Supreme Court - Daily Orders
Ramesh Kumar Yadav vs State Of Chattisgarh on 16 July, 2014
j ITEM NO.3 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.) No(s). 4746/2014
(Arising out of impugned final judgment and order dated 29/04/2014
in CRA No. 252/2002 passed by the High Court Of Chhatisgarh At
Bilaspur)
RAMESH KUMAR YADAV Petitioner(s)
VERSUS
STATE OF CHATTISGARH Respondent(s)
(with appln. (s) for exemption from filing OT and ex-parte stay)
Date : 16/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Dr. Rajesh Pandey, Adv.
Ms. Priyanka Pandey, Adv.
Ms. Mridula Ray Bharadwaj ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Gulshan Kumar Arora) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2014.07.21
17:34:18 IST
Reason: