Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Bansilal Agarwal on 13 July, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.50 COURT NO.13 SECTION II-A
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). 323/2011
(Arising out of final judgment and order dated 03.02.2010 in
Crl.Misc.Case No.8629/2009 passed by the High Court of M.P. at
Indore)
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
BANSILAL AGARWAL Respondent(s)
Date : 13-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Mr. C. D. Singh, AOR
Mr. Avi Pandey, Adv.
Mr. Usman, Adv.
Mr. Vikas Bansal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On 25.04.2017, last chance was granted to the petitioner to furnish fresh particulars of the sole respondent within four weeks. Needful has not been done. Further time is sought by learned counsel for the petitioner.
Two weeks' further time is granted subject to deposit of costs of Rs.2,000/- with the Supreme Court Legal Services Committee, failing which the petition shall stand dismissed for non-prosecution without further reference to the Court.
Signature Not Verified (SWETA DHYANI) Digitally signed by SWETA DHYANI Date: 2017.07.15 (SUMAN JAIN) SENIOR PERSONAL ASSISTANT 11:27:37 IST Reason: COURT MASTER