Supreme Court - Daily Orders
Shiv Pratap Singh Rana vs The State Of Madhya Pradesh on 12 May, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.29 COURT NO.15 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 11671/2019
(Arising out of impugned final judgment and order dated 03-10-2019
in CRR No. 2288/2019 passed by the High Court of M.P, Bench at
Gwalior)
SHIV PRATAP SINGH RANA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH & ANR. Respondent(s)
(IA No. 196087/2019 - EXEMPTION FROM FILING O.T.)
Date : 12-05-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Abhinav Ramkrishna, AOR
Mr. Prashant Shukla, Adv.
Mr. Amit Lahoti, Adv.
Mrs. Anushree Shukla, Adv.
Ms. Shubhi Bhardwaj, Adv.
Ms. Pratiksha Chanpuriya, Adv.
Ms. J Kiran, Adv.
For Respondent(s) Mr. Abhimanyu Pratap Singh,Adv.
Mr. Ramesh Thakur,Adv.
Mr. Yashraj Singh Bundela,Adv.
Mr. Gopal Jha, AOR
Mr. Gp. Capt. Karan Singh Bhati, AOR
Ms. Chitrangda Rastravara, Adv.
Mr. Yogeshwar Krishna, Adv.
Mr. Abhijeet Singh, Adv.
Mr. Aditya Pratap Singh Chauhan, Adv.
Mr. Aishwarya Mishra, Adv.
Ms. Zaya Firdaus, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.05.13 Application for exemption from filing official 12:37:42 IST Reason: translation is allowed.
1 Leave granted.
List for hearing on 13th September, 2023. Interim order granted earlier by this Court on 7th January, 2020 shall continue to operate, during the pendency of the appeal.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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