Supreme Court - Daily Orders
Narender Singh vs State Of M.P. on 20 February, 2015
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
ITEM NO.4 COURT NO.1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 1348/2015 & CRLMP. 1363/2015 in Criminal Appeal No.
2110/2009
NARENDER SINGH & ORS. Appellant(s)
VERSUS
STATE OF M.P. Respondent(s)
(For c/delay in filing application for restoration and
restoration and office report)
WITH
Crl.M.P. Nos. 1971 and 1972 of 2015 IN
Crl.A. No. 2111/2009
(With appln.(s) for c/delay in filing application for
restoration and appln.(s) for restoration and Office Report)
Date : 20/02/2015 These applications were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr. D.S. Parmar, Adv.
Ms. Abha R. Sharma,Adv.
Mr. Sushil Tomar, Adv.
For Respondent(s) Mr. Mishra Saurabh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Applications for restoration of the criminal appeals are allowed. the Criminal appeals Nos. 2110 Signature Not Verified and 2111 of 2009 are restored to their original Digitally signed by numbers.
Charanjeet Kaur Date: 2015.02.24 17:18:22 IST Reason:
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL MISCELLANEOUS PETITION NOs. 1348 and 1363 of 2015 IN CRIMINAL APPEAL NO. 2110 OF 2009 Narender Singh & Ors. .. Appellant(s) Versus State of Madhya Pradesh .. Respondent(s) WITH CRIMINAL MISCELLANEOUS PETITION NOs. 1971 and 1972 of 2015 IN CRIMINAL APPEAL NO. 2111 OF 2009 O R D E R Delay condoned.
Applications for restoration of the criminal appeals are allowed. The Criminal Appeals Nos. 2110 and 2111 of 2009 are restored to their original number.
...................CJI.
[ H.L. DATTU ] ....................J. [ A.K. SIKRI ] NEW DELHI, FEBRUARY 20, 2015.