Supreme Court - Daily Orders
The State Of Bihar vs Mahesh Kumar Mukhiya on 2 January, 2014
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ITEM NO.20+70 COURT NO.7 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 (Civil)....../2013
CC 21771/2013
(From the judgement and order dated 12/07/2011 in LPA No.1664/2010 of
the HIGH COURT OF PATNA)
STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
MAHESH KUMAR MUKHIYA Respondent(s)
IA No.1 (With appln(s) for c/delay in filing SLP and office report)
WITH
SLP (C) No...CC 21782 of 2013
IA No.1 (With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 21852 of 2013
IA No.1 (With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 21937 of 2013
IA No.1 (With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 21939 of 2013
IA No.1 (With appln. for c/delay in filing and refiling the SLP with
office report)
SLP (C) No...CC 22220 of 2013
IA No.1 (With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 22311 of 2013
IA No.1 (With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 22363 of 2013
(With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 22396 of 2013
(With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 22469 of 2013
(With appln(s) for c/delay in filing SLP and office report)
SLP (C) No...CC 22561 of 2013
(With appln(s) for c/delay in filing SLP and office report)
Date: 02/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE A.K. SIKRI
...2/-
: 2 :
For Petitioner(s)
Mr. Manish Kumar, Adv.
for Mr. Gopal Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice both on the applications seeking condonation of delay and in the special leave petitions. Dasti service in addition.
Connect with Special Leave Petition (Civil) No. 11885 of 2012.
Till the next date of hearing, contempt proceedings shall not be initiated against the petitioners and its officers.
|(N.S.K. Kamesh) | |(Renuka Sadana) | |Court Master | |Court Master |