Supreme Court - Daily Orders
State Of Madhya Pradesh vs Ramdayal Rawat . on 8 July, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.10 COURT NO.3 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........../2015
(CRLMP No.10092/2015)
(Arising out of impugned final judgment and order dated 18/07/2014
in MCRC No. 4009/2013 passed by the High Court Of M.P. At Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
RAMDAYAL RAWAT & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. C. D. Singh,Adv.
Ms. Sakshi Kakkar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Rajinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.07.09 16:57:56 IST Reason: