Supreme Court - Daily Orders
State Of Madhya Pradesh vs Rameshwar Dayal Sharma on 21 July, 2014
\222 ITEM NO.28 COURT NO.6 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(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
13464/2014
(Arising out of impugned final judgment and order dated 24/10/2013
in CRA No. 758/2005 passed by the High Court Of M.p At Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
RAMESHWAR DAYAL SHARMA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. C. D. Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.07.24 09:51:27 IST Reason: