Supreme Court - Daily Orders
State Of Bihar vs H.C. Agarwal on 22 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.26 COURT NO.7 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 for Special Leave to Appeal (Crl.).. CRLMP No.2897/2016
(Arising out of impugned final judgment and order dated 24/07/2014
in CRM No. 24940/2011 passed by the High Court of Patna)
STATE OF BIHAR AND ANR Petitioner(s)
VERSUS
H.C. AGARWAL Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Rudreshwar Singh, Adv.
For Mr. Samir Ali Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni) Signature Not Verified Sr.P.A. Court Master Digitally signed by NEETU KHAJURIA Date: 2016.02.24 16:41:34 IST Reason: