Supreme Court - Daily Orders
State Of M P vs Radhika Prasad (D) Thr. Lrs on 23 March, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.21 COURT NO.7 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 for Special Leave to Appeal (C) No......./2015
CC No. 1990/2015
(Arising out of impugned final judgment and order dated 28/06/2012
in FA No. 577/1997 passed by the High Court of Madhya Pradesh at
Jabalpur)
STATE OF M P Petitioner(s)
VERSUS
RADHIKA PRASAD (D) THR. LRS. AND ORS. Respondent(s)
(With application for condonation of delay in filing SLP and
condonation of delay in refiling SLP and office report)
Date : 23/03/2015 This petition was 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. C. D. Singh, A.O.R.
For Respondent(s) Mr. Ravindra Shrivastava, Sr. Adv.
Mr. Prashant Kumar, A.O.R.
Mr. Sunil Singh Parihar,Adv.
Mr. Siddharth Shrivastava, Adv.
Ms. Medha Shrivastava, Adv.
Mr. Pulkit Tare, Adv.
UPON hearing counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as also on merits.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.03.23 17:56:24 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER