Supreme Court - Daily Orders
Anil Kumar Verma vs State Of Madhya Pradesh on 29 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.801 COURT NO.7 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). 10477/2015
(Arising out of impugned final judgment and order dated 30/11/2015
in MCRC No. 7845/2015 passed by the High Court of M.P. at Gwalior)
ANIL KUMAR VERMA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH AND ANR. Respondent(s)
With
SLP(Crl.) No.10510 of 2015
Date : 29/03/2016 These petitions were mentioned today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ankur Sood,Adv. (Mentioned by)
For Respondent(s) Mr. Rajiv Nanda, Adv.
Mr. Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the counsel for the petitioner that as per case status these cases are likely to be listed on 29th April, 2016 and requested that the same may not be deleted from the cause list of that day.
As prayed for, these petitions may not be deleted from the cause list of 29th April, 2016. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.03.30 16:54:47 IST Reason:
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master