Supreme Court - Daily Orders
Rajan Kumar vs State Of Bihar . on 21 July, 2014
* ITEM NO.19 COURT NO.7 SECTION XV
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)......CC No(s).
10621/2014
(Arising out of impugned final judgment and order dated
10/09/2013 in LPA No. 1272/2011 passed by the High Court Of
Patna)
RAJAN KUMAR AND ORS. Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Mr. Shantanu Sagar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified(Parveen Kr. Chawla) Digitally signed by (Phoolan Wati Arora) Court Master Parveen Kumar Chawla Date: 2014.07.22 14:59:40 IST Assistant Registrar Reason: