Supreme Court - Daily Orders
Vinod Kumar Solanki vs The State Of Madhya Pradesh on 6 February, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.2 COURT NO.13 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 56126/2025
[Arising out of impugned final judgment and order dated 11-10-2023
in WP No. 26112/2023 passed by the High Court of Madhya Pradesh at
Gwalior]
VINOD KUMAR SOLANKI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No. 31333/2026 - CONDONATION OF DELAY IN FILING
IA No. 31334/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 31335/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 31336/2026 - EXEMPTION FROM FILING O.T.) Date : 06-02-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :
Mr. Randhir Kumar Ojha, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by learned counsel for the petitioner seeking adjournment on the ground of personal difficulty, adjourned to 24th April, 2026.
Signature Not Verified (ANITA MALHOTRA) (AKSHAY KUMAR BHORIA) Digitally signed by ANITA MALHOTRA Date: 2026.02.10 AR-CUM-PS COURT MASTER 18:01:35 IST Reason: