Supreme Court - Daily Orders
State Of Madhya Pradesh vs Deepak Singhal on 19 December, 2025
ITEM NO.23 REGISTRAR COURT. 1 SECTION II-E
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7573/2025
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
DEEPAK SINGHAL & ORS. Respondent(s)
WITH
SLP(Crl) No. 8675/2025 (II-E)
Date : 19-12-2025 This petition was called on for hearing today.
For Petitioner(s) :
Mr. Ajay Sharma, Adv.
Mr. Pashupathi Nath Razdan, AOR
For Respondent(s) :
Ms. Mrinal Gopal Elker, AOR
Mr. Ramesh Thakur, Adv.
Mr. Jagdish Trivedi, Adv.
Mr. Manoj Kumar Tyagi, Adv.
Dr. Arvind Kumar Navrang Singh, Adv.
Mr. Adarsh Kumar Pandey, Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent No.1 on 12.12.2025 but none has entered appearance.
Respondent Nos.3,5 and 6 are duly represented. It has been submitted by Ld. Advocate, Mr. Ramesh Thakur for Signature Not Verified respondent Nos.3, 5 and 6 that reply has already been filed. Digitally signed by RASHI GUPTA Date: 2025.12.20 13:32:28 IST Reason: Registry to verify and update the records.
Contd… -2- Service is complete on respondent Nos.2 and 4 through Central Agency on 20.11.2025.
Ld. Advocate, Mr. Adarsh Kumar Pandey, appearing on behalf of Mr.G.S. Makker, Advocate-on-record has entered appearance for respondent Nos.2 and 4. Time has been sought to file vakalatnama and reply. Let vakalatnama be filed as per rules.
Registry to process the matter for listing before the Hon’ble Court, as per rules. Reply, if any, be filed by respondent No.2 and 4 in the meantime. SLP(Crl) No. 8675/2025
Service is complete on respondent No.1 on 12.12.2025 but none has entered appearance.
Respondent Nos.3,5 and 6 are duly represented. It has been submitted by Ld. Advocate, Mr. Ramesh Thakur for respondent No.3 that reply has already been filed. Registry to verify and update the records.
Service is complete on respondent Nos.2 and 4 through Central Agency on 20.11.2025.
Ld. Advocate, Mr. Adarsh Kumar Pandey, appearing on behalf of Mr.G.S. Makker, Advocate-on-record has entered appearance for respondent Nos.2 and 4. Time has been sought to file vakalatnama and reply. Let vakalatnama be filed as per rules.
Contd… -3- Respondent Nos.5 and 6 are duly represented. Time has been sought to file reply.
Registry to process the matter for listing before the Hon’ble Court, as per rules. Reply, if any, be filed by the above-mentioned respondents in the meantime.
Let copy of the ROP be furnished to the concerned AOR for information and compliance.
SUJATA SINGH ` Registrar rd