Supreme Court - Daily Orders
Anil Kumar Srivastava vs Bihar State Electricity Board . on 9 July, 2014
Ä ITEM NO.18 COURT NO.9 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). 11088/2013
(Arising out of impugned final judgment and order dated 11/10/2012
in LPA No. 496/2011 in CWJC No. 12426/2003 passed by the High Court
Of Patna)
ANIL KUMAR SRIVASTAVA Petitioner(s)
VERSUS
BIHAR STATE ELECTRICITY BOARD & ORS. Respondent(s)
Date : 09/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Abhishek Vikas ,Adv.
For Respondent(s) Mr. Mohit Kumar Shah ,Adv.
Mr. Gopal Singh ,Adv.
Mr. Chandan Kumar, Adv.
Mr. Samir Ali Khan ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We do not find any merit in the special leave petition. It is accordingly dismissed.
(NAVEEN KUMAR) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Naveen Kumar
Date: 2014.07.12
13:09:51 IST
Reason: