Supreme Court - Daily Orders
State Of M.P. vs Parvez Khan on 11 August, 2014
T ITEM NO.8 COURT NO.8 SECTION IVA
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). 36237/2012
(Arising out of impugned final judgment and order dated 20/03/2012
in WA No. 262/2010 passed by the High Court of M.P at Jabalpur)
STATE OF M.P.& ORS. Petitioner(s)
VERSUS
PARVEZ KHAN Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 11/08/2014 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. Sunny Choudhary,Adv.
For Mr. Mishra Saurabh ,Adv.
For Respondent(s) Dr. Rajeev Dhavan,Sr.Adv.
Dr. Prashant Shukla,Adv.
Mr. Nikilesh Ramachandran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the counsel for the petitioner, two weeks’ time is granted for filing rejoinder affidavit.
Call after two weeks.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.08.12
16:37:41 IST
Reason: