11 January 2018
Supreme Court
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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)