Supreme Court - Daily Orders
Ravinder Singh vs State Of M.P.. on 26 August, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.5 COURT NO.11 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). 25503/2008
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29/04/2008
IN WP NO. 8491/2007 PASSED BY THE HIGH COURT OF M.P AT JABALPUR)
RAVINDER SINGH & ORS. Petitioner(s)
VERSUS
STATE OF M.P.& ORS. Respondent(s)
(WITH APPLN. (S) FOR DIRECTIONS AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
Date : 26/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.C. Aggarwal, Sr. Adv.
Mr. Vivek Sharma, Adv.
Ms. Nanita Sharma, Adv.
Mrs. Nanita Sharma, Adv.
For Respondent(s)
Mr. C. D. Singh, Adv.
Mr. Mishra Saurabh, Adv.
Mr. Ankit Lal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The challenge in this special leave petition is against an order of the High Court of Judicature at Jabalpur, Madhya Pradesh by which the writ petition filed by the petitioners has been allowed. On being asked as against which part of the impugned order the petitioners Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.28 10:01:48 IST Reason: Page No.1 of 2 have a grievance, learned counsel for the petitioners submits that the case of the petitioners as projected before the High Court was not considered at all. If that be so, the proper course of action for the petitioners would be to move the High Court by way of review. The special leave petition stands disposed of with liberty to the petitioners to avail of the aforesaid remedy, if so advised.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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