Supreme Court - Daily Orders
Raj Kunwar Bai vs State Of M.P. (Now Chattisgarh) on 13 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.10 COURT NO.6 SECTION IIC
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).
21160/2016
(Arising out of impugned final judgment and order dated
23/07/2014 in CRLA No. 2221/1999 passed by the High Court Of
Chhattisgarh At Bilaspur)
RAJ KUNWAR BAI Petitioner(s)
VERSUS
STATE OF M.P. (NOW CHHATTISGARH) Respondent(s)
CRLMP. 21160/2016(with c/delay in filing SLP and office report)
Date : 13/01/2017 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Manika Tripathy Pandey, AOR
Mr. Ashutosh Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.01.14 12:31:12 IST Reason: