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Supreme Court - Daily Orders

Bherulal vs The State Of Madhya Pradesh on 4 December, 2017

Bench: S.A. Bobde, L. Nageswara Rao

                                                        1

                                       IN THE SUPREME COURT OF INDIA

                                       CIVIL ORIGINAL JURISDICTION

                                           M.A. NO.1532 OF 2017
                                                   WITH
                                          I.A. NO.130391 OF 2017
                                                    IN
                                  CONTEMPT PETITION (C) NO.1782 OF 2017
                                                     IN
                               SPECIAL LEAVE PETITION (C) NO.33701 OF 2016


                         PRABHU AND ORS.                               PETITIONER(S)

                                                  VERSUS
                         BASANT PRATAP SINGH AND ORS.                  RESPONDENT(S)



                                                O R D E R

Having heard Ms. Aparna Bhat, learned counsel for the petitioners and for the reasons stated, we allow the application for restoration.

Accordingly, the contempt petition is restored to its original number.

List the matter along with SLP(C) No.33701 of 2016.

....................J [S. A. BOBDE] ....................J [L. NAGESWARA RAO] Signature Not Verified NEW DELHI; Digitally signed by SANJAY KUMAR DECEMBER 04, 2017.

Date: 2017.12.05
17:20:36 IST
Reason:
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ITEM NO.49 + 50 + 53    COURT NO.7                 SECTION IV-A

                 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).33701/2016

(Arising out of impugned final judgment and order dated 02-06-2016 in WP No. 2234/2016 passed by the High Court Of M.P. At Indore) BHERULAL Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH & ORS. Respondent(s) (C.P.(C) NO. 935/2017 ALSO TO BE LISTED ALONGWITH THIS MATTERLIST AFTER SUMMER VACATION and IA No.83085/2017-INTERVENTION/IMPLEADMENT and IA No.83089/2017-EXEMPTION FROM FILING O.T. FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2016 FOR EXEMPTION FROM FILING O.T. ON IA 3/2016 FOR [IA OF PROFORMA RES. FOR BEING TRANSPONSD AS PET.] ON IA 39247/2017) With Contempt Petition (C) No.935 Of 2017 (With I.A. No.6 for transposing the name of proforma respondent nos.2 to 15 as petitioners and Appln.(s) for exemption from filing O.T.) M.A. No.1532 Of 2017 with I.A. No.130391 Of 2017 in Contempt Petition (C) No.1782 of 2017 in SLP(C) No.33701 Of 2016. (Appln.(s) for restoration) Date : 04-12-2017 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Shashwat Goel, Adv.
Mr. Rahul Narayan, AOR Mr./Ms. K. Nundy, Adv.
For Respondent(s) Mr. Mishra Saurabh, AOR Mr. Abhijeet Sinha, Adv.
Mr. Saurav Shekhar, Adv.
Applicant(s) Ms. Aparna Bhat, AOR Mr. Mayank Sapra, Adv.
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UPON hearing the counsel the Court made the following O R D E R SLP(C) No.33701/2016 and Contempt Petition (C) No.935/2017 In view of the letters circulated by Advocate-on-Record for the petitioner/s seeking adjournment on account of personal difficulty, put up after two weeks. M.A. No.1532 Of 2017 with I.A. No.130391 Of 2017 in Contempt Petition (C) No.1782 of 2017 in SLP(C) No.33701 Of 2016.
The contempt petition is restored to its original number in terms of the signed order.
List the matter along with SLP(C) No.33701 of 2016. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR (Signed Order is placed on the file)