Supreme Court - Daily Orders
Girish Kumar Shrivastava vs State Of Madhya Pradesh on 1 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.14 COURT NO.13 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.)...... of 2017
CRLMP No(s). 7230/2017
(Arising out of impugned final judgment and order dated 23/09/2016
in CRR No. 490/2011 passed by the High Court Of Madhya Pradesh At
Indore)
GIRISH KUMAR SHRIVASTAVA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sandeepan Pathak,Adv.
Mr. Rahul Kaushik,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by MAHABIR SINGH COURT MASTER Date: 2017.05.02 16:36:35 IST Reason: