Supreme Court - Daily Orders
State Of Madhya Pradesh vs Maheswar @ Vikki on 5 October, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.24 COURT NO.1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.).. CRLMP No.16831/2015
(Arising out of impugned final judgment and order dated 16/08/2013
in MCRLC No. 1918/2010 passed by the High Court of M.P. at Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
MAHESWAR @ VIKKI & ANR Respondent(s)
(with appln. (s) for c/delay in filing and refiling SLP and office
report)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sandeepan Pathak, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.10.06 17:52:18 IST Reason: