Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Sitaram Manav Dangi on 18 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.19 COURT NO.7 SECTION IV-A
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......./2017
Diary No(s). 15108/2017
(Arising out of impugned final judgment and order dated 10-11-2016
in WA No. 812/2013 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
THE STATE OF MADHYA PRADESH & ANR. Petitioner(s)
VERSUS
SITARAM MANAV DANGI & ANR. Respondent(s)
(IA No.86147/2017-CONDONATION OF DELAY IN FILING and IA
No.86150/2017-EXEMPTION FROM FILING O.T. and IA
No.86152/2017-CONDONATION OF DELAY IN REFILING)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mishra Saurabh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.09.18 17:09:53 IST Reason: