Supreme Court - Daily Orders
State Of M.P. vs Suresh Singh Yadav on 8 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.16 COURT NO.9 SECTION XV
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)....../2014
CC No(s). 15816/2014
(Arising out of impugned final judgment and order dated 07/10/2013
in WA No. 424/2013 passed by the High Court Of M.P. at Gwalior)
STATE OF M.P. & ORS. Petitioner(s)
VERSUS
SURESH SINGH YADAV Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 08/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Arvind Varma,Sr.Adv.
Ms. Deepika Shori,Adv.
For Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no merit in this petition. The Special Leave Petition is dismissed.
The question of law raised, however, is left open.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.10.09
16:46:32 IST
Reason: