Supreme Court - Daily Orders
Shailendra Lahoti vs Virendra @ Ramoo on 12 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
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ITEM NO.38 COURT NO.11 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 33113/2017
(Arising out of impugned final judgment and order dated 18-07-2017
in CRA No. 142/2007 passed by the High Court Of Madhya Pradesh At
Indore)
SHAILENDRA LAHOTI Petitioner(s)
VERSUS
VIRENDRA @ RAMOO & ORS. Respondent(s)
(IA No.7111/2018-EXEMPTION FROM FILING O.T. and
IA No.7107/2018-PERMISSION TO FILE SLP/TP and
IA No.7109/2018-CONDONATION OF DELAY IN REFILING)
WITH SPECIAL LEAVE PETITION (CRL.) Diary No(s). 35119/2017 (II-A)
(IA No.30742/2018-CONDONATION OF DELAY IN FILING and
IA No.30747/2018-EXEMPTION FROM FILING O.T. and
IA No.30746/2018-CONDONATION OF DELAY IN REFILING)
Date : 12-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ravindra Srivastava,Sr.Adv.
(D.No.33113/2017) Mr. Divyakant Lahoti, AOR
Mr. Parikshit Ahuja,Adv.
Ms. Ruchi Sahay,Adv.
Ms. Amrita Grover,Adv.
Ms. Garima Tiwari,Adv.
Mr. Abhijeet Srivastava,Adv.
(D.No.35119/2017) Ms. Bansuri Swaraj,Adv.
Ms. Swarupama Chaturvedi,Adv.
Mr. B.N. Dubey,Adv.
Mr. Raghunatha Sethupathy,Adv.
Mr. Gagan Narang,Adv.
Signature Not Verified
Mr. Mishra Saurabh, AOR
Digitally signed by
MAHABIR SINGH
Date: 2018.03.12 Ms. Bhawna Singhdev,Adv.
17:07:25 IST
Reason:
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
Heard.
Permission to file the special leave petition is granted.
Delay condoned.
We do not find any ground to interfere with the impugned order(s).
The special leave petitions are accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER