Supreme Court - Daily Orders
Ram Naresh Singh Tomar vs The State Of Madhya Pradesh on 19 February, 2014
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ITEM NO.14 COURT NO.10 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 (Civil)....../2014
CC 1391-1392/2014
(From the judgement and order dated 24/09/2012 in WA No.171/2012, dated
13/09/2013 in WA No.171/2012,RP No.381/2012 of The HIGH COURT OF M.P AT
GWALIOR)
RAM NARESH SINGH TOMAR Petitioner(s)
VERSUS
STATE OF M.P & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
WITH
S.L.P.(C)...CC NO. 2771-2772 of 2014
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
Date: 19/02/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Kunal Nalamwar, Adv.
Mr. Shivaji M. Jadhav, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 4268 of 2010.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |