Supreme Court - Daily Orders
State Of M P vs Vijay Kumar Lakshane on 19 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.22 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)......CC No(s).
475/2015
(Arising out of impugned final judgment and order dated 23/04/2014
in WA No. 962/2011 passed by the High Court Of M.P. At Jabalpur)
STATE OF M P AND ORS Petitioner(s)
VERSUS
VIJAY KUMAR LAKSHANE AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Musharraf Chaudhry, Adv.
Ms. Ayesha Chaudhry, Adv.
Mr. C. D. Singh, Adv.
Ms. Sakshi Kakkar, Adv.
Mr. Sandeep Pathak, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified Digitally signed by
The Special Leave Petition is, accordingly, dismissed.
Gulshan Kumar Arora Date: 2015.05.18 15:18:36 IST Reason: (R.NATARAJAN) (TAPAN KUMAR CHAKRABORTY) Court Master Court Master