Supreme Court - Daily Orders
Nand Kishore Jain vs State Of Chhatisgarh on 13 January, 2014
Ê
ITEM NO.27 COURT NO.13 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)... 2013
CRLMP.NO(s). 27122
(From the judgement and order dated 07/08/2013 in CRLA No.5/2008 of the
HIGH COURT OF CHHATTISGARH AT BILASPUR)
NAND KISHORE JAIN Petitioner(s)
VERSUS
STATE OF CHHATISGARH Respondent(s)
(With CRL.M.P. No.27122/2013 for c/delay in filing SLP)
Date: 13/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. J.M. Sharma,Sr.Adv.
Mr. Sumeet Sharma,Adv.
Mr. Vivek Bishnoi,Adv.
Mr. Rohit Kumar Singh,Adv.
Mr. Vibha Vardhan,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(A.S. BISHT) (INDU POKHRIYAL) A.R.-CUM-P.S. COURT MASTER