Supreme Court - Daily Orders
State Of Madhya Pradesh. vs Sandeep Pandey on 7 November, 2016
Bench: J. Chelameswar, Prafulla C. Pant
ITEM NO.29 COURT NO.5 SECTION IVA
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)......CC No(s).
20522/2016
(Arising out of impugned final judgment and order dated 17/12/2015
in WA No. 367/2015 passed by the High Court Of M.p At Indore)
STATE OF M.P. AND ORS. Petitioner(s)
VERSUS
SANDEEP PANDEY Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 07/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Purushendra Kaurav,AAG,M.P.
Mr. Mishra Saurabh,Adv.
Ms. Anuradha Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The operation of the impugned judgment of the High Court shall remain stayed, in the meanwhile.
[O.P. SHARMA] [RAJINDER KAUR] AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by OM PARKASH SHARMA Date: 2016.11.08 13:41:53 IST Reason: