Supreme Court - Daily Orders
State Of M.P. vs Bangali Babu on 18 February, 2015
Bench: Chief Justice, A.K. Sikri, Arun Mishra
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ITEM NO.12 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) No(s). 6269/2012
(Arising out of impugned final judgment and order dated 01.07.2011
in Writ Appeal No.333 of 2011 passed by the High Court of Madhya
Pradesh Bench at Gwalior)
STATE OF M.P.& ORS. Petitioner(s)
VERSUS
BANGALI BABU Respondent(s)
(With prayer for interim relief and office report)
WITH
SLP(C) No. 10168/2012
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 10169/2012
(With appln.(s) for c/delay in filing and refiling SLP and Office
Report)
SLP(C) No. 10170/2012
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 10171/2012
(With appln.(s) for c/delay in filing and refiling SLP and Office
Report)
SLP(C) No. 11855/2012
(With prayer for interim relief and Office Report)
SLP(C) No. 11856/2012
(With prayer for interim relief and Office Report)
SLP(C) No. 17405-17406/2013
(With Office Report)
SLP(C) No. 17407-17408/2013
(With Office Report)
Signature Not Verified
SLP(C) No. 17496/2013
Digitally signed by
NEETU KHAJURIA
(With appln.(s) for c/delay in filing and refiling SLP, exemption
Date: 2015.02.21
13:28:57 IST
Reason:
from filing O.T. and Office Report)
SLP(C) No. 17501-17502/2013
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and Office Report)
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SLP(C) No. 20942/2013
(With Office Report)
SLP(C) No. 21403-21404/2013
(With appln.(s) for c/delay in filing and refiling SLP, exemption
from filing O.T. and Office Report)
SLP(C) No. 29867-29868/2013
(With Office Report)
SLP(C) No. 30492/2013
(With appln.(s) for permission to file additional documents,
exemption from filing O.T. and Office Report)
SLP(C) No. 993/2014
(With appln.(s) for exemption from filing O.T. and Office Report)
SLP(C) No. 994/2014
(With appln.(s) for exemption from filing O.T. and Office Report)
SLP(C) No. 9170/2014
(With appln.(s) for c/delay in filing and refiling SLP and Office
Report)
SLP(C) No. 20308/2014
(With Office Report)
SLP(C) No. 25083-25112/2014
(With appln.(s) for exemption from filing O.T., for exemption from
filing c/c of the impugned order and Office Report)
SLP(C) No. 25034-25078/2014
(With appln.(s) for exemption from filing O.T., exemption from
filing c/c of the impugned order and Office Report)
SLP(C) No. 28876-28877/2014
(With appln.(s) for exemption from filing c/c of the impugned
order, c/delay in filing SLP and Office Report)
Date: 18/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. C. D. Singh,Adv.
Ms. Sakshi Kakkar, Adv.
Mr. Mishra Saurabh,Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Ankit Kr. Lal, Adv.
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For Respondent(s) Mr. L.C. Patne, Adv.
Mr. Romy Chocko, Adv.
Mr. Bharat Sangal,Adv.
Ms. Vernika Tomar, Adv.
Ms. I. Abenla Aier, Adv.
Mr. Sumit Attri,Adv.
Mr. Sanjay K. Agrawal,Adv.
Mr. K.K. Tyagi, Adv.
Mr. Iftekhar Ahmad, Adv.
Mr. P. Narasimhan,Adv.
Mr. V. K. Sidharthan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application(s) for substitution, if any, is/are allowed.
We have heard the learned counsel for the parties to the lis and also perused the records.
Having considered the judgment(s) and order(s) of the courts below, we are of the view that there are no good grounds to interfere with the impugned judgment(s) and order(s) passed by the High Court.
Accordingly the special leave petitions are dismissed.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar