Supreme Court - Daily Orders
Sushil Kumar vs State Of Madhya Pradesh . on 11 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.37 COURT NO.9 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). 6524/2016
(Arising out of impugned final judgment and order dated 01/12/2015
in MA No. 1351/2008 passed by the High Court Of M.P at Indore)
SUSHIL KUMAR AND ORS. Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH AND ORS. Respondent(s)
(with appln. (s) for deletion of the name of respondent and
exemption from filing O.T. and interim relief)
Date : 11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S.K.Jain,Sr.Adv.
Mr. Puneet Jain,Adv.
Ms. C. Jain,Adv.
Mr. Abhinav gupta,Adv.
Mr. manu Maheshwari,Adv.
Ms. Ankita Gupta,Adv.
Mr. Apurv Taran,Adv.for
Ms. Pratibha Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is dismissed.
Signature Not VerifiedPending applications, if any, stand disposed of.
Digitally signed by Suman Wadhwa Date: 2016.03.12 13:54:50 IST Reason: (SUMAN WADHWA) (MALA KUMARI SHARMA) AR-cum-PS COURT MASTER