Supreme Court - Daily Orders
Shree. Prakash Singh And Ors. Etc. vs State Of M.P. Etc. Etc. on 28 March, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.5 COURT NO.4 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 21721-21730/2015 in Transfer Petition(s) (Criminal)
No(s).192-201/2015
SHREE. PRAKASH SINGH AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF M.P. ETC. ETC. Respondent(s)
(for vacating stay and office report)
Date : 28/03/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Divyesh Pratap Singh, Adv.
Mr. Vishnu Prabhakar Singh, Adv.
Mr. Suraj Prakash Singh, Adv.
Mr. Pranab Prakash, Adv.
Mr. Ajeet Singh, Adv.
Mr. Manoj K. Mishra, AOR
For Respondent(s) Mr. C. D. Singh, AOR
Mr. Mrigendra Singh, Sr. Adv.
Mr. Dhirendra Singh Parmar, Adv.
Mr. Susheel Tomar, Adv.
Ms. Abha R. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for discharge of the Advocate-on-record is allowed.
The transfer petitions are dismissed in terms of the signed order.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.03.31
(Gulshan Kumar Arora) (H.S. Parasher) 17:12:29 IST Reason: Court Master Court Master (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CRLMP.21721-21730 OF 2015 IN TRANSFER PETITION (CRL) NO.192-201 OF 2015 SHREE. PRAKASH SINGH AND ORS. ETC. … Petitioners VERSUS STATE OF M.P. ETC. ETC. … Respondents O R D E R Application for discharge of the Advocate-on-record is allowed.
Heard learned counsel for the parties. Having heard learned counsel for the parties, we are of the considered opinion that there is no reason to transfer the cases. The transfer petitions are accordingly dismissed.
................,J.
(Dipak Misra) ................,J.
(Shiva Kirti Singh) New Delhi;
March 28, 2016.