Supreme Court - Daily Orders
State Of M.P. vs Amir Khan . on 14 February, 2014
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ITEM NO.24 COURT NO.6 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)... 2014
CRLMP.NO(s). 2644/2014
(From the judgement and order dated 20/09/2013 in MCRLC No.7927/2013, of
The HIGH COURT OF M.P AT GWALIOR)
STATE OF M.P. Petitioner(s)
VERSUS
AMIR KHAN & ORS. Respondent(s)
With CRLMP.NO(s).2644/2014 (appln(s) for c/delay in filing SLP)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. C.D. Singh,Adv.
Ms. Sakshi Kakkar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in this special leave petition, which is hereby dismissed.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |