Supreme Court - Daily Orders
State Of M P vs Ramesh Bhumarkar on 27 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.21 COURT NO.5 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). 987/2015
(Arising out of impugned final judgment and order dated
28/02/2014 in MCRC No. 1605/2011 passed by the High Court Of M.P
At Indore)
STATE OF M P Petitioner(s)
VERSUS
RAMESH BHUMARKAR AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling slp)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Bansuri Swaraj, Adv.
Mr. Anirudh Sharma, Adv.
for Mr. C. D. Singh,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned 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 dismissed.
Signature Not Verified Digitally signed by (Parveen Kr. Chawla) Parveen Kumar Chawla Date: 2015.01.27 16:56:45 IST (Renuka Sadana) Reason: Court Master Court Master