Supreme Court - Daily Orders
Satya Narain Prasad vs The State Of Bihar on 3 December, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.7 Court 9 (Video Conferencing) 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).19596/2021
(Arising out of impugned final judgment and order dated 19-02-2021
in LPA No. 368/2019 passed by the High Court Of Judicature At
Patna)
SATYA NARAIN PRASAD Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.154927/2021-EXEMPTION FROM FILING
O.T. and IA No.154929/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Navaniti Prasad Singh, Sr. Adv.
Mr. Vaibhav Niti, AOR
Ms. Madhavi Agrawal, Adv.
Mr. Divyanshu Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner submits that though the petitioner was entitled to the benefit of the one time settlement scheme dated 03.03.2011 and the petitioner had availed of the same, yet despite the petitioner having argued the said question, the High Court has not given any finding on the same.
In case that be so, it is for the petitioner to approach the Signature Not Verified High Court by filing a review petition that the points raised and Digitally signed by DEEPAK SINGH Date: 2021.12.03 16:18:01 IST Reason: argued have not be considered.
1 With the aforesaid observation, we dispose of this special leave petition.
Pending application(s), if any, stands disposed of. (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS 2