Supreme Court - Daily Orders
State Of M.P. vs Balveer Singh Tomar . on 24 January, 2014
Ü
ITEM NO.43 COURT NO.5 SECTION IIA
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 (Crl) No(s).6913/2012
(From the judgement and order dated 09/12/2011 in CRLR No. 818/2011 of The
HIGH COURT OF MADHYA PRADESH AT GWALIOR)
STATE OF M.P. Petitioner(s)
VERSUS
BALVEER SINGH TOMAR & ORS. Respondent(s)
(With application for condonation of delay in filing SLP, exemption from
filing Official Translation and office report)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Apoorv Kurup, Adv.
Ms. Sakshi Kakkar, Adv.
Mr. C.D. Singh, Adv.
For Respondent(s) Mr. Anil Shrivastav, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |List the matter after four weeks as prayed. | |Additional documents may be filed in the meanwhile. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |