Supreme Court - Daily Orders
Harish Chandra Singh vs State Of M.P . on 29 March, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.2+ 28 COURT NO.1 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). 7509/2016
(Arising out of impugned final judgment and order dated 19/01/2016
in WP No. 5624/2015 passed by the High Court Of M.p At Jabalpur)
HARISH CHANDRA SINGH AND ORS. Petitioner(s)
VERSUS
STATE OF M.P AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to place
addl. documents on record and interim relief)
with
SLP(C) No.... CC 5654 of 2016
(With appln. For permission to file SLP and interim relief and
office report)
Date : 29/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Vivek Tankha, Sr. Adv.
Mr.Sumeer Sodhi, Adv.
Mr. Sanyat Lodha, Adv.
Mr.Arjun Nanda, Adv.
Mr. T. Mahipal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Permission to file SLP is granted. We do not find any merit in these special leave Signature Not Verified petitions, which are hereby dismissed.
Digitally signed by SHASHI SAREEN Date: 2016.03.29 09:55:07 IST Reason: (Shashi Sareen) (Veena Khera) AR-cum-PS Court Master