Supreme Court - Daily Orders
Ganesh Patel vs Uma Kant Rajoriya on 25 April, 2017
Author: Ashok Bhushan
Bench: Ashok Bhushan
ITEM NO.29 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 for Special Leave to Appeal (Crl.)....CRLMP No.20184/2016
(Arising out of impugned final judgment and order dated 18/02/2016
in CRR No. 3100/2015 passed by the High Court of M.P. at Jabalpur)
GANESH PATEL Petitioner(s)
VERSUS
UMA KANT RAJORIYA Respondent(s)
(office report for directions)
Date : 25/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBERS]
For Petitioner(s) Mr. Amrendra Kumar Singh, Adv.
Mr. Anand Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering has already been rejected, in spite of the time granted, petitioner has not surrendered.
If the petitioner does not surrender and file proof of surrender within four weeks' time, the Special Leave Petition shall stand dismissed without further reference to the Court.
(POOJA SEHGAL) (SAROJ KUMARI GAUR)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.04.27
12:49:57 IST
Reason: