Supreme Court - Daily Orders
Lawyers For Justice vs The State Of M.P. on 4 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
1
ITEM NO.37 COURT NO.2 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). 6482/2017
(Arising out of impugned final judgment and order dated 26-04-2017
in CRA No. 01248/2005 passed by the High Court Of M.p At Indore)
LAWYERS FOR JUSTICE Petitioner(s)
VERSUS
THE STATE OF M.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Navin Prakash, AOR
Mr. Abhishek Vikas,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
List it alongwith SLP(Crl.)No.2805/2017 Having regard to the nature of the issue involved in the matter we deem it appropriate to call upon the Registrar General of the High Court of Madhya Pradesh to provide this Court, within a Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.09.04 17:05:06 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI period of six weeks, the following information:-
IS BEING USED BY MR. OM PARKASH SHARMA
(i) The total number of criminal appeals pending in the High Court;2
(ii) The details of appeals (i) where the sentence is life imprisonment and (ii) the other appeals where sentence is imprisonment category wise; and
(iii) The duration of pendency of each one of these appeals so far.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER