Supreme Court - Daily Orders
Munna Kumar And Ors. Etc. Etc. vs State Of Bihar And Ors. Etc. Etc. on 22 April, 2016
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.33 COURT NO.2 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)......CC No(s).
18028-18037/2015
(Arising out of impugned final judgment and order dated 21/10/2014
in MJC No. 300/2012 26/11/2014 in MJC No. 440/2013 26/11/2014 in
MJC No. 3421/2014 26/11/2014 in CWJC No. 12860/2013 23/10/2013 in
MJC No. 5333/2012 02/12/2014 in CWJC No. 6387/2013 22/01/2014 in
MJC No. 1736/2013 21/10/2014 in MJC No. 278/2012 02/12/2014 in MJC
No. 796/2014 03/12/2014 in MJC No. 5636/2013 03/12/2014 in CWJC No.
5572/2013 21/10/2014 in MJC No. 617/2012 21/10/2014 in MJC No.
338/2012 22/01/2014 in CWJC No. 13115/2011 26/11/2014 in CWJC No.
7006/2011 passed by the High Court of Patna)
MUNNA KUMAR AND ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS. ETC. ETC. Respondent(s)
(Office report for directions)
Date : 22/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s) Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the light of the Office Report dated 31.3.2016, learned counsel for the petitioners submits that it is not necessary for him to ensure compliance of what has been mentioned in the office report as it is not relevant.
Let the matter be now listed before the appropriate Signature Not Verified Bench for hearing.
Digitally signed by SAPNA BISHT Date: 2016.04.26 14:24:52 IST Reason: (A.D. SHARMA) (RAJESH KR.CHAURASIA) (CHANDER BALA) AR-CUM-PS SR.P.A. COURT MASTER