Supreme Court - Daily Orders
State Of M.P vs Mayaram Patidar on 21 July, 2014
ª ITEM NO.24 COURT NO.1 SECTION IVA
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)......CC No(s). 10608/2014
(Arising out of impugned final judgment and order dated 04/01/2013
in WA No. 693/2012 passed by the High Court Of M.P.JABALPUR BENCH
AT INDORE)
STATE OF M.P & ORS Petitioner(s)
VERSUS
MAYARAM PATIDAR Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mishra Saurabh ,Adv.
Ms. Vanshaja Shukla, Adv.
Mr Ankit Lal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for time for filing additional documents.
He may do so within four weeks.
Connect with S.L.P. (C) ..CC No. 8586 of 2014.
Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.07.22 00:03:03 IST (PARDEEP KUMAR) (RENU DIWAN) Reason: AR-cum-PS COURT MASTER