Supreme Court - Daily Orders
Shail Devi vs State Of Bihar . on 16 February, 2015
´ ITEM NO.47 COURT NO.15 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) Diary No(s).32567/2014
(Arising out of impugned final judgment and order dated 01/07/2014
in LPA No. 899/2008 and 07/08/2014 in SA No. 152/1996 passed by
the High Court Of Patna)
MOST. KALAWATI DEVI Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS. Respondent(s)
(With office report on default)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. Subhro Sanyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel appearing for the petitioner, last opportunity of eight weeks is granted to the petitioner to cure the defects and file additional documents.
List the matter thereafter.
(Neetu Khajuria) (Minakshi Mehta)
Signature Not Verified
Sr.P.A. Court Master
Digitally signed by
NEETU KHAJURIA
Date: 2015.02.17
17:06:33 IST
Reason: