Supreme Court - Daily Orders
Mahendra Kumar Sonker vs The State Of Madhya Pradesh on 24 February, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.1 COURT NO.1 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 184732/2019 in Criminal Appeal No(s). 520/2012
MAHENDRA KUMAR SONKER Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No. 184732/2019 - EARLY HEARING APPLICATION)
Date : 24-02-2020 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Appellant(s) Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Choudhary, Adv.
Ms. Mrinal Kanwar, Adv.
Mr. Abhinav S., Adv.
Mr. Vishwajeet Singh, Adv.
For Respondent(s) Mr. Rahul Kaushik, AOR
Ms. Bhuvneshwari Pathak, Adv.
Ms. Shilpi Satyapriya Satyam, Adv.
Mr. Rahul Khatri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the appeal in the first half of the ensuing summer vacation.
IA 184732/2019 stands disposed of accordingly.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.02.24 17:02:02 IST Reason: