Supreme Court - Daily Orders
Kartik Ram Nag vs State Of Madhya Pradesh (Now State Of ... on 6 May, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.33 COURT NO.6 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) No(s). 12179/2016
(Arising out of impugned final judgment and order dated 26/11/2015
in WA No. 560/2015 passed by the High Court Of Chhatisgarh At
Bilaspur)
KARTIK RAM NAG Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH(NOW STATE OF CHHATTISGARH)
AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
place addl. documents on record and office report)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Akshat Shrivastava,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the special leave petition, which is accordingly, dismissed.
Pending Interlocutory Applications, if any, are disposed of.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.05.07 (SHEETAL DHINGRA) 13:50:13 IST Reason: (SHARDA KAPOOR) AR-cum-PS COURT MASTER