Supreme Court - Daily Orders
Ashok Argal vs Bhagirath Prasad &Amp Ors. on 13 March, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.44 COURT NO.6 SECTION XVII
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 (C) No(s). 31716/2010
(Arising out of impugned final judgment and order dated 17/09/2010
in IA No. 17535/09 in EP No. 48/2009 passed by the High Court of
M.P. At Gwalior)
ASHOK ARGAL Petitioner(s)
VERSUS
BHAGIRATH PRASAD & ORS. Respondent(s)
(With appln(s) for c/delay in filing rejoinder and deletion of the
name of respondent and permission for physical verification of 941
electronic voting machines(EVMS) and interim relief and office
report)
Date : 13/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. D. N. Goburdhan,Adv.(NP)
For Respondent(s) Mr. Naveen sharma, Adv.
Ms. Swati Bhushan Sharma, Adv.
Mr. Mishra Saurabh, Adv.
Ms. Monisha Handa, Adv.
Mr. Neeraj Kumar, Adv.
Mr. Mohit D. Ram,Adv.
Mr. Ashok Mathur,Adv.
Mr. B. S. Banthia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
None appears for the petitioner even on the Signature Not Verified second call. Digitally signed by Deepak Mansukhani Date: 2015.03.13 17:39:29 IST The special leave petition is dismissed for Reason: non-prosecution.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER