Supreme Court - Daily Orders
Kanak Kumar Giri vs Union Of India on 12 August, 2022
Bench: Surya Kant, Abhay S. Oka
ITEM NO.6 COURT NO.15 SECTION XVII
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). 13682/2022
(Arising out of impugned final judgment and order dated 06-01-2022
in WP(S) No. 3356/2016 passed by the High Court Of Jharkhand At
Ranchi)
KANAK KUMAR GIRI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109121/2022-EXEMPTION FROM FILING
O.T.)
Date : 12-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. Mansi Kapoor, Adv.
Mr. Aggaso Pul, Adv.
P. Mishra, Adv.
Mr. Mukesh Mishra, Adv.
Ms. Neelam Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned order dated 06.01.2022 passed by the High Court of Jharkhand at Ranchi.
Accordingly, the Special Leave Petition stands dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.08.17 (HARSHITA UPPAL) 17:16:02 IST Reason: (PREETHI T.C.) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)