Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Madan Lal Bardele on 25 October, 2019
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.34 COURT NO.8 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 34048/2017
THE STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
MADAN LAL BARDELE Respondent(s)
(OFFICE REPORT ON DEFAULT
IA No. 120025/2017 - CONDONATION OF DELAY IN FILING
IA No. 33661/2018 - EXEMPTION FROM FILING O.T.
IA No. 120027/2017 - EXEMPTION FROM FILING O.T.)
Date : 25-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBER]
For Petitioner(s) Mr. Bitu Kumar Singh, Adv
Mr. Rahul Kaushik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
By way of indulgence, as a last opportunity, four weeks’ time is granted to the petitioner(s) to take steps to cure the office objection(s), failing which the special leave petition(s) shall stand dismissed for non-prosecution without further reference to the Court.
If steps are taken to cure the office objection(s) within time, Registry is directed to process the matter further.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.10.26 14:17:00 IST (NEETU KHAJURIA) (VIJAY KUMAR)
Reason:
COURT MASTER BRANCH OFFICER