Supreme Court - Daily Orders
State Of Madhya Pradesh vs Dr. Surendra Narayan Gupta on 27 July, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.34 COURT NO.7 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 for Special Leave to Appeal (C) No........./2015
CC No. 7951/2015
(Arising out of impugned final judgment and order dated 15/10/2014
in WA No. 718/2014 passed by the High Court of Madhya Pradesh at
Indore)
STATE OF MADHYA PRADESH & ANR. Petitioner(s)
VERSUS
DR. SURENDRA NARAYAN GUPTA Respondent(s)
I.A. 1/2015(With condonation of delay in filing SLP and office
report)
Date : 27/07/2015 This Matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Raveena Rai,Adv.
Ms. Sukanya Basu, Adv.
Mr. C. D. Singh, A.O.R.
For Respondent(s)
Mr. Vikrant Singh Bais, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no infirmity in the order impugned herein. The special Leave Petition is dismissed. However, the question of law involved in this case is kept open.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.07.27 17:19:26 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER