Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Ramakant Singh on 12 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.33 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 42182/2017
(Arising out of impugned final judgment and order dated 24-05-2017
in CRA No. 266/2002 passed by the High Court of M.P, Bench at
Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
RAMAKANT SINGH & ANR. Respondent(s)
( IA No.18288/2018-CONDONATION OF DELAY IN FILING and IA
No.18290/2018-EXEMPTION FROM FILING O.T. and IA
No.18289/2018-CONDONATION OF DELAY IN REFILING)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sunny Chaudhary,Adv.
Mr. Arjun Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned.
Issue notice.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.02.13 14:36:06 IST Reason: