Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Attar Singh on 13 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.13 COURT NO.2 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(s). 32492/2017
(Arising out of impugned final judgment and order dated 28-03-2016
in WA No. 268/2015 passed by the High Court Of M.P. At Gwalior)
THE STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
ATTAR SINGH Respondent(s)
( IA No.114860/2017-CONDONATION OF DELAY IN FILING and IA
No.114863/2017-EXEMPTION FROM FILING O.T.)
Date : 13-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Sunny Choudhary,Adv.
Mr. Mishra Saurabh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
the special leave petition is dismissed on the ground of inordinate delay in filing the petition.
Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by DEEPAK
MANSUKHANI
Date: 2017.11.14 17:12:53 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
IS BEING USED BY MR. OM
PARKASH SHARMA