Supreme Court - Daily Orders
Kanwal Tanuj vs The State Of Bihar on 14 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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ITEM NO.1 COURT NO.8 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). 9876/2018
(Arising out of impugned final judgment and order dated 17-09-2018
in CWJC No. 879/2018 passed by the High Court Of Judicature At
Patna)
KANWAL TANUJ Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(ONLY I.A NO. 163450/2019 CLARIFICATION/DIRECTION TO BE LISTED
IA No. 163450/2019 - CLARIFICATION/DIRECTION)
Date : 14-11-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Vikas Singh, Sr. Adv.
Mr. Y.S. Lohit, Adv.
Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Samarth Khanna,Adv.
Mr. Rakesh Kailash Sharma, Adv.
Mr. Amol Chitravanshi, Adv.
Mr. Vedant Bharadwaj, Adv.
Ms. Mohini, Adv.
Ms. Mamta Mayer, Adv.
Mr. K.K. Krishna Prabhu, Adv.
For Respondent(s)
Mr. Ranjit Kumar, Sr. Adv.
Mr. Saket Singh, Adv.
Ms. Sangeeta Singh, Adv.
Ms. Somyashree, Adv.
Mrs. Niranjana Singh, AOR
Signature Not Verified
Mr. K.M. Nataraj, Ld. ASG
Digitally signed by
DEEPAK SINGH
Date: 2019.11.14
17:31:13 IST
Reason: Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. P.V. Yogeswaran, Adv.
Mr. Adit Khurana, Adv.
Mr. Sachin Sharma, Adv.
Mr. Anmol Chanran, Adv.
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Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Arguments concluded.
Judgment reserved.
As prayed, one week’s time is granted to the learned counsel for the petitioner to file written submission, and thereafter, one week’s time is grated to the learned counsel for the respondents to file written submission.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)