Supreme Court - Daily Orders
State Of M.P vs Khemchand on 6 May, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.47 COURT NO.9 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). 384/2013
(Arising out of impugned final judgment and order dated 18/05/2012
in CRLA No. 576/1998 passed by the High Court of M.P. at Gwalior)
STATE OF M.P Petitioner(s)
VERSUS
KHEMCHAND AND ANR Respondent(s)
(With appln. (s) for exemption from filing O.T. and office report)
(For Final Disposal)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. C. D. Singh,Adv.
For Respondent(s) Mr. N.K. Modi, Sr. Adv.
Mr. Adarsh Tripathi, Adv.
RR-1 Ms. Prerna Mehta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for respondent No. 1 seeking an adjournment on the ground of personal difficulty, list the matter after the ensuing Summer Vacation.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2016.05.07
11:58:42 IST
Reason: