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Laxmi Narayan (Dead) By Lrs. vs State Of Madhya Pradesh on 16 December, 2015

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.29                            COURT NO.5               SECTION IVA

                               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)......CC               No(s).
     22080-22086/2015

     (Arising out of impugned final judgment and order dated 28/08/2015
     in MCC No. 630/2015,28/08/2015 in MCC No. 631/2015,28/08/2015 in
     MCC No. 632/2015,06/07/2015 in FA No. 416/2010,06/07/2015 in FA No.
     446/2012,28/08/2015 in MCC No. 627/2015,28/08/2015 in MCC No.
     628/2015,28/08/2015 in MCC No. 629/2015,06/07/2015 in FA No.
     808/2009,06/07/2015 in FA No. 166/2010,06/07/2015 in FA No.
     251/2010,03/02/2015 in FA No. 740/2009,06/07/2015 in FA No.
     165/2010 passed by the High Court Of M.p At Indore)

     LAXMI NARAYAN (DEAD) BY LRS. AND ETC. ETC.                      Petitioner(s)

                                                  VERSUS

     STATE OF M.P ANR. AND ETC. ETC.                                 Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 16/12/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Ms.   Indu Malhotra,Sr.Adv.
                                   Mr.   Varun Singh,Adv.
                                   Mr.   Prashant Singh,Adv.
                                   Mr.   Tanvir Nayar,Adv.
                                   Mr.   Apoorva B.Singh,Adv.
                                   Ms.   Rakhi,Adv.
                                   Mr.   Vikas Mehta,Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Exemption allowed. Delay condoned.

Issue notice.

Tag with SLP(C)NO.13307-13354/2015. 17:03:35 IST Reason:

[O.P. SHARMA] [INDU BALA KAPUR] AR-cum-PS COURT MASTER