Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Arjun Singh vs State Of M.P. on 29 August, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.32 & 47                              COURT NO.6                 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) NO(S). 24624/2016
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05/08/2016
     IN WA NO. 485/2016 PASSED BY THE HIGH COURT OF M.P AT JABALPUR)

     ARJUN SINGH AND ORS                                                   PETITIONER(S)

                                                      VERSUS

     STATE OF M.P.                                      RESPONDENT(S)
     (WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND EXEMPTION FROM FILING O.T. AND INTERIM RELIEF)

     SLP(C) NO.24953/2016
     [WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND EXEMPTION FROM FILING O.T. AND INTERIM RELIEF AND
     OFFICE REPORT]

     Date : 29/08/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                       Mr. Sanjay Parikh, Adv.
                                             Ms. Sumita Hazarika, Adv.
                                             Ms. Ipsita Behura, 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 perused the relevant material.

Exemption from filing certified copy of the impugned judgment and O.T. is granted.

In the facts of the case we are not inclined to Digitally signed by VINOD LAKHINA Date: 2016.08.30 interfere. But, we request the High Court to hear and 14:30:38 IST Reason:

decide the W.A. No.484/2016 and W.A.No.485/2016 (fixed on 21.9.2016) as expeditiously as possible. We make it clear that we have expressed no opinion on merits.

The Special Leave Petitions are disposed of in the above terms.

    [VINOD LAKHINA]                     [ASHA SONI]
      COURT MASTER                     COURT MASTER




                                               Page No.2 of 2