Supreme Court - Daily Orders
State Of M.P. vs Santosh Sharma on 8 August, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 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).
14504/2016
(Arising out of impugned final judgment and order dated 10/12/2015
in WA No. 342/2015 passed by the High Court Of M.p At Indore)
STATE OF M.P. AND ORS Petitioner(s)
VERSUS
SANTOSH SHARMA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Arjun Garg,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
There shall be interim suspension of the operation of the impugned judgment.
Tag with Civil Appeal No. 6592 of 2016.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.08.08 16:35:38 IST Reason: