Supreme Court - Daily Orders
Anshuman Singh Tomar vs The State Of Madhya Pradesh on 11 November, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
SLP(Crl.)6285/2022
ITEM NO.41 COURT NO.8 SECTION II-A
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(s). 6285/2022
(Arising out of impugned final judgment and order dated 23-03-2022
in CRR No. 5563/2018 passed by the High Court Of M.p At Gwalior)
ANSHUMAN SINGH TOMAR PETITIONER(S)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. RESPONDENT(S)
(IA No. 93936/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 93935/2022 - EXEMPTION FROM FILING O.T., IA No.
102547/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
WITH
SLP(CRL) NO. 6382/2022 (II-A)
(IA No. 95262/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 95260/2022 - EXEMPTION FROM FILING O.T.)
Date : 11-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ashish Pandey, Adv.
Mr. Naman Raj Singh, Adv.
Mr. Kushagra Raghuvanshi, Adv.
Mr. Prateek Rai, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s) Mr. D.S. Parmar, AAG
Mr. Raghvendra Shukla, Adv.
Mr. Gopal Jha, AOR
Ms. Bharti Tyagi, Adv.
Signature Not Verified
Mr. Umesh Kr. Yadav, Adv.
Digitally signed by
Mr. Sanket, Adv.
POOJA SHARMA
Date: 2022.11.12
14:57:18 IST
Reason:
Mr. Shishir Kumar Saxena, Adv.
Mr. Praveen Swarup, AOR
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SLP(Crl.)6285/2022
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter for adjournment circulated by the learned Counsel for the petitioner, re-list in the month of February, 2023.
Counter affidavit/reply, if any, may be filed within four weeks. Rejoinder affidavit, if any, may be filed within two weeks after service of counter affidavit/reply.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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