Supreme Court - Daily Orders
Pradeeep Rajoria vs Chandra Pratap Singh Kushwah on 8 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.21 COURT NO.7 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 3620/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in MCRC No. 12297/2014 passed by the High Court of Madhya Pradesh
at Gwalior)
PRADEEEP RAJORIA Petitioner(s)
VERSUS
CHANDRA PRATAP SINGH KUSHWAH Respondent(s)
(With application for exemption from filing Official Translation
and interim relief and office report)
Date : 08/05/2015 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. Niraj Sharma, A.O.R.
Mr. Sumit Kumar Sharma, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
Kalyani Gupta
Date: 2015.05.14
09:37:14 IST
Reason: