Supreme Court - Daily Orders
Ram Ganesh Prasad Singh vs State Of Bihar . on 31 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.202 COURT NO.4 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).3576/2012
(From the judgment and order dated 24.10.2011 in CWJC No.3982 of
2005 of the High Court of Judicature at Patna)
RAM GANESH PRASAD SINGH Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Jay Kishor Singh, Adv.
For Respondent(s) Ms.Prerna Singh, Adv.
Mr. Gopal Singh, AOR(NP)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the rival parties are agreed that the controversy in hand is squarely covered with the decision rendered by this Court in Ram Prit Mahto vs. State of Bihar & Ors. 2014 (9) Scale 18.
The special leave petition is disposed of in terms of the order passed by this Court in Ram Prit Mahto's case (supra). (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.07.31 17:07:36 IST Reason: