Supreme Court - Daily Orders
Manoj Agrawal vs State Of Chhattisgarh on 3 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.20 COURT NO.4 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.)...... CRLMP No(s).
9171/2015
(Arising out of impugned final judgment and order dated 08/07/2014
in IA No. 3/2012 in CRLA No.492/2012 passed by the High Court of
Chhatisgarh at Bilaspur)
MANOJ AGRAWAL Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Siddharth Luthra, Sr.Adv.
Mr.Aarohi Bhalla, Adv.
Mr.P.Chaitanyashil, Adv.
Ms. Sujata Kurdukar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior 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.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by Satish Kumar Yadav Date: 2015.07.03 AR-CUM-PS 16:30:37 IST Reason: COURT MASTER