Supreme Court - Daily Orders
Ramesh Iyer vs The State Of Jharkhand on 16 August, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.14 COURT NO.10 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).7105/2019
(Arising out of impugned final judgment and order dated 01-04-2019
in CRMP No.339/2010 passed by the High Court Of Jharkhand At
Ranchi)
RAMESH IYER & ORS. Petitioner(s)
VERSUS
STATE OF JHARKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 16-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Prashant Kumar, Adv.
Mr. Amit Singh, Adv.
Ms. Anindita Pujari, AOR
Ms. Aarti Krupa Kumar, Adv.
Mr. Rajan Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2019.08.19 BRANCH OFFICER 10:20:19 IST Reason: