Supreme Court - Daily Orders
State Of M.P. vs Pankaj Chaudhary on 1 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.10 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).
5120/2016
(Arising out of impugned final judgment and order dated 13/04/2015
in WP No. 77/2014 passed by the High Court Of M.P. at Gwalior)
STATE OF M.P. & ORS Petitioner(s)
VERSUS
PANKAJ CHAUDHARY Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. C. D. Singh,Adv.
Mr. Sandeepam Pathak,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.04.01
17:25:00 IST
Reason: