Supreme Court - Daily Orders
Janardan Yadav vs The State Of Bihar on 12 November, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.24 Court 15 (Video Conferencing) SECTION II-A
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(s). 7535/2021
(Arising out of impugned final judgment and order dated 18-01-2021
in CRLM No. 20447/2020 passed by the High Court Of Judicature At
Patna)
JANARDAN YADAV Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.127126/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.127125/2021-EXEMPTION FROM
FILING O.T.
IA No. 127126/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 127125/2021 - EXEMPTION FROM FILING O.T.) Date : 12-11-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Shivam Singh, Adv.
Mr. Jaideep Khanna, Adv.
Ms. Anisha Mathur, Adv.
Mr. Gopal Singh, AOR For Respondent(s) Mr. Devashish Bharuka, AOR Ms. Sarvshree, Adv.
Mr. Justine George, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by the learned counsel for the respondent, the matter stands adjourned.Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.11.12
Be listed after two weeks, as prayed.17:37:21 IST Reason:
(POOJA SHARMA) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER