Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Mohammad Nadeem Khan on 7 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.30 COURT NO.6 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.)...... CRLMP No(s).
20976/2014
(Arising out of impugned final judgment and order dated 26/09/2013
in MCRC No. 11472/2013 passed by the High Court Of M.P At
Jabalpur)
STATE OF MP AND ANR Petitioner(s)
VERSUS
MOHAMMAD NADEEM KHAN Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 07/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Mishra Saurabh,Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Ankit Kr. Lal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within six weeks. However, the vehicle in question shall, if not already released, shall be released in favour of the owner subject to furnishing an undertaking that in case he loses before this Court, he shall deposit the price of Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.11.07 16:00:07 IST Reason: the vehicle.
(RAJESH DHAM) (H.S. PARASHER)
COURT MASTER COURT MASTER