(Arising out of impugned final judgment and order dated 20/05/2015
in WPCR No. 9/2015 passed by the High Court Of Jharkhand at Ranchi)
STATE OF JHARKHAND AND ORS. Petitioner(s)
VERSUS
SANJAY KUMAR KHEMKA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Devashish Bharuka,Adv.
Mr. Ravi Bharuka, Adv.
Mr. Shashank, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on Special Leave Petition as well as on stay. Tag with Special Leave Petition (Crl.) No. 2523/2015.
(Ashwani Thakur) (H.S. Parasher)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.02.09
17:27:59 IST
Reason: