Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Madan Lal Bardele on 15 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.38 COURT NO.13 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 34048/2017
(Arising out of impugned final judgment and order dated 03-02-2017
in WA No. 95/2017 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
THE STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
MADAN LAL BARDELE Respondent(s)
IA No. 120025/2017 - CONDONATION OF DELAY IN FILING
IA No. 33661/2018 - EXEMPTION FROM FILING O.T.
IA No. 120027/2017 - EXEMPTION FROM FILING O.T.
Date : 15-09-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Harmeet Singh Ruprah, Adv.
Mr. Sunny Choudhary, AOR
Mr. Ankit Mishra, Adv.
For Respondent(s) Mr. Ajay Jain, Adv.
Mr. Jinendra Jain, AOR
Mr. Krishna Sharma, Adv.
Ms. Shreya Jain, Adv.
Ms. Bijay Lakshmi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
After hearing learned counsel for the parties, w e find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, stand(s) disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.15 17:11:15 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER