Supreme Court - Daily Orders
State Of Mp vs Sunil Kumar Jain on 14 August, 2017
Bench: Abhay Manohar Sapre, Ashok Bhushan
ITEM NO.19 COURT NO.10 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 11677/2017
(Arising out of impugned final judgment and order dated 20-10-2015
in MCRC No. 3476/2014 passed by the High Court Of M.P At Jabalpur)
STATE OF MP & ANR. Petitioner(s)
VERSUS
SUNIL KUMAR JAIN Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 39362/2017
FOR EXEMPTION FROM FILING O.T. ON IA 39363/2017)
Date : 14-08-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Mishra Saurabh, AOR
Mr. Ankit Kumar Lal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in four weeks. In the meantime, operation of the impugned order dated 20.10.2015 passed in M.CR.C. No. 3476 of 2014 shall not be given effect to, if so far not given in relation to the confiscated forest goods/vehicle(s) which is the subject matter of the impugned order.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.14 17:02:27 IST Reason: (ASHWANI KUMAR) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER