Supreme Court - Daily Orders
Sanjeev Singh Jadon vs The State Of Madhya Pradesh on 13 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.16 COURT NO.8 SECTION IV-C
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) Nos.9871-9872/2022
(Arising out of impugned final judgment and order dated 04-10-2021
in RP No. 725/2021 03-08-2021 in WA No. 454/2021 passed by the High
Court Of M.p At Gwalior)
SANJEEV SINGH JADON Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No.79252/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.79251/2022-EXEMPTION FROM FILING O.T. )
Date : 13-07-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Siddhartha Sharma, Adv
Mr. Shashank Singh, AOR
Mr. Ayush Jain,Adv
Mr. Anupam Chaudhary,Adv
Mr. Varun Singh,Adv
Mr. S.K Shukla,Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks and is granted three weeks’ time to produce additional document(s).
List the matters after three weeks.
Signature Not Verified(JAGDISH KUMAR) Digitally signed by JAGDISH KUMAR Date: 2022.07.13 (RENU KAPOOR) COURT MASTER (SH) 16:51:45 IST Reason: ASSISTANT REGISTRAR