Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Chhotelal Yadav @ Ramprakash Yadav on 16 August, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.41 COURT NO.3 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.) Diary No(s).
21649/2017
(Arising out of impugned final judgment and order dated 20-11-2015
in CRR No. 1417/2014 passed by the High Court Of M.P At Indore)
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
CHHOTELAL YADAV @ RAMPRAKASH YADAV & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.67120/2017-CONDONATION OF DELAY
IN FILING and IA No.67122/2017-EXEMPTION FROM FILING O.T.)
Date : 16-08-2017 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. Mishra Saurabh, AOR
Mr. Ankit Kr. Lal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List along with SLP(Crl.) No. 8134/2016.
(SONALI SAUND) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT COURT MASTER Signature Not Verified Digitally signed by SONALI SAUND Date: 2017.08.18 13:10:29 IST Reason: