Supreme Court - Daily Orders
State Of Madhya Pradesh vs Biharilal on 1 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.17 COURT NO.6 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)......CC No(s).
5189/2016
(Arising out of impugned final judgment and order dated 01/05/2015
in WA No. 870/2014 passed by the High Court of M.P. at Indore)
STATE OF MADHYA PRADESH AND ORS. Petitioner(s)
VERSUS
BIHARILAL Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Sunny Choudhary,Adv.
Mr. Mishra Saurabh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merit.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.04.01
17:01:56 IST
Reason: