Supreme Court - Daily Orders
Balbhadra Parashar vs State Of Madhya Pradesh on 16 November, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.19 COURT NO.3 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.) No(s). 9367/2015
(Arising out of impugned final judgment and order dated 23/09/2015
in MCRC No. 9425/2015 passed by the High Court Of M.P, Bench At
Gwalior)
BALBHADRA PARASHAR Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Prashant Shukla,Adv.
Ms. Anushree Mishra,Adv.
Mr. Pashupathi Nath Razdan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of. It has been submitted by the learned counsel that the trial is being delayed as the record of the case has been sent to this Court. If it is so, the record shall be returned to the trial court forthwith so that the trial can be concluded at an early date.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.11.19 16:05:20 IST Reason: (Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar