Supreme Court - Daily Orders
State Of Mp And Another Etc Etc vs Dr.Siddarth H.Ganveer And Etc Etc on 16 March, 2015
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ITEM NO.15 COURT NO.1 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)......CC No(s).
12367-12409/2014
(Arising out of impugned final judgment and order dated 14/05/2013
in WA No. 601/2012,14/05/2013 in WA No. 604/2012,14/05/2013 in WA
No. 637/2012,14/05/2013 in WA No. 641/2012,14/05/2013 in WA No.
648/2012,14/05/2013 in WA No. 657/2012,14/05/2013 in WA No.
602/2012,14/05/2013 in WA No. 605/2012,14/05/2013 in WA No.
610/2012,14/05/2013 in WA No. 614/2012,14/05/2013 in WA No.
615/2012,14/05/2013 in WA No. 618/2012,14/05/2013 in WA No.
619/2012,14/05/2013 in WA No. 625/2012,14/05/2013 in WA No.
630/2012,14/05/2013 in WA No. 633/2012,14/05/2013 in WA No.
667/2012,14/05/2013 in WA No. 672/2012,14/05/2013 in WA No.
539/2012,14/05/2013 in WA No. 603/2012,14/05/2013 in WA No.
606/2012,14/05/2013 in WA No. 612/2012,14/05/2013 in WA No.
617/2012,14/05/2013 in WA No. 624/2012,14/05/2013 in WA No.
627/2012,14/05/2013 in WA No. 632/2012,14/05/2013 in WA No.
635/2012,14/05/2013 in WA No. 639/2012,14/05/2013 in WA No.
644/2012,14/05/2013 in WA No. 653/2012,14/05/2013 in WA No.
659/2012,14/05/2013 in WA No. 671/2012,14/05/2013 in WA No.
680/2012,14/05/2013 in WA No. 608/2012,14/05/2013 in WA No.
626/2012,14/05/2013 in WA No. 631/2012,14/05/2013 in WA No.
634/2012,14/05/2013 in WA No. 638/2012,14/05/2013 in WA No.
642/2012,14/05/2013 in WA No. 649/2012,14/05/2013 in WA No.
658/2012,14/05/2013 in WA No. 670/2012,14/05/2013 in WA No.
673/2012 passed by the High Court Of M.P. at Jabalpur)
STATE OF MP AND ANOTHER ETC ETC Petitioner(s)
VERSUS
DR.SIDDARTH H.GANVEER AND ETC ETC Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 16/03/2015 These petitions were called on for hearing
today.
Signature Not Verified
CORAM :
Digitally signed by
Ramana Venkata Ganti
Date: 2015.03.16
17:08:47 IST
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
Reason:
HON'BLE MR. JUSTICE ARUN MISHRA
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For Petitioner(s) Mr. Mishra Saurabh,Adv.
Ms.Vanshaja Shukla, Adv.
Mr.Ankit Kr.Lal, Adv.
For Respondent(s) Mr.K.K.Tyagi,Adv.
Mr.P.Narasimhan,Adv.
Mr. V. K. Sidharthan,Adv.(NP)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard learned counsel for the parties to the lis.
Learned counsel appearing for the parties to the lis would submit that the issued raised in this Special Leave Petitions are identical with the issues raised and considered by this Court in Special Leave Petition (C)No.6269 of 2012 etc.etc. titled “State of M.P. & Ors., Vs. Bangali Babu”, decided on 18.02.2015, therefore, the Special Leave Petitions can be disposed of in terms of the aforesaid order. Keeping in view the statement so made by the learned counsel, we dispose of these Special Leave Petitions in the same terms, conditions, observations and directions.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar