Supreme Court - Daily Orders
State Of Mp vs Chatar Singh on 11 July, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.18 COURT NO.1 SECTION XVII
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). 15870/2016
(Arising out of impugned final judgment and order dated 31/03/2016
in WPS No. 2200/2013 passed by the High Court Of Jharkhand At
Ranchi)
ASHOK KUMAR MISHRA Petitioner(s)
VERSUS
STATE OF JHARKHAND AND ORS. Respondent(s)
(with interim relief and office report)
Date : 11/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Amarendra Sharan,Sr.Adv.
Mr. Nischal Kumar Neeraj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
Applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2016.07.12
13:30:03 IST
Reason: