Supreme Court - Daily Orders
Ramavatar Sharma vs State Of Mp on 28 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.18 COURT NO.12 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.)...... of 2017
CRLMP No(s). 7150/2017
(Arising out of impugned final judgment and order dated 22/12/2016
in MCRC No. 8427/2016 passed by the High Court Of Madhya Pradesh At
Gwalior)
RAMAVATAR SHARMA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 28/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. L. S. Chaudhary,Adv.
Mr. Anil Dwedi,Adv.
Ms. Asha Dwedi,Adv.
Mr. Abhijit Sengupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified(MAHABIR SINGH) Digitally signed by MAHABIR SINGH (VEENA KHERA) COURT MASTER Date: 2017.05.03 16:27:28 IST Reason:
COURT MASTER