Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shramik Adivasi Sangathan vs High Court Of Madhya Pradesh on 13 August, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.6                               COURT NO.1                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

     Petition(s) for Special Leave to Appeal (C) No(s).20861/2018
     (Arising out of impugned final judgment and order dated 23-02-2018
     in WP No.15347/2017 passed by the High Court Of M.P., Principal
     Seat At Jabalpur)
     SHRAMIK ADIVASI SANGATHAN                                           Petitioner(s)

                                                     VERSUS

     HIGH COURT OF MADHYA PRADESH & ORS.                                 Respondent(s)
     [For Admission and I.R.]
     [I.A.No.108033/2018 – Exemption from filing O.T. and
      I.A.No.108035/2018 – Permission to file lengthy list of dates]
     Date : 13-08-2018 This petition was called on for hearing today.
     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                  Ms. Pyoli, Adv. [AOR]

     For Respondent(s)                  --
                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard learned counsel for the petitioner, we think it appropriate to grant liberty to it to file an application for review before the High Court as certain issues, according to the petitioner, have not been dealt with. If such an application for review is filed within four weeks hence, the same shall be dealt with in accordance with law and shall not be dismissed, at the threshold, on the ground of limitation.

With the aforesaid liberty, the Special Leave Petition stands disposed of.

disposed of.

Reason:




                            (Subhash Chander)                     (H.S. Parasher)
                                AR-cum-PS                       Assistant Registrar