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Supreme Court - Daily Orders

The State Of Madhya Pradesh And Ors. vs Madanlal Sharma on 27 April, 2018

     Item No.9                          1

                             REGISTRAR COURT. 2                   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


                              BEFORE THE REGISTRAR MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)         No(s).    17157/2016

     THE STATE OF MADHYA PRADESH AND ORS. & ORS.               Petitioner(s)

                                            VERSUS

     MADANLAL SHARMA                                           Respondent(s)


     WITH
     SLP(C) No. 26308/2016 (IV-A)

      SLP(C) No. 17401/2016 (IV-A)
     (TO BE LISTED ALONGWITH MAIN SLP)

      SLP(C) No. 17402/2016 (IV-A)
     (to be listed alongwith main SLP 17157)

      SLP(C) No. 17400/2016 (IV-A)
     (to be listed alongwith main slp)

      SLP(C) No. 17399/2016 (IV-A)
     (to be listed alongwith main SLP)

         SLP(C) No. 17160-17161/2016 (IV-A)

         SLP(C) No. 5326-5333/2017 (IV-A)

         SLP(C) No. 5335-5337/2017 (IV-A)

         SLP(C) No. 5340-5345/2017 (IV-A)

         SLP(C) No. 5346-5348/2017 (IV-A)

         SLP(C) No. 5339/2017 (IV-A)

         SLP(C) No. 30769/2016 (IV-A)

         SLP(C) No. 30772/2016 (IV-A)
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2018.04.27

         SLP(C) No. 30770/2016 (IV-A)
16:37:49 TLT
Reason:




         SLP(C) No. 30771/2016 (IV-A)

         SLP(C) No. 30767/2016 (IV-A)

         SLP(C) No. 30768/2016 (IV-A)
Item No.9                      2

 Diary No(s). 32779/2017 (IV-A)
( IA No.116615/2017-CONDONATION OF DELAY IN FILING and IA
No.116616/2017-EXEMPTION FROM FILING O.T.)

 Diary No(s). 32776/2017 (IV-A)
( IA No.117702/2017-CONDONATION OF DELAY IN FILING and IA
No.117704/2017-EXEMPTION FROM FILING O.T.)

 Diary No(s). 32775/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.118013/2017-CONDONATION OF DELAY
IN FILING and IA No.118014/2017-EXEMPTION FROM FILING O.T.)

 Diary No(s). 32773/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.9298/2018-CONDONATION OF DELAY IN
FILING and IA No.9303/2018-EXEMPTION FROM FILING O.T. and IA
No.9300/2018-CONDONATION OF DELAY IN REFILING)

 Diary No(s). 32777/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.140766/2017-CONDONATION OF DELAY
IN FILING and IA No.140768/2017-EXEMPTION FROM FILING O.T. and IA
No.140767/2017-CONDONATION OF DELAY IN REFILING)

 Diary No(s). 32778/2017 (IV-A)
( IA No.25622/2018-CONDONATION OF DELAY IN FILING and IA
No.25625/2018-EXEMPTION FROM FILING O.T. and IA
No.25624/2018-CONDONATION OF DELAY IN REFILING)

 SLP(C) No. 10503/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.49143/2018-CONDONATION OF DELAY
IN FILING and IA No.49144/2018-EXEMPTION FROM FILING O.T.)

Date : 27-04-2018 These petitions were called on for hearing today.


For Petitioner(s)    Mr. D.S. Parmar,Adv.
                     Mr. M. Abdullah,Adv.
                     Mr. Arjun Garg, AOR

For Respondent(s)    Mr. Jamnesh Kumar,Adv.
                     Mr. Atul Kumar, AOR


            UPON hearing the counsel the Court made the following
                               O R D E R

SLP(C) Nos. 17157,17401,17402,17400,17399,17160-17161,30769 30772, 30767 and 30768/2016 These matters have already been directed to be listed before the Hon'ble Court. Therefore, no further orders are required to be passed in them.

Item No.9 3

SLP(C) No. 5346-5348/2017 Service of notice is complete on all the respondents but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

SLP(C) Nos. 26308,30771/2016 and SLP(C) No. 5339/2017 These matters have already been directed to be listed before the Hon'ble Judge in Chambers. Therefore, no further orders are required to be passed in them.

SLP(C) No. 30770/2016

Ld. Counsel for the petitioner has taken fresh steps in respect of sole respondent but failed to file the fresh particulars despite opportunities. However, in the interest of justice, four weeks time, as last and final opportunity is given to file the particulars enabling Registry to issue notice accordingly.

SLP(C) No. 10503/2018

Await the return of the service of notice already issued to the sole respondent.

SLP(C) No. 5326-5333/2017 Service of notice is complete on the respondent Nos. 1,3 to 6 and 8 but no one has entered appearance on their behalf.

Await the return of the service of notice already issued to the respondent Nos.2 and 7.

I.A. for stay filed by Mr. Arjun Garg, Ld. Counsel is defective. Four weeks time, as last chance is given to cure the same.

Item No.9 4

SLP(C) No. 5335-5337/2017 Service of notice is complete on the respondent Nos. 2 and 3 but no one has entered appearance on their behalf.

Await the return of the service of notice already issued to the respondent No.1.

I.A. for stay filed by Mr. Arjun Garg, Ld. Counsel is defective. Four weeks time, as last chance is given to cure the same.

SLP(C) No. 5340-5345/2017 Service of notice is complete on the respondent Nos. 1 to 5 but no one has entered appearance on their behalf.

Await the return of the service of notice already issued to the respondent No.6.

I.A. for stay filed by Mr. Arjun Garg, Ld. Counsel is defective. Four weeks time, as last chance is given to cure the same.

List again on 20.7.2018.

SANJAY PARIHAR Registrar MG