Supreme Court - Daily Orders
Vishnu Prasad Shrivastav vs State Of M.P. on 12 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.19 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).
172/2015
(Arising out of impugned final judgment and order dated 17/06/2013
in WAA No.604/2013 passed by the High Court of M.P. at Indore)
VISHNU PRASAD SHRIVASTAV Petitioner(s)
VERSUS
STATE OF M.P. & ANR Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Jogy Scaria, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.01.12
16:18:09 IST
Reason: