Supreme Court - Daily Orders
Bablu Kumar Singh And Anr. Etc. Etc. vs The State Of Bihar And Ors. Etc. Etc. on 9 December, 2015
Author: Fakkir Mohamed Ibrahim Kalifulla
Bench: Fakkir Mohamed Ibrahim Kalifulla
ITEM NO.19 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 30-58/2015 in
Petition(s) for Special Leave to Appeal (C) No(s).13998-14026/2015
(Arising out of impugned final judgment and order dated 21/10/2014
in MJC No. 794/2012,21/10/2014 in MJC No. 921/2012,21/10/2014 in
MJC No. 940/2012,21/10/2014 in MJC No. 1209/2013,21/10/2014 in MJC
No. 3025/2012,21/10/2014 in MJC No. 6409/2012,21/10/2014 in MJC No.
414/2012,21/10/2014 in MJC No. 6189/2012,21/10/2014 in MJC No.
86/2012,21/10/2014 in MJC No. 404/2012,21/10/2014 in MJC No.
355/2012,21/10/2014 in MJC No. 403/2012,21/10/2014 in MJC No.
405/2012,21/10/2014 in MJC No. 278/2012,17/12/2014 in MJC No.
414/2012,17/12/2014 in MJC No. 6189/2012,17/12/2014 in MJC No.
9785/2011,17/12/2014 in MJC No. 1003/2013,17/12/2014 in MJC No.
1875/2012,17/12/2014 in MJC No. 6154/2011,17/12/2014 in MJC No.
1424/2012,17/12/2014 in MJC No. 1438/2012,21/10/2014 in MJC No.
4207/2012,21/10/2014 in MJC No. 372/2012,17/12/2014 in MJC No.
794/2012,17/12/2014 in MJC No. 355/2012,17/12/2014 in MJC No.
1209/2013,17/12/2014 in MJC No. 3025/2012,17/12/2014 in CWJC No.
6409/2012,17/12/2014 in MJC No. 86/2012,17/12/2014 in MJC No.
1210/2013,17/12/2014 in MJC No. 9775/2011,17/12/2014 in MJC No.
403/2012,17/12/2014 in MJC No. 405/2012,17/12/2014 in MJC No.
940/2012,17/12/2014 in MJC No. 4351/2012,17/12/2014 in MJC No.
278/2012,17/12/2014 in MJC No. 404/2012,17/12/2014 in MJC No.
921/2012,17/12/2014 in MJC No. 9760/2011,17/12/2014 in MJC No.
1661/2013,17/12/2014 in MJC No. 4207/2012,17/12/2014 in MJC No.
372/2012,17/12/2014 in MJC No. 1123/2013,17/12/2014 in MJC No.
9810/2011,21/10/2014 in CWJC No. 9785/2011,21/10/2014 in MJC No.
1003/2013,21/10/2014 in CWJC No. 9760/2011,21/10/2014 in MJC No.
1210/2013,21/10/2014 in CWJC No. 9775/2011,21/10/2014 in MJC No.
1123/2013,21/10/2014 in CWJC No. 9810/2011,21/10/2014 in MJC No.
1875/2012,21/10/2014 in MJC No. 4351/2012,21/10/2014 in MJC No.
1661/2013,21/10/2014 in CWJC No. 6154/2011,21/10/2014 in MJC No.
1424/2012,21/10/2014 in MJC No. 1438/2012 passed by the High Court
Of Patna)
BABLU KUMAR SINGH AND ANR. ETC. ETC. Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS. ETC. ETC. Respondent(s)
(Appln(s) for deletion of proforma respondents)
WITH
Signature Not Verified
I.A. NOS.15-21 IN SLP(C) No. 12985-12991/2015
Digitally signed by
Narendra Prasad
Date: 2015.12.10
(With appln.(s) for deletion of proforma respondents and Office
18:21:09 IST
Reason:
Report)
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Date : 09/12/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
[IN CHAMBERS]
For Petitioner(s) Mr. Bharat Sood,Adv.
Mr. Sumit Attri,Adv.
For Respondent(s) Mr. Abhinav Mukerji,Adv.
Mr. Chandan Kumar,Adv.
Mr. Dhirendra Kumar,Adv.
Mr. Chandra Prakash,Adv.
Mr. Subhro Sanyal,Adv.
Mr. Akhilesh Kumar Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. Nos.30-58/2015 in SLP(C) No.13998-14026/2015 and I.A. Nos.15-21/2015 in SLP(C) Nos.12985-12991/2015 are allowed in terms of the prayer made in the applications, at the risk of the petitioners.
The amended cause titles be filed within four weeks. All the other applications in these special leave petitions be listed along with the special leave petitions itself.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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