Supreme Court - Daily Orders
Ramavtar vs State Of Madhya Pradesh (Now State Of ... on 2 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.10 COURT NO.8 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).
3746/2016
(Arising out of impugned final judgment and order dated 15/10/2014
in CRLA No. 1110/2000 passed by the High Court of Chhattisgarh at
Bilaspur)
RAMAVTAR Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH
(NOW STATE OF CHHATTISGARH) Respondent(s)
CRLMP. 3746/2016(with c/delay in filing SLP and office report)
Date : 02/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Vibhu Tiwari, Adv.
Mr. Ravi Prakash Mehrotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR(S. K. RAKHEJA) (SUMAN JAIN) RAKHEJA Date: 2016.09.02 17:45:06 IST Reason: COURT MASTER COURT MASTER