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Supreme Court - Daily Orders

Nirbhay Singh vs The State Of Madhya Pradesh on 23 January, 2017

Bench: Ranjan Gogoi, Ashok Bhushan

     ITEM NO.25 & 55                           COURT NO.4                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)......CC NO(S).
     1523/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 15/02/2016
     IN WA NO. 107/2013 PASSED BY THE HIGH COURT OF M.P. AT INDORE)

     NIRBHAY SINGH                                                  PETITIONER(S)

                                                 VERSUS

     STATE OF MADHYA PRADESH AND ORS.                   RESPONDENT(S)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
          WITH
     S.L.P.(C)...CC NO. 1528/2017
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)

     S.L.P.(C)...CC NO. 1608/2017
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)

     S.L.P.(C)...CC NO. 1629/2017
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)

     S.L.P.(C)...CC NO. 1714/2017
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)


     Date : 23/01/2017 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                   Ms. Pragati Neekhra, Adv.
                                         Mr. Suryanarayana Singh, Adv.

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard the learned counsel for the petitioners and Signature Not Verified perused the relevant material.

Digitally signed by VINOD LAKHINA Date: 2017.01.24 16:51:46 IST Reason: Page No.1 of 2

Delay condoned.

Exemption from filing O.T. is granted.

Issue notice.

Service may be effected through learned Standing Counsel of the State.

Tag with Special Leave Petition (Civil) No. 15438 of 2016.

[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Page No.2 of 2