Supreme Court - Daily Orders
Om Prakash Dubey vs Vijay Kumar on 8 April, 2022
Bench: D.Y. Chandrachud, Aniruddha Bose
ITEM NO.25 COURT NO.4 SECTION II-A
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).3220/2022
(Arising out of impugned final judgment and order dated 10-02-2022
in MCRC No. 34478/2021 passed by the High Court of M.P. at Gwalior)
OM PRAKASH DUBEY Petitioner(s)
VERSUS
VIJAY KUMAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.50523/2022-EXEMPTION FROM FILING
O.T. and IA No.50524/2022-APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Date : 08-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Shishir Kumar Saxena, Adv.
Mr. R.N. Pareek, Adv.
Mr. Brijendra Singh, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Pending applications stand disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.04.09 11:23:27 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER