Supreme Court - Daily Orders
Rai Sudhir Prasad vs State Of Bihar on 4 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.12 COURT NO.6 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 for Special Leave to Appeal (C) No........./2016
CC No. 4469/2016
(Arising out of impugned final judgment and order dated 14/10/2015
in LPA No. 1691/2013 in CWJC No. 6602/2011 passed by the High Court
of Judicature at Patna)
RAI SUDHIR PRASAD Petitioner(s)
VERSUS
STATE OF BIHAR & ORS Respondent(s)
(With application for condonation of delay in filing SLP and
office report)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
in person
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking permission to appear and argue in person is allowed.
Delay condoned.
Application seeking exemption from filing official translation is allowed. We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.04.04 17:33:06 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER