Supreme Court - Daily Orders
State Of Madhya Pradesh vs Dr. Sunil Kapoor on 2 May, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.10 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 5872/2017
(Arising out of impugned final judgment and order dated
19-01-2017 in MCRC No. 5218/2016 passed by the High Court Of
M.p Principal Seat At Jabalpur)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
DR. SUNIL KAPOOR Respondent(s)
(IA No.65937/2017-CONDONATION OF DELAY IN FILING and and IA
No.65940/2017-CONDONATION OF DELAY IN REFILING)
Date : 02-05-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Swarupama Chaturvedi, AOR
Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
For Respondent(s) Mr.Arvind B Savant, Sr. Adv.
Mr. Sumit Nema, Sr. Adv.
Mr. M.Y. Deshmukh, AOR
Mr. Shakti Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As requested by learned counsel for the respondent, as a last chance, list the matter on a Tuesday in the month of July, 2018.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.05.03 17:01:36 IST Reason: