Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Dharmendra Rathore on 6 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.25 COURT NO.4 SECTION IIA
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 (Crl.)...... CRLMP No(s).
18710/2015
(Arising out of impugned final judgment and order dated 20/06/2014
in WA No. 71/2014 passed by the High Court Of M.P. at Gwalior)
STATE OF MADHYA PRADESH AND ORS. Petitioner(s)
VERSUS
DHARMENDRA RATHORE Respondent(s)
(with appln. (s) for c/delay in filing SLP)
WITH
SLP(Crl.)...CRLMP No. 18744/2015
(With appln.(s) for c/delay in refiling SLP and c/delay in filing
SLP and Office Report)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Naveen Sharma, Adv.
Ms. Swati Bhushan Sharma, Adv.
Mr. Mishra Saurabh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed after four weeks to enable the learned counsel for the petitioner to cite authorities from the High Court of Madhya Pradesh dealing with the similar situation.
Signature Not Verified Digitally signed by (Gulshan Kumar Arora) (H.S. Parasher) Gulshan Kumar Arora Date: 2015.11.06 16:46:22 IST Court Master Court Master
Reason: