Supreme Court - Daily Orders
Managing Director, Bihar State Export ... vs Raj Mangal Raut . on 22 August, 2014
à ITEM NO.16 COURT NO.3 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)......CC No(s).
12726/2014
(Arising out of impugned final judgment and order dated 14/02/2014
in CWJC No. 2969/2012,LPA No. 889/2013 passed by the High Court Of
Patna)
MANAGING DIRECTOR, BIHAR STATE EXPORT CORPORATION LTD.
Petitioner(s)
VERSUS
RAJ MANGAL RAUT & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Amit Pawan ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Post after two weeks.
The petitioner to verify whether order passed in LPA No. 1558 of 2011 and connected matters has been assailed in appeal before this Court and if so, to what extent.
Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.08.22 10:34:50 ALMT (Shashi Sareen) (Veena Khera) Reason: Court Master Court Master