Full Judgment Text
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ITEM NO.1501 COURT NO.10 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). 7756/2017
(Arising out of impugned final judgment and order dated 28-10-2016
in MJC No. 3680/2016 and in CWJC No. 16673/2016 passed by the High
Court Of Judicature At Patna)
TRIPURARI SHARAN AND ANR. Petitioner(s)
VERSUS
RANJIT KUMAR YADAV & ORS. Respondent(s)
WITH
SLP(C) No. 21019/2017 (XVI)
Date : 11-01-2018 These petitions were called on for hearing today.
For Petitioner(s) Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
Mr. Siddharth Garg, Adv.
Mr. Abhay Kumar, AOR
Mr. Vineet Kr. Singh, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Himanshu, Adv.
Mr. Bilal Khan, Adv.
For Respondent(s) Mr. Prashant Bhushan, AOR
Mr. Gaurav S., Adv.
Mr. Prateek Bhatia, Adv.
Mr. Rawal Mohan, Adv.
Ms. Amandeep Kaur, Adv.
Mr. T. Singh Dev, Adv.
Ms. Abha R. Sharma, AOR
Ms. Sujeeta Srivastava, Adv.
Mr. D.S. Parmar, Adv.
Signature Not Verified
Hon'ble Mr. Justice Mohan M. Shantanagoudar pronounced
Digitally signed by
NEELAM GULATI
Date: 2018.02.03
12:09:55 IST
Reason:
the judgment of the Bench comprising Hon'ble Mr. Justice Arun
Mishra and His Lordship.
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Application for Impleadment is allowed.
Leave granted.
Appeals are dismissed in terms of the Signed Reportable
Judgment.
(NEELAM GULATI)
(JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER
(SIGNED REPORTABLE JUDGMENT IS PLACED ON THE FILE)