Supreme Court - Daily Orders
State Of Bihar & Ors. Etc. vs Anil Kumar & Ors. Etc. on 5 July, 2016
Bench: Chief Justice, D.Y. Chandrachud
1
ITEM NO.39 COURT NO.1 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). 27524-27527/2011
(Arising out of impugned final judgment and order dated 18/01/2011
in CWJC No. 15490/2008 18/01/2011 in CWJC No. 7489/2006 18/01/2011
in CWJC No. 16407/2007 18/01/2011 in CWJC No. 18736/2008 20/01/2011
in CWJC No. 15490/2008 20/01/2011 in CWJC No. 7489/2006 20/01/2011
in CWJC No. 16407/2007 20/01/2011 in CWJC No. 18736/2008 passed by
the High Court Of Patna)
STATE OF BIHAR & ORS. ETC. Petitioner(s)
VERSUS
ANIL KUMAR & ORS. ETC. Respondent(s)
(With interim relief and office report)
(For Final Disposal)
Date : 05/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Nagendra Rai,Sr.Adv.
Mr. Gopal Singh,Adv.
Mr. Manish Kumar,Adv.
Mr. Shivam Singh,Adv.
For Respondent(s) Ms. Pinky Anand,ASG
Dr. Abhishek Atrey,Adv.
Mr. Shadman Ali,Adv.
Mr. D.S. Mahra,Adv.
Mr. R.S. Nagar,Adv.
Mr. Santosh Mishra,Adv.
Mr. Alok Kumar,Adv.
Ms. Madhu Sikri,Adv.
Mr. Jasbir Bidhuri,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SHASHI SAREEN
Date: 2016.07.05
O R D E R
16:41:54 IST Reason:
Pleadings are complete. Learned counsel for the respondents submits that the respondents propose to file a 2 special leave petition challenging the very same order to the extent it has gone against them.
Post on a non-miscellaneous day along with the special leave petition, if any, filed by the respondents.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER