Supreme Court - Daily Orders
Bihar State Electricity Board vs Hassan Muzahid on 4 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.16 COURT NO.5 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).
22154-22155/2015
(Arising out of impugned final judgment and order dated 09/04/2015
in LPA No. 778/2014,09/04/2015 in LPA No. 155/2015,09/04/2015 in
CWJC No. 17405/2008 passed by the High Court Of Patna)
BIHAR STATE ELECTRICITY BOARD & ORS. Petitioner(s)
VERSUS
HASSAN MUZAHID Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 04/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Mohit Kumar Shah,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Though we do not see any reason to interfere with the impugned order but having regard to the facts and circumstances, we deem it appropriate to permit the petitioner to pass an appropriate order as directed by the impugned order, within a period of two months from today.
With the said modification, the special leave petition stands disposed of.
Signature Not Verified Digitally signed by Om Parkash Sharma (DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Date: 2016.01.04 15:53:00 IST Reason: DSC of Sh. OP Sharma is being used by Sh. Deepak Mansukhani