Supreme Court - Daily Orders
Shail Devi vs State Of Bihar . on 9 January, 2015
R ITEM NO.19 COURT NO.5 SECTION XVI
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). 32567/2014
(Arising out of impugned final judgment and order dated 19/09/2014
in LPA No. 958/2012 passed by the High Court Of Patna)
SHAIL DEVI Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Sanjay Kumar Dubey, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
One last opportunity is granted to the learned counsel for the petitioner to comply with the Motion Bench order dated 05.12.2014.
List after four weeks.
Needful be done before the next date of hearing.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.01.10
12:55:57 IST
Reason: