Supreme Court - Daily Orders
Bakshi Manindra Kumar Sinha vs Jyoti Lal And Another on 1 October, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.18 COURT NO.13 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.) No(s). 8161/2015
(Arising out of impugned final judgment and order dated 27/08/2015
in CR No. 27/2014 passed by the High Court Of Patna)
BAKSHI MANINDRA KUMAR SINHA Petitioner(s)
VERSUS
JYOTI LAL AND ANOTHER Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 01/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Awadhesh Kumar Singh, Adv.
Mr. Abhinav Kislay, Adv.
For Mr. R. D. Upadhyay, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application for exemption from filing O.T. is allowed. We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, the petitioner is granted four months' time to deposit the arrears.
(Jayant Kumar Arora) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2015.10.01
16:14:34 IST
Reason: