Supreme Court - Daily Orders
State Of Madhya Pradesh vs Asharani Karnik on 24 August, 2015
Bench: R.K. Agrawal, N.V. Ramana
ITEM NO.32 IN COURT NO.4 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)............ of 2015
CC No(s). 14927/2015
(Arising out of impugned final judgment and order dated 11/09/2014
in WA No. 189/2009 passed by the High Court of M.P. at Indore)
STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
ASHARANI KARNIK & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sunny Choudhary, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 233 days in filing the special leave petition. We have gone through the contents of the application for condonation of delay. Sufficient cause has not been shown to condone the delay. The application for condonation of delay is rejected. Consequently, the special leave petition is dismissed on the ground of delay.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.08.24
17:09:21 IST
Reason: