Supreme Court - Daily Orders
State Of M.P. vs Ajitesh Yadav on 8 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
SLP(C) NO. 23063 OF 2013
ITEM NO.5 COURT NO.9 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) No(s). 23063/2013
(Arising out of impugned final judgment and order dated 30/01/2012
in WP No. 7358/2011 passed by the High Court of Madhya Pradesh at
Gwalior)
STATE OF M.P.& ORS. Petitioner(s)
VERSUS
AJITESH YADAV Respondent(s)
(With application for condonation of delay in filing SLP,
exemption from filing Official Translation, permission to file
additional documents, interim relief and office report)
WITH
SLP(C) No. 23065/2013
[STATE OF M.P. & ORS. V. MAYANK SHARMA]
(With application for exemption from filing Official Translation,
application for permission to file additional documents and
application for condonation of delay in filing SLP)
Date : 08/10/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Apoorv Kurup, Adv.
Mr. C. D. Singh, A.O.R.
For Respondent(s) Mr. Deepak Chandna, Adv.
In SLP 23063 Mr. Varinder Kumar Sharma, A.O.R.
Mr. Raj Kumar Kaushik, Adv.
In SLP 23065 Mr. Prashant Shukla, Adv.
Mr. Nikilesh Ramachandran, A.O.R.
Mr. Pashupati Nath Razdan, Adv.
Signature Not Verified
Digitally signed by
Kalyani Gupta
Date: 2014.10.10
UPON hearing counsel the Court made the following
11:02:40 IST
Reason:
O R D E R
PAGE NO. 1 OF 2
SLP(C) NO. 23063 OF 2013 Counsel for the private respondent states that subsequent to the impugned order passed by the High Court based on investigation conducted by the State Police, the admission of the respondents have already been cancelled and they have been removed from the College.
Counsel for the petitioner-State seeks time to verify the above fact.
In view of the above, call after two weeks.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
PAGE NO. 2 OF 2