Supreme Court - Daily Orders
Sheo Narayan Gupta vs The State Of Bihar on 16 May, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.32 COURT NO.7 SECTION II-A
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.) No(s).3687/2017
(Arising out of impugned final judgment and order dated 30-01-2017
in CRLM No. 2060/2017 passed by the High Court Of Judicature At
Patna)
SHEO NARAYAN GUPTA Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
Date : 16-05-2018 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Ashok Anand, AOR (Not Present)
For Respondent(s) Mr. M. Shoeb Alam, AOR
Mr. Kumar Parimal, Adv.
Mr. Aniruddha P. Mayee, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment on account of personal difficulty, put up after two weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL)
COURT MASTER (SH) ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2018.05.16
15:55:51 IST
Reason: