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State Of M.P vs Indraveer Singh Tomar on 1 April, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.1                           COURT NO.5                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).   28022/2011

     (Arising out of impugned final judgment and order dated 08/03/2010
     in WA No. 384/2009 08/03/2010 in WA No. 384/2009 08/03/2010 in WA
     No. 384/2009 passed by the High Court Of M.p At Indore)

     STATE OF M.P & ORS.                                             Petitioner(s)

                                                 VERSUS

     INDRAVEER SINGH TOMAR                                           Respondent(s)

     (with appln. (s) for c/delay in filing counter affidavit and
     c/delay in filing SLP and exemption from filing O.T. and
     impleadment as party respondent and interim relief and office
     report)
     WITH
     SLP(C) No. 5544/2012
     (With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay
     in refiling SLP and )
      SLP(C) No. 28826/2012
     (With appln.(s) for c/delay in filing SLP and Interim Relief and
     Office Report)

     Date : 01/04/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Mr. C. D. Singh,Adv.
                                   Mr. Sandeepam Pathak,Adv.
                                   Ms. Sakshi Kakkar,Adv.

     For Respondent(s)             Mr.   Ardhendumauli Kumar Prasad,Adv.
                                   Ms.   Taruna A. Prasad,Adv.
                                   Mr.   Aviral Shukla,Adv.
                                   Mr.   Nirmal Kumar Ambastha,Adv.

                                   Mr. Rajender Pd. Saxena,Adv.
                                   Mr. Umesh Singh,Adv.

               UPON hearing the counsel the Court made the following
Signature Not Verified
                                  O R D E R

List after two weeks.

In the meanwhile, steps be taken by learned counsel for the petitioners to serve the unserved 17:24:40 IST Reason:

respondents.

[O.P. SHARMA] [INDU BALA KAPUR] AR-cum-PS COURT MASTER