Supreme Court - Daily Orders
Nitin Pathak vs The State Of Madhya Pradesh on 24 November, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.27 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
Petitions for Special Leave to Appeal (C) Nos.31244-31245/2017
(Arising out of impugned final judgment and order dated
04-09-2017 in WA No. 581/2017 26-09-2017 in WA No. 581/2017
passed by the High Court Of M.p Principal Seat At Jabalpur)
NITIN PATHAK Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No.120567/2017-EXEMPTION FROM FILING O.T. AND WITH PRAYER
FOR INTERIM RELIEF)
Date : 24-11-2017 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Adarsh Tripathi, Adv.
Mr. Gaurav Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.11.24 17:07:24 IST Reason: