Supreme Court - Daily Orders
State Of Bihar vs Birendra Singh Kushwaha on 22 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.29 COURT NO.12 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) Nos......./2015
CC No(s). 862-863/2015
(Arising out of impugned final judgment and order dated 09/05/2014
in LPA No. 1037/2013 in CWJ No. 3339/2012 and in IA No. 6073/2013
passed by the High Court of Patna)
STATE OF BIHAR AND ORS. Petitioner(s)
VERSUS
BIRENDRA SINGH KUSHWAHA Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 22/01/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Purnima Krishna, Adv.
Mr. Abhinav Mukerji,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
Signature Not Verified(S. K. RAKHEJA) Digitally signed by Sushil Kumar Rakheja Date: 2015.01.22 (MALA KUMARI SHARMA) 17:33:40 IST Reason: COURT MASTER COURT MASTER