Supreme Court - Daily Orders
The State Of Chhattisgarh vs Dinesh Kumar Sonkusre on 6 August, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
1
ITEM NO.19 COURT NO.3 SECTION IV-A
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). 23294/2018
(Arising out of impugned final judgment and order dated 14-02-2017
in WA No. 531/2016 passed by the High Court Of Chhatisgarh At
Bilaspur)
THE STATE OF CHHATTISGARH & ORS. Petitioner(s)
VERSUS
DINESH KUMAR SONKUSRE Respondent(s)
(FOR ADMISSION and I.R. and IA No.100845/2018-CONDONATION OF DELAY
IN FILING and IA No.100846/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.100847/2018-EXEMPTION FROM FILING
O.T. )
WITH
Diary No(s). 23204/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.101515/2018-CONDONATION OF DELAY
IN FILING and IA No.101516/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101517/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23295/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.101646/2018-CONDONATION OF DELAY
IN FILING and IA No.101647/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101648/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23202/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.101835/2018-CONDONATION OF DELAY
IN FILING and IA No.101837/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101842/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23290/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.101567/2018-CONDONATION OF DELAY
IN FILING and IA No.101569/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101570/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23199/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.101778/2018-CONDONATION OF DELAY
IN FILING and IA No.101779/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101798/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23201/2018 (IV-A)
Signature Not Verified
( IA No.101488/2018-CONDONATION OF DELAY IN FILING and IA
Digitally signed by
MADHU BALA
Date: 2018.08.07
No.101490/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
17:03:10 IST
Reason:
and IA No.101492/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23198/2018 (IV-A)
2
(FOR ADMISSION and I.R. and IA No.102500/2018-CONDONATION OF DELAY
IN FILING and IA No.102501/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.102502/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23208/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.102012/2018-CONDONATION OF DELAY
IN FILING and IA No.102015/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.102016/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23291/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.102494/2018-CONDONATION OF DELAY
IN FILING and IA No.102495/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.102496/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23296/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.103549/2018-CONDONATION OF DELAY
IN FILING and IA No.103550/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.103551/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23293/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.103243/2018-CONDONATION OF DELAY
IN FILING and IA No.103247/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.103250/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23205/2018 (IV-A)
( IA No.102667/2018-CONDONATION OF DELAY IN FILING and IA
No.102669/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.102671/2018-EXEMPTION FROM FILING O.T.)
Diary No(s). 23292/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.103441/2018-CONDONATION OF DELAY
IN FILING and IA No.103442/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.103443/2018-EXEMPTION FROM FILING O.T.)
Date : 06-08-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Jugul Kishore Gilda,Adv.Gen.
Mr. Aniruddha P. Mayee, AOR
Mr. A. Selvin Raja,Adv.
Mr. Chirag Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
3 Heard learned counsel for the petitioners. The special leave petitions are dismissed on the ground of delay.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR