Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shrinivas Sharma on 13 July, 2012
1.....
W.A. No.715 of 2011
13.7.2012
Parties present.
It is submitted by Shri P.K. Kaurav, learned Dy. A.G. for
the State that against the order passed by the Full Bench dated
17.2.2012 on Reference, four SLPs have been preferred before
the Apex Court. A prayer is made on bahelf of the appellant and
also on behalf of the State for grant of four weeks time to
apprise this Court in respect of out come of the SLPs.
The prayer is opposed by Shri P.N. Dubey, learned counsel
appearing for the respondent No.1 but considering the fact that
the Supreme Court has re-opened on 2.7.2012 after summer vacation, we find it appropriate to allow further two weeks time to the appellant and for the State to apprise this Court in respect of out come of the SLPs.
List for hearing in the 1st week of August,2012.
(Krishn Kumar Lahoti) (Smt. Vimla Jain)
Judge Judge
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