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Bharat Sher Singh Kalsia vs State Of Bihar on 26 September, 2023

Author: Vikram Nath

Bench: Vikram Nath

                                                     1

     ITEM NO.16                           COURT NO.12                 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).    6562/2021

     (Arising out of impugned final judgment and order dated 12-03-2021
     in CRLM No. 42776/2013 passed by the High Court Of Judicature At
     Patna)

     BHARAT SHER SINGH KALSIA                                         Petitioner(s)

                                                 VERSUS

     STATE OF BIHAR & ANR.                                            Respondent(s)

     (IA No. 108952/2021 - EXEMPTION FROM FILING O.T.)

     Date : 26-09-2023 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE VIKRAM NATH
                          HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)              Mr. Maninder Singh, Sr. Adv.
                                    Ms. Shirin Khajuria, AOR
                                    Ms. Oshi Verma, Adv.
                                    Mr. Rajesh Batra, Adv.
                                    Ms. Sonia Kukreja, Adv.
                                    Mr. Rohit Chandra, Adv.

     For Respondent(s)              Mr. Siddhartha Dave, Sr. Adv.
                                    Mr. Santosh Krishnan, AOR
                                    Mr. Simon Benjamin, Adv.
                                    Ms. Sonam Anand, Adv.
                                    Ms. Deepshikha Sansanwal, Adv.
                                    Ms. Mridul Singh, Adv.

                                    Mr. Devashish Bharuka, AOR
                                    Ms. Sarvshree, Adv.
                                    Mr. Shobhit Dvivedi, Adv.
                                    Ms. Swati Mishra, Adv.

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Signature Not Verified Heard learned counsel for the parties.

Arguments concluded.

Judgment reserved.

Brief submissions by the parties may be filed within three days from today.

(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER