Supreme Court - Daily Orders
State Of Madhya Pradesh vs Nazar Hussain on 6 February, 2015
Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya, A.K. Sikri
ITEM NO.52 COURT NO.1 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)...CC No(s). 1877/2015
(Arising out of impugned final judgment and order dated 27/03/2014
in WA No. 85/2014 passed by the High Court of M.P. at Gwalior)
STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
NAZAR HUSSAIN Respondent(s)
(With appln. (s) for c/delay in filing and refiling SLP and office
report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. C. D. Singh,Adv.
Ms. Damini Hajela, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.02.10 16:34:03 IST Reason: