Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Bharat Lal Nayak on 13 January, 2021
Bench: D.Y. Chandrachud, Sanjiv Khanna
SLP(C) D.18180/2020
1
ITEM NO.8 Court 6 (Video Conferencing) 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.18180/2020
(Arising out of impugned final judgment and order dated 23-11-2019
in WA No.652/2019 passed by the High Court of M.P. Principal Seat
at Jabalpur)
THE STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
BHARAT LAL NAYAK Respondent(s)
(With appln.(s) for I.R. and IA No.88069/2020-CONDONATION OF DELAY
IN FILING and IA No.88070/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.88073/2020-EXEMPTION FROM FILING O.T.
and IA No.88071/2020-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT)
Date : 13-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Saurabh Mishra, AAG
Mr. Arjun Garg, AOR
Mr. Susheel Tomar, Adv.
Ms. Shrutika Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Apart from the unexplained delay in moving the Letters Patent Appeal before the High Court, to compound matters there is a delay of 188 days in filing the Signature Not Verified Digitally signed by Chetan Kumar Special Leave Petition. The Government of Madhya Pradesh is not exempt Date: 2021.01.13 from the law of limitation.
17:14:36 IST Reason:
SLP(C) D.18180/2020 22 The Special Leave Petition is dismissed on the ground of delay. However, since we are not entertaining the Special Leave Petition on the ground of delay, the question of law is specifically kept open.
3 The costs of Rs 25,000 shall stand waived.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master