Supreme Court - Daily Orders
Rajendra Bharti vs Narottam Mishra . on 8 August, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.25 COURT NO.11 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. 12386/2016
(Arising out of impugned final judgment and order dated 17/03/2016
in CRR No. 856/2013 passed by the High Court of M.P. at Gwalior)
RAJENDRA BHARTI Petitioner(s)
VERSUS
NAROTTAM MISHRA AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Vivek K. Tankha, Sr. Adv.
Mr. Prashant Kumar, Adv.
Mr. Saurabh Suman S., Adv.
Mr. Anurudh Singh, Adv.
Mr. Sachin Pujari, Adv.
Mr. Pradip, Adv.
Ms. Nikita, Adv.
M/s. AP & J Chambers.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. However, the petitioner is granted liberty to approach the appropriate Court/forum.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.08.10 14:33:21 IST (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master Reason: