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State Of M.P. vs Viresh Kumar Jain on 16 December, 2015

Bench: A.K. Sikri, R. Banumathi

               ITEM NO.5                       COURT NO.13                   SECTION XV

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

               I.A... In
               Petition for Special Leave to Appeal (C) No. 23985/2012
               (Arising out of impugned final judgment and order dated
               23/11/2011 in WA No. 603/2011 passed by the High Court Of M.P.
               At Gwalior)

               STATE OF M.P.& ORS.                                           Petitioner(s)
                                               VERSUS
               VIRESH KUMAR JAIN (D) THROUGH LRS.                            Respondent(s)

               (For substitution and c/delay in filing appln. for substitution
               and for permission to file contempt petition and office report)

               Date : 16/12/2015 This application was called on
                                    for hearing today.
               CORAM :
                        HON'BLE MR. JUSTICE A.K. SIKRI
                        HON'BLE MRS. JUSTICE R. BANUMATHI

               For Petitioner(s)

               For Respondent(s)/           Ms. Astha Deep, Adv.
               Applicant(s)                 for Mr. Shivaji M. Jadhav,Adv.

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned in filing substitution application.

Application for substitution of legal heirs of deceased applicant(s) is allowed.

Permission to file contempt petition is granted.

Issue notice.

Personal presence of the alleged contemnor(s) is dispensed with.

To be tagged along with Contempt Petition (C) Usha Rani Bhardwaj Date: 2015.12.16 16:09:03 IST No. 771 of 2015.

[ Charanjeet Kaur ] [ Tapan Kr. Chakraborty ] A.R.-cum-P.S. Court Master