Supreme Court - Daily Orders
The State Of Madhya Pradesh And Ors. vs Tej Narayan And Ors. on 29 June, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.2 COURT NO.10 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). 22900-22901/2012
(Arising out of impugned final judgment and order dated 25/10/2010
in SA No. 102/2010 and order dated 04/05/2011 in RP No. 78/2011 in
SA No. 102/2010 passed by the High Court of M.P. at Indore)
STATE OF M.P.& ORS. Petitioner(s)
VERSUS
TEJ NARAYAN & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and exemption from
filing c/c of the impugned order and exemption from filing O.T. and
office report)
Date: 29/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Arvind Verma, Sr.Adv.
Mr. C. D. Singh,Adv.
Mr. Sagar Suri, Adv.
Ms. Shivali Chaudhary, Adv.
For Respondent(s)
Ms. Pratibha Jain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners prays for and is granted four weeks' time to file rejoinder affidavit in the matters.
As prayed, list the matters after four weeks on a non-miscellaneous day.
Signature Not Verified Digitally signed by (VISHAL ANAND) (SNEH LATA SHARMA) VISHAL ANAND Date: 2016.06.29 17:33:48 IST COURT MASTER COURT MASTER
Reason: