Supreme Court - Daily Orders
Tejashwi Prasad Yadav vs The State Of Bihar on 8 February, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.26 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.2667/2019
(Arising out of impugned final judgment and order dated 07-01-2019
in LPA No. 1543/2018 passed by the High Court of Judicature at
Patna)
TEJASHWI PRASAD YADAV Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(With appln.(s) for interim relief and exemption from filing O.T.)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Amit Bhandari, Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. Mukesh Kumar Singh, Adv.
Mr. Mohit Kaushik, Adv.
Mr. Ravi Chandra Prakash, Adv.
Ms. Vani Vyas, Adv.
Mr. Amit, Adv.
Mr. Ashutosh Chaturvedi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the order impugned in the special leave petition. The same is dismissed with cost of Rs.50,000/- to be deposited within a period of Signature Not Verified Digitally signed by four weeks from today with the Supreme Court Legal Services CHETAN KUMAR Date: 2019.02.08 17:20:00 IST Reason: Committee.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master