Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Jagdish Mathur on 8 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.17 COURT NO.5 SECTION IVA
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 (C) No. …......./2017
(@ Diary No(s). 17843/2017)
(Arising out of impugned final judgment and order dated 09-02-2016
in WA No. 00452/2015 passed by the High Court Of M.P At Indore)
STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
JAGDISH MATHUR Respondent(s)
(FOR CONDONATION OF DELAY IN FILING and REFILING AND EXEMPTION FROM
FILING O.T. and PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Prachi Mishra, Adv.
Mr. C. D. Singh, AOR
Mr. Pragya Garg, Adv.
Mr. Chaitanya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 396 days in filing and 42 days in refiling the special leave petition.
The special leave petition is dismissed on the ground of delay with costs of Rs.50,000/- to be paid by the petitioner to the Supreme Court Legal Services Committee within four weeks from today for utilization of juvenile justice issues.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.08.09 11:07:01 IST Reason: (MEENAKSHI KOHLI) (SHARDA KAPOOR)
COURT MASTER ASSISTANT REGISTRAR