Supreme Court - Daily Orders
State Of M.P. vs Ghanshyam Das Gupta on 1 December, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.30 COURT NO.2 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). 2544/2011
(Arising out of impugned final judgment and order dated 20/01/2009
in CRLR No. 78/2004 passed by the High Court Of M.p At Jabalpur)
STATE OF M.P. Petitioner(s)
VERSUS
GHANSHYAM DAS GUPTA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and exemption from filing O.T. and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. C. D. Singh,Adv.
Mr. B.P.Singh, Adv.
MS. Sakshi Kakkar, Adv.
For Respondent(s) Mr. Yogesh Tiwari, Adv.
Mr. Sanjay K. Agrawal,Adv.
Mr. Vikrant Singh Bais, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the respondent has drawn our attention to an order dated 22.09.2009 passed by the High Court in M.Crl.C No. 4251 of 2009 whereby order dated 20.01.2009 impugned in this petition has been recalled on the ground that the respondent had as on the Signature Not Verified date of the said order already undergone the sentence Digitally signed by Shashi Sareen Date: 2014.12.02 10:16:48 ALMT awarded to him. In the light of the said order this Reason: petition is dismissed as infructuous.
(Shashi Sareen) (Veena Khera)
Court Master Court Master