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Vivek Kumar Srivastava vs State Of Jharkhand on 5 September, 2014

Bench: M.Y. Eqbal, Pinaki Chandra Ghose

     ITEM NO.40                                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.9286/2013

     (Arising out of impugned final judgment and order dated 24/10/2013
     in ABA No.2584/2013 passed by the High Court Of Jharkhand At
     Ranchi)

     VIVEK KUMAR SRIVASTAVA                                                     Petitioner(s)
                                                         VERSUS

     STATE OF JHARKHAND & ANR                                                   Respondent(s)

     (With appln.(s) for stay of arrest and office report)

     Date : 05/09/2014 This petition was called on for hearing today.

     CORAM :
                                   HON'BLE MR. JUSTICE M.Y. EQBAL
                                   HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE

     For Petitioner(s)                    Mr. Huzefa Ahemdi, Sr. Adv.
                                          Mr. Rauf Rahim,Adv.
                                          Mr. Shiv Shankar Banerjee, Adv.

     For Respondent(s)                    Mr. Sunil Kumar, Sr. Adv.
                                          Mr. Himanshu Shekhar,Adv.

                                          Mr. Krishnanand Pandeya,Adv.

                                          Mr. Tapesh Kumar Singh,Adv.

                           UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel appearing for the parties submit that the parties have agreed to sit together, settle the differences and file a joint petition within six weeks from today.

It is made clear that we are passing this order on the basis of the submission made by Mr. Sunil Kumar, learned Senior Counsel appearing for respondent no.2-wife that she is ready to live with the petitioner husband along with her in-laws in the house.

Put up after six weeks.

                         (SANJAY KUMAR)                                 (SNEH LATA SHARMA)
                          COURT MASTER                                    COURT MASTER