Supreme Court - Daily Orders
State Of Chhattisgarh vs Manohar Lal Yadav on 10 April, 2015
Bench: Chief Justice, Arun Mishra
1
ITEM NO.5 COURT NO.1 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) No(s). 36323/2014
(Arising out of impugned final judgment and order dated
04/04/2014 in WA No. 115/2014 passed by the High Court Of
Chhatisgarh At Bilaspur)
STATE OF CHHATTISGARH & ORS Petitioner(s)
VERSUS
MANOHAR LAL YADAV Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
order and exemption from filing O.T. and interim relief and
office report)
WITH
SLP(C) No. 4465/2015
(With appln.(s) for exemption from filing c/c of the impugned
order and exemption from filing O.T. and Interim Relief and
Office Report)
SLP(C) No. 4643/2015
(With appln.(s) for exemption from filing c/c of the impugned
order and exemption from filing O.T. and Interim Relief and
Office Report)
SLP(C) No. 4655/2015
(With appln.(s) for exemption from filing c/c of the impugned
order and exemption from filing O.T. and Interim Relief and
Office Report)
SLP(C) No. 4640/2015
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
exemption from filing O.T. and appln.(s) for exemption from
filing c/c of the impugned order and Interim Relief and Office
Report)
Signature Not Verified
SLP(C) No. 4608/2015
Digitally signed by
Charanjeet Kaur
Date: 2015.04.10
17:10:48 IST
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
Reason:
exemption from filing c/c of the impugned order and appln.(s)
for exemption from filing O.T. and Interim Relief and Office
Report)
2
SLP(C) No. 4469/2015
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
exemption from filing c/c of the impugned order and appln.(s)
for exemption from filing O.T. and Interim Relief and Office
Report)
Date : 10/04/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. A. Selvin Raja, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. Aniruddha P. Mayee,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar