Supreme Court - Daily Orders
State Of Madhya Pradesh vs Abhinesh Mahore . on 2 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.38 COURT NO.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
Petition(s) for Special Leave to Appeal (C) No(s).2462-2463/2015
(Arising out of impugned final judgments and orders dated
28/10/2014 in RP No. 667/2014 and 14/10/2014 in WP No. 12777/2014
passed by the High Court of M.P. at Jabalpur)
STATE OF MADHYA PRADESH AND ORS. Petitioner(s)
VERSUS
ABHINESH MAHORE AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T., prayer for
interim relief and office report)
Date: 02/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Mishra Saurabh,Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Ankit Kr. Lal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice.
Tag with SLP(C) No.34473 of 2014.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.02.05 13:02:37 IST Reason: