TRIPURARI SHARAN AND ANR. Vs RANJIT KUMAR YADAV .
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE ARUN MISHRA
Case number: C.A. No.-000157-000157 / 2018
Diary number: 2598 / 2017
Advocates: ABHINAV MUKERJI Vs
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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.
Hon'ble Mr. Justice Mohan M. Shantanagoudar pronounced
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)