Supreme Court - Daily Orders
State Of Madhya Pradesh vs M/S Hariom Floor And Oil Mill on 18 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.23 COURT NO.8 SECTION III
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 (C)......CC 698/2016
(Arising out of impugned final judgment and order dated 03/11/2014
in WP No. 4706/2014 passed by the High Court of M.P. at Gwalior)
STATE OF MADHYA PRADESH AND ORS Petitioner(s)
VERSUS
M/S HARIOM FLOOR AND OIL MILL Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 18/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. C. D. Singh, AOR
Mr. Udit Arora, Adv.
Ms. Sylona Mohapatra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay with costs of Rs.25,000/- to be paid by the petitioner to the Supreme Court Legal Services Committee within four weeks. The aforesaid amount shall be utilized for the juvenile justice issues. List the matter after six weeks for compliance. Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.01.19 14:47:51 IST
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Reason: