Supreme Court - Daily Orders
Mahavir Prasad Agarwal vs State Of Chhattisgarh . on 11 August, 2014
d ITEM NO.60 COURT NO.8 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). 38518/2012
(Arising out of impugned final judgment and order dated 03/01/2012
in WPC No. 2880/2011 passed by the High Court of Chhatisgarh at
Bilaspur)
MAHAVIR PRASAD AGARWAL Petitioner(s)
VERSUS
STATE OF CHHATTISGARH & ORS. Respondent(s)
(With application for exemption from filing official translation)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Atul Kumar, Adv.
Mr. B.C. Raltan, Adv.
Mr. S. K. Verma, Adv.
For Respondent(s) Mr. Aniruddha P. Mayee, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. A. Selvin Raja, Adv.
UPON hearing counsel the Court made the following
O R D E R
After hearing learned counsel for the parties, we are fully convinced that the order impugned herein does not call for our interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.08.13 17:57:43 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER