Supreme Court - Daily Orders
State Of Madhya Pradesh vs Udaiveer Singh . on 11 July, 2014
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ITEM NO.29 COURT NO.12 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.)...... CRLMP No(s).
12007/2014
(Arising out of impugned final judgment and order dated 05/08/2013
in MCRC No. 3831/2013 passed by the High Court Of M.P at Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
UDAIVEER SINGH & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Bausuri Swaraj, Adv.
Mr. C. D. Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the peculiar facts of this case, we are not inclined to interefere under Article 136 of the Constitution of India.
The special leave petition is dismissed both on the ground of delay as well as on merits.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.07.14
14:14:39 IST
Reason: