Supreme Court - Daily Orders
State Of M.P. vs Awadesh Kumar Mishra . on 9 January, 2014
ITEM NO.53 REGISTRAR COURT.1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.K.HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).26147/2012
STATE OF M.P.& ORS. Petitioner(s)
VERSUS
AWADESH KUMAR MISHRA & ORS. Respondent(s)
(With appln(s) for directions,exemption from filing O.T. and prayer for
interim relief and office report )
Date: 09/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr Vikas Bansal, Adv.
Mr. C.D. Singh,Adv.
For Respondent(s)
Mr Arpit Gupta, Adv.
Mr. V.K. Sidharthan,Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. Counsel for the petitioner and the ld. Counsel for the respondents are present.
The ld. Counsel for the respondents has stated that all the respondents have already filed the counter affidavit in the matter.
Viewed in that context, the matter shall be processed for listing before the Hon’ble Court on its own turn.
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