Supreme Court - Daily Orders
Anil Kumar Jain vs The State Of Madhya Pradesh on 29 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.51 COURT NO.7 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). 41910/2019
(Arising out of impugned final judgment and order dated 18-09-2019
in WP No. 19656/2019 passed by the High Court Of M.p At Gwalior)
ANIL KUMAR JAIN Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.181930/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.181931/2019-EXEMPTION FROM
FILING O.T. and IA No.182270/2019-EXEMPTION FROM FILING O.T. and IA
No.181929/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
No.182266/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Venkita Subramoniam T.r, AOR
Mr. Likhi Chand Bonsle, Adv.
Mr. Rahat Bansal, Adv.
Mr. Varun Mudgal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly, Signature Not Verified while reiterating the position stated in order dated 22.10.2019 in Digitally signed by DEEPAK SINGH Date: 2019.11.30 11:53:26 IST Reason: SLP (C) No. 24928 of 2019.
2The Municipal Authorities are free to proceed in the matter on the basis of the impugned show cause notice, after one week from today.
However, it will be open to the petitioner to pursue such other remedy (except challenge to the impugned show cause notice) as may be permissible in law including to pursue the pending Civil Suit No. 1-A of 2015.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)