Supreme Court - Daily Orders
Vinod Raghuvanshi vs Ajay Arora on 17 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.16 COURT NO.4 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).2955/2015
(Arising out of impugned final judgment and order dated 26/02/2015
in CRMC No.3020/2014 passed by the High Court of M.P. at Jabalpur)
VINOD RAGHUVANSHI Petitioner(s)
VERSUS
AJAY ARORA AND ANR. Respondent(s)
(With interim relief and office report)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Sanjay K.Agrawal, Adv.
Ms.Ranjeeta Rohatgi, Adv.
Ms. Pragya Baghel, Adv.
Mr.Nitin Sangra, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.04.17
16:52:02 IST
Reason: