Supreme Court - Daily Orders
State Of Madhya Pradesh vs Arvind Sharma on 10 October, 2014
Bench: J. Chelameswar, A.K. Sikri
ITEM NO.36 COURT NO.8 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.) No(s). 6869/2013
(Arising out of impugned final judgment and order dated 03/12/2012
No. MCRC No. 9227/2012 passed by the High Court Of M.P.Jabalpur at
Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
ARVIND SHARMA & ANR Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 10/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Ms. Bansuri Swaraj, Adv.
Mr. Annirudha Sharma, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s) Mr. Prashant Shukla, Adv.
Mr. Nikilesh Ramachandran,Adv.
Mr. Purvish Jitendra Malkan,Adv.
Mr. Bhupendra Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Special Leave Petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2014.10.11
12:54:27 IST
Reason: