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The State Of Madhya Pradesh (Now State Of ... vs Jhamman Chandrakar on 5 July, 2019

Bench: S. Abdul Nazeer, R. Subhash Reddy

     ITEM NO.7                                 COURT NO.15               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

                           SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1915/2019

     (Arising out of impugned final judgment and order dated 18-05-2018
     in FA No. 102/1993 18-05-2018 in FA No. 184/1992 passed by the High
     Court Of Chhatisgarh At Bilaspur)

     THE STATE OF MADHYA PRADESH
     (NOW STATE OF CHHATTISGARH)                                             Petitioner(s)

                                                       VERSUS

     JHAMMAN CHANDRAKAR & ORS.                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.91068/2019-CONDONATION OF DELAY
     IN FILING and IA No.91072/2019-EXEMPTION FROM FILING O.T. and IA
     No.91069/2019-CONDONATION OF DELAY IN REFILING)

     Date : 05-07-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY


     For Petitioner(s)                   Dr.   Rajesh Pandey, Adv.
                                         Mr.   Mahesh Pandey, Adv.
                                         Mr.   Aswathi M.K., Adv.
                                         Mr.   Dharmendra Kumar Sinha, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

There shall be stay of the operation of the impugned judgment and order until further orders.

(POOJA CHOPRA) 16:50:46 IST Reason: (RAJINDER KAUR) COURT MASTER BRANCH OFFICER