Supreme Court - Daily Orders
Ashok Kumar vs State Of Bihar And Ors(R.No-1 To 5) on 24 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
SLP(C)No.29653/2014 1
ITEM NO.60 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).29653/2014
(Arising out of impugned final judgment and order dated 25/08/2014
in CWJC No.10564/2010 passed by the High Court of Patna)
ASHOK KUMAR AND ANR Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS(R.NO-1 TO 5) Respondent(s)
(With appln.(s) for permission to file additional documents and
interim relief and office report)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Neeraj Shekhar, Adv.
Mr.Ashutosh Thakur, Adv.
Mr.Rana Prashant, Adv.
Mr.Rohit Kr.Singh, Adv.
For Respondent(s) Mr.Vijay Hansaria, Sr.Adv.
Mr. Abhinav Mukerji, Adv.
Ms.Tanya Shree, Adv.
Mr.Avnish Pandey, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners and Mr.Vijay Hansaria, learned senior counsel representing respondent No.1, we are satisfied that the present petition can be disposed of with a request to Hon'ble Mr.Justice S.B.Sinha (Retd.) to adjudicate upon on merits the matters pertaining to Kunwar Kishore Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.04.25 Kanahaiya and Pitamber Prasad Yadav. This request has been 13:12:44 IST Reason:
necessitated, on account of the pending petition before the High SLP(C)No.29653/2014 2 Court. Hon'ble Mr.Justice S.B.Sinha (Retd.) may, therefore, dispose of the claim of the aforesaid Kunwar Kishore Kanahaiya and Pitamber Prasad Yadav, unmindful of the pendency of the writ petition before the High Court.
With these observations, the present petition is disposed of.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER