Supreme Court - Daily Orders
State Of Madhya Pradesh vs Chhotelal (Dead) Thr. Lrs. . on 5 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.32 COURT NO.3 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)......CC No(s).
1887/2016
(Arising out of impugned final judgment and order dated 15/05/2013
in SA No.486/2010 passed by the High Court of M.P. at Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
CHHOTELAL (DEAD) THR. LRS. AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. C. D. Singh, Adv.
Mr. Vikas Bansal, Adv.
Ms.Sakshi Kakkar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
The instant petition has been filed with a delay of 854 days. Having perused the application for condonation of delay, we find no justification in condoning the said delay.
The special leave petition is dismissed for reason of delay.
(SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Renuka Sadana Date: 2016.02.05 16:32:43 IST Reason: