Supreme Court - Daily Orders
High Court Of M.P. vs The State Of Madhya Pradesh on 13 July, 2016
Author: Rohinton Fali Nariman
Bench: Rohinton Fali Nariman
ITEM NO.1 COURT NO.11 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 22-23/2016 in Petition(s) for Special Leave to Appeal (C)
No(s). 18260-18261/2009
(Arising out of impugned final judgment and order dated 13/04/2009
in WA No. 124/2006 08/05/2009 in RP No. 272/2009 08/05/2009 in WA
No. 124/2006 passed by the High Court Of M.p At Jabalpur)
HIGH COURT OF M.P. Petitioner(s)
VERSUS
STATE OF M.P.& ORS. Respondent(s)
(for impleadment)
Date : 13/07/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
[IN CHAMBERS]
For Petitioner(s) Mr. C. D. Singh, Adv.
For Respondent(s) Mr. Prashant Kumar, Adv.
Mr. Sunil Singh Parihar, Adv.
for M/s. Ap & J Chambers
Mr. Vikas Bansal, Adv.
Mr. Mishra Saurabh, Adv.
Mr. Vishwajit Singh, Adv.
UPON hearing counsel the Court made the following
O R D E R
Adjourned The name of Mr. Mithilesh Kumar Singh, learned counsel, who has filed the applications for impleadment, be shown in the cause list.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.19 15:49:15 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Court Master Court Master