Supreme Court - Daily Orders
State Of M.P. vs Sudhir Sharma on 9 March, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.18 COURT NO.10 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(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
3354/2015
(Arising out of impugned final judgment and order dated 10/01/2013
in MCRC No. 9996/2012 passed by the High Court Of M.P At Jabalpur)
STATE OF M.P. Petitioner(s)
VERSUS
SUDHIR SHARMA Respondent(s)
CRLMP. 3354/2015(with c/delay in refiling SLP)
Date : 09/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mr. Vikas Bansal,Adv.
Mr. Mishra Saurabh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the special leave petition is condoned subject to deposit a sum of Rs.750/- with the Supreme Court Legal Services Committee within a period of two weeks from today.
(SUMAN WADHWA) (PARDEEP KUMAR)
AR-cum-PS AR-cum-PS
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2015.03.10
17:23:43 IST
Reason: