Supreme Court - Daily Orders
Har Narayan Sharma vs The State Of Madhya Pradesh on 7 August, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra
ITEM NO.58 COURT NO.4 SECTION IV-C
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). 1903-1904/2023
(Arising out of impugned final judgment and order dated 10-05-2022
in WA No. 374/2010 08-09-2022 in RP No. 980/2022 passed by the High
Court Of M.p Principal Seat At Jabalpur)
HAR NARAYAN SHARMA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No. 6522/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 6518/2023 - EXEMPTION FROM FILING O.T., IA No.
30839/2023 - EXEMPTION FROM FILING O.T., IA No. 30837/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 07-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. Vikas Upadhyay, AOR
Mr. Nitin Gaur, Adv.
Mr. Kaustubh Anshuraj, Adv.
Mr. Kuber Boddh, Adv.
Mr. Arjun Singh Tomar, Adv.
Ms. Ankita Kashyap, Adv.
For Respondent(s)
Mr. Manoj Kuamr, Adv.
Mr. Mrinal Gopal Elker, AOR
Mr. Mayur Chaturvedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified At the request of the learned counsel for the State and by way Digitally signed by Deepak Singh Date: 2023.08.08 of last chance, list these matters after two weeks. 17:28:19 IST Reason:
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)