Supreme Court - Daily Orders
Vijay Bahadur Kurmi vs The State Of Madhya Pradesh S.H.O. on 13 August, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.16 COURT NO.7 SECTION II-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 (Crl.) No(s). 5537/2018
(Arising out of impugned final judgment and order dated 09-05-2018
in CRA No. 169/2010 passed by the High Court Of M.P At Gwalior)
VIJAY BAHADUR KURMI & ORS. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(WITH APPLICATION FOR EXEMPTION FROM FILING O.T.)
Date : 13-08-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Anoop Kr. Srivastav, AOR
Mr. P.K. Sinha, Adv.
Mr. Vipin Kr. Saxena, Adv.
Mr. Vijay Pal Sharma, Adv.
Mr. Umesh Chandra Srivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court.
The Special leave petition is, accordingly, dismissed. Pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2018.08.13
16:44:33 PKT
Reason: