Supreme Court - Daily Orders
Mahendra @ Manoj Chandrakar vs State Of Chattisgarh on 8 August, 2014
\204 ITEM NO.25 COURT NO.12 SECTION IIA
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.)...... CRLMP No(s).
15050/2014
(Arising out of impugned final judgment and order dated 11/04/2014
in CRC No. 1189/2014 passed by the High Court Of Chhatisgarh At
Bilaspur)
MAHENDRA @ MANOJ CHANDRAKAR Petitioner(s)
VERSUS
STATE OF CHATTISGARH Respondent(s)
CRLMP. 15050/2014(With c/delay in filing SLP)
Date : 08/08/2014 This application was called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sameer Shrivastava, Adv.
Mr. Kunal Verma ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.08.09 06:20:56 IST Reason: