Supreme Court - Daily Orders
Sadaya Shankar Singh vs State Of Bihar on 18 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.8 COURT NO.5 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). 9767/2013
(Arising out of impugned final judgment and order dated
01/10/2012 in LPA No. 426/2011 in CWJC No. 8612/2004 passed by
the High Court Of Patna)
SADAYA SHANKAR SINGH Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS Respondent(s)
Date : 18/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Dr. Shyamlha Pappu, Sr. Adv.
Mr. R. Krishnaamorthi, Adv.
Mr. K.K. Singh, Adv.
for Mr. Pahlad Singh Sharma,AOR(NP)
For Respondent(s) Mr. Abhinav Mukerji,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is directed to place on the record of this case the vernacular copies of the charge sheet as also the enquiry report, and their official translation in English. The above direction be implemented in respect of other orders placed on the record of this case, original whereof are in vernacular.
List after the ensuing Christmas and New Year holidays.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.11.18 16:52:48 IST Reason: (Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar