Supreme Court - Daily Orders
Bheru Singh vs State Of M.P. on 18 November, 2014
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.7 COURT NO.14 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(s) for Special Leave to Appeal (Crl.) No(s). 10013/2011
(Arising out of impugned final judgment and order dated 05/08/2011
in CRLA No. 268/1995 passed by the High Court Of M.P. At Jabalpur)
BHERU SINGH & ORS. Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
(office report on default)
Date : 18/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Petitioner(s) Mr. Siddharth Shrivastava, Adv.
Mr. Kunal Verma,Adv.
For Respondent(s) Mr. Vikas Bansal, Adv.
Mr. Mishra Saurabh,Adv.
Ms. Sushma Manchanda,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for and is allowed further two weeks' time to comply with the directions regarding the substitution of the legal representatives of proposed Respondent i.e. Kashi Ram s/o Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.11.19 Nanaji.
13:58:11 IST Reason: (NEELAM GULATI) (JASWINDER KAUR) COURT MASTER COURT MASTER