Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Colonel Ashwini Kumar on 24 July, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.17 COURT NO.13 SECTION IV-C
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. 11295/2023
(Arising out of impugned final judgment and order dated 13-02-2023
in WA No. 157/2023 passed by the High Court of M.P. Principal Seat
at Jabalpur)
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
COLONEL ASHWINI KUMAR & ANR. Respondent(s)
(IA No. 107180/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 107182/2023 - EXEMPTION FROM FILING O.T. and IA
No. 131858/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 24-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Saurabh Mishra, A.A.G.
Mr. Sunny Choudhary, AOR
Mr. Abhinav Shrivastava, Adv.
Mr. Shivang Rawat, Adv.
Mr. Karan Bishnoi, Adv.
Ms. Radhika Jalan, Adv.
For Respondent(s)
Mr. Ayur Jain, AOR
Mr. Chandratanay Choube, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any ground and reason to interfere in the order impugned. The special leave petition is dismissed.
Signature Not VerifiedPending applications stand disposed of.
Digitally signed by Nidhi Ahuja Date: 2023.07.25 10:33:55 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER