Supreme Court - Daily Orders
Manoj Kr.Pandey @ Bhagwati Prasad ... vs State Of Madhya Pradesh(Now ... on 23 March, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.38 COURT NO.15 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.)........../2015
(CRLMP No(s). 22175/2014)
(Arising out of impugned final judgment and order dated 28/03/2014
in CRLA No. 519/1999 passed by the High Court of Chhatisgarh at
Bilaspur)
MANOJ KR.PANDEY @ BHAGWATI PRASAD PANDEY Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
(Office report on default)
Date : 23/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mr. Ratan K. Singh, Adv.
Mr. Rajesh Pandey, Adv.
Mr. Shashi Bhushan, Adv.
Mr. Kirti Kumar, Adv.
Mr. Jai Pratap, Adv.
Ms. Mridula Ray Bharadwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
By order dated 17th November, 2014, application seeking exemption from surrendering was rejected. So far, no proof of surrender has been filed. However, we make it clear that if proof of surrender is not filed within three weeks from today, the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Neeta Sapra(Neeta) (Pardeep Kumar) Date: 2015.03.25 10:58:45 IST Reason: Sr. P.A. A.R.-cum-P.S.