Supreme Court - Daily Orders
Mahendra Kumar Rai vs State Of M.P. State Economic Offence ... on 1 October, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.22 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 30899/2018
(Arising out of impugned final judgment and order dated 06-02-2018
in MCRC No. 20519/2017 passed by the High Court Of Madhya Pradesh
At Gwalior)
MAHENDRA KUMAR RAI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.130412/2018-CONDONATION OF DELAY
IN FILING and IA No.130415/2018-EXEMPTION FROM FILING O.T. )
Date : 01-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Vivek Dalal,Adv.
Mr. A.P. Dhamija,Adv.
Mr. J.P. Singh,Adv.
Mr. Sarad Kumar Singhania, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any good and legal ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.10.01 16:33:16 IST Reason:
(MAHABIR SINGH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER