Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Ram Naresh Prajapati on 10 January, 2018
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.27 COURT NO.4 SECTION IV-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 (CIVIL) Diary No(s).39328/2017
(Arising out of impugned final judgment and order dated 21-03-2017
in WA No. 197/2016 passed by the High Court of M.P. Principal Seat
at Jabalpur)
THE STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
RAM NARESH PRAJAPATI & ORS. Respondent(s)
(WITH I.R. and IA No.139892/2017-CONDONATION OF DELAY IN FILING and
IA No.139893/2017-EXEMPTION FROM FILING O.T.)
Date : 10-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mishra Saurabh, AAG
Mr. Ankit Kr. Lal, Adv.
For Mr. Arjun Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We had dismissed a similar matter on 18th August, 2017. In spite of that, the present petition has been filed in December, 2017 on a similar issue. We certainly do not appreciate what the State of Madhya Pradesh has done in burdening this Court for Signature Not Verified absolutely no rhyme or reason and wasting the money of Digitally signed by SANJAY KUMAR Date: 2018.01.10 17:12:55 IST Reason: the State.
2We dismiss this petition on the ground of delay as also on merits with costs of Rs.1,00,000/- to be deposited with the Supreme Court Legal Services Committee within four weeks. The aforesaid amount shall be utilized for juvenile justice issues.
We make it clear to the State of Madhya Pradesh that if this sort of attitude continues, we will be constrained to impose heavier costs in future.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER