Supreme Court - Daily Orders
Poonam Sharma .And Ors vs State Of Bihar And Ors. on 6 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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ITEM NO.4 COURT NO.11 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(s) for Special Leave to Appeal(C) No(s).16029-16031/2012
(Arising out of impugned final judgment and order dated
30-11-2011/8.12.2011 in LPA No. 1445/2011, LPA No. 1597 of 2011 and
Letters Patent Appeal No. 1691 of 2011 passed by the High court of
Patna)
POONAM SHARMA .AND ORS Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS. Respondent(s)
(Appln. For impleadment)
WITH
SLP(C) No. 16228/2013 (XVI)
SLP(C) No. 29743-29744/2012 (XVI)
Date : 06-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Nagendra Rai,Sr.Adv.
Ms. Prerna Singh,Adv.
Mr. Prateek Kumar,Adv.
MR. Prashant Kumar,Adv.
Mr. T. Mahipal, AOR
Mr. Naresh Kumar, AOR
Mr. T. N. Singh, AOR
Mr. Vikas K.Singh,Adv.
Ms. Rajshree Singh,Adv.
For Respondent(s) Mr. Alok Kumar,Adv.
Mr.Jitendra Kumar, AOR
Mr. T. N. Singh, AOR
Signature Not Verified
Mr. Vikas K.Singh,Adv.
Digitally signed by
MADHU BALA
Date: 2017.07.06
Mr. Sham Chand,Adv.
Ms. Rajshree Singh,Adv.
17:00:30 IST
Reason:
Mr. Chandra Prakash, AOR
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No. 16029-16031/2012 and SLP(C)No. 16228/2013 Heard.
We do not find any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
In view of dismissal of Special leave petitions, interlocutory applications for impleadment are also dismissed.
Pending application(s), if any, shall also stand disposed of.
SLP(C)No.29743-29744 of 2012 List tomorrow i.e. 7th July, 2017.
(MADHU BALA) (VEENA KHERA) COURT MASTER (SH) ASSISTANT REGISTRAR