Supreme Court - Daily Orders
Ramdayal Dhakad vs The State Of Madhya Pradesh on 17 October, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.1 COURT NO.8 SECTION IV-C
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 (C) No(s).17730-17737/2022
(Arising out of impugned final judgment and order dated 05-11-2019
in WA No. 1347/2019 05-11-2019 in WA No. 1348/2019 05-11-2019 in WA
No. 1352/2019 05-11-2019 in WA No. 1353/2019 05-11-2019 in WA No.
1356/2019 05-11-2019 in WA No. 1357/2019 05-11-2019 in WA No.
1404/2019 05-11-2019 in WA No. 1512/2019 passed by the High Court
Of M.p At Gwalior)
RAMDAYAL DHAKAD ETC. ETC. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No.78752/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.78756/2022 - EXEMPTION FROM FILING O.T.)
Date : 17-10-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. N.K. Mody, Sr. Adv.
Mr. Prabuddha Singh, Adv.
Ms. Ishita M. Puranik, Adv.
Mr. Sukhamrit Singh, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petitions seeking special leave to appeal are, accordingly, dismissed.
All pending applications stand disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.10.17 19:56:34 IST Reason: (ARJUN BISHT) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)