Supreme Court - Daily Orders
The State Of Bihar vs Dhananjay Mishra on 4 September, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.28 COURT NO.3 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).30706/2018
(Arising out of impugned final judgment and order dated 31-10-2017
in LPA No. 1326/2013 passed by the High Court of Judicature at
Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
DHANANJAY MISHRA Respondent(s)
(WITH I.R. and IA No.118683/2018-CONDONATION OF DELAY IN FILING and
IA No.118688/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.118685/2018-EXEMPTION FROM FILING O.T. )
Date : 04-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Manish Kumar, Adv.
Mr. Chandan Kumar, Adv.
Mr. E. C. Vidya Sagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing C/C of the impugned judgment and exemption from filing O.T. granted.
Issue notice on application for condonation of delay as also on special leave petition.
In the meanwhile, there shall be a stay of operation of the impugned order passed by the High Court of Judicature at Patna.
The time-bound promotion scheme should be placed on Signature Not Verified Digitally signed by SANJAY KUMAR record.
Date: 2018.09.04 16:44:13 IST Reason: (SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR