Supreme Court - Daily Orders
State Of Madhya Pradesh vs Shiv Shankar Rajak on 10 April, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.24 COURT NO.7 SECTION IVA
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)....../2015
CC No(s). 6269/2015
(Arising out of impugned final judgment and order dated 19/06/2014
in WA No. 805/2012 passed by the High Court of M.P. at Jabalpur)
STATE OF MADHYA PRADESH AND ORS. Petitioner(s)
VERSUS
SHIV SHANKAR RAJAK Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. C. D. Singh,Adv.
Mr. Sandeepan Pathak,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (RAJINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.04.11 09:43:22 IST Reason: