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Supreme Court - Daily Orders

Jay Prakash Sah vs Surendra Sah @ Surendra Sao on 7 May, 2019

Bench: Ashok Bhushan, K.M. Joseph

     ITEM NO.12                               COURT NO.12                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).11141/2019

     (Arising out of impugned final judgment and order dated 18-09-2018
     in CWJC No.2326/2015 passed by the High Court Of Judicature At
     Patna)

     JAY PRAKASH SAH                                                     Petitioner(s)

                                                     VERSUS

     SURENDRA SAH @ SURENDRA SAO & ORS.                                  Respondent(s)

     (IA 61842/2019-Exemption from filing OT, 61843/2019-Application for
     exemption from filing C/C of impugned judgment & order)

     Date : 07-05-2019 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)
                                       Mr.   Amit Pawan, AOR
                                       Mr.   Abhishek Amritanshu, Adv.
                                       Mr.   Anand Nandan, Adv.
                                       Mr.   Akshat Srivastava, Adv.
                                       Mr.   Hassan Zubari Waris, Adv.
                                       Mr.   Akshay Sinha, Adv.
                                       Mr.   Rohit R., Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The special leave petition is dismissed.

Pending application(s), if any, stands disposed of.

(ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT BRANCH OFFICER Date: 2019.05.08 10:51:47 IST Reason: