Supreme Court - Daily Orders
Namita Priyadarshini vs Pramod Kumar Singh . on 21 November, 2016
Bench: N.V. Ramana, A.M. Khanwilkar
ITEM NO.19 COURT NO.12 SECTION IIA
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.)...... CRLMP No(s).
18663/2016
(Arising out of impugned final judgment and order dated 03/05/2016
in CRLM No. 14022/2015 passed by the High Court Of Patna)
NAMITA PRIYADARSHINI AND ANR. Petitioner(s)
VERSUS
PRAMOD KUMAR SINGH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 21/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr.Naqgendra Rai, Sr.Adv.
Mr. Manish Kumar Saran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The Special Leave Petition is dismissed.
Resultantly, pending application(s), if any, is/are also disposed of.
Signature Not Verified(G.V.RAMANA) (S.S.R.KRISHNA) Digitally signed by RAJNI MUKHI Date: 2016.11.21 AR-CUM-PS ASSTT.REGISTRAR 05:05:32 TLT Reason: