Supreme Court - Daily Orders
Kedarilal Vaishya vs The State Of Madhya Pradesh on 6 May, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.9 COURT NO.8 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.13786/2019
(Arising out of impugned final judgment and order dated 16-11-2018
in WA No.1606/2018, 04-02-2019 in RP No.1881/2018 passed by the
High Court Of M.P. At Gwalior)
KEDARILAL VAISHYA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No.69196/2019-CONDONATION OF DELAY IN FILING; and, IA
No.69203/2019-EXEMPTION FROM FILING O.T.)
Date : 06-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.K. Srivastava, Sr. Adv.
Mr. Arjun Garg, AOR
Mr. Devansh Srivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(MUKESH NASA) (RAJINDER KAUR) Digitally signed by MUKESH KUMAR Date: 2019.05.11 COURT MASTER BRANCH OFFICER 08:27:36 IST Reason: