Supreme Court - Daily Orders
Sonu Sardar @ Jaspal Singh vs The State Of Madhya Pradesh on 1 April, 2019
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
ITEM NO.29 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 92328/2018, in MISCELLANEOUS APPLICATION Diary No(s). 25078/2018
SONU SARDAR @ JASPAL SINGH Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No.92328/2018-I/A FOR EXEMPTION FROM FILING THE SLP PAPER BOOK
and IA No.92324/2018-RECALLING THE COURTS ORDER )
Date : 01-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
[IN CHAMBER]
For Petitioner(s) Mr. Braj K. Mishra, Adv.
Mr. Vijay Kumar, Adv.
Mr. Abhishek Yadav, Adv.
Mr. Mustafa A. Khan, Adv.
Mr. Kriti Sodhi, Adv.
Ms. Aparna Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per Office Report dated 29.03.2019, original special leave petition paper books have been weeded out after due preservation and even counsel for the petitioner has not provided complete paper books.
For filing complete paper books, four weeks’ time is granted to learned counsel for the petitioner.
Matter be placed after four weeks.
Signature Not Verified (SWETA DHYANI) Digitally signed by (PARVEEN KUMARI PASRICHA) SWETA DHYANI SENIOR PERSONAL ASSISTANT Date: 2019.04.04 13:16:42 IST BRANCH OFFICER Reason: