Supreme Court - Daily Orders
Satendra Desik Sharma vs The State Of Madhya Pradesh on 3 July, 2019
Bench: Rohinton Fali Nariman, Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. NO. 1099 OF 2019
IN
M.A. NO. 191 OF 2018
IN
CIVIL APPEAL NO. 2575 OF 2010
SATENDRA DESIK SHARMA & ANR. Appellants(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
O R D E R
Heard the learned counsel for the appellants. Application for restoration is allowed. Civil Appeal is restored to the file.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SURYA KANT) New Delhi;
July 03, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.07.04 16:03:35 IST Reason: ITEM NO.12 COURT NO.5 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
MA 1099/2019 in MA 191/2018 in C.A. No(s). 2575/2010 (Arising out of impugned final judgment and order dated 26-04-2019 in MA No. 191/2018 passed by the Supreme Court Of India) SATENDRA DESIK SHARMA & ANR. Appellant(s) VERSUS THE STATE OF MADHYA PRADESH & ORS. Respondent(s) (FOR ADMISSION and IA No.74970/2019-RESTORATION) Date : 03-07-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SURYA KANT For Appellant(s) Ms. Mangla, Adv.
Sangita Gaur, Adv.
Mr. Shiv Sagar Tiwari, AOR For Respondent(s) Mr. Rahul Kaushik, AOR Ms. Bhuvneshwari Pathak, Adv. Ms. Shilpi Satyapriya Satyam, Adv. Mrs. Raja Das, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel for the appellants.
Application for restoration is allowed.
Civil Appeal is restored to the file in terms of the signed order.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)