Supreme Court - Daily Orders
The State Of Jharkhand vs Elecius Lakra on 4 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.2 COURT NO.14 SECTION XVII
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......... of 2015
(CC No. 15548/2015)
(Arising out of impugned final judgment and order dated 14/01/2015
in LPA No. 357/2013 passed by the High Court of Jharkhand at
Ranchi)
STATE OF JHARKHAND Petitioner(s)
VERSUS
ELECIUS LAKRA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Tapesh Kumar Singh,Adv.
Mohd. Waquas, Adv.
For Respondent(s) Mr. Somesh Chandra Jha, Adv.
Mr. Pyoli, Adv.
Mr. Amit Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, Contempt Case (C ) No. 970 of 2013 pending before High Court of Jharkhand, shall remain stayed.
Matter to be heard alongwith SLP(C) No. 16918 of 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.09.04 18:16:54 IST (Ashwani Thakur) (Renu Diwan) Reason: Court Master Court Master