Supreme Court - Daily Orders
Ajay Arora vs Vinod Raghuvanshi on 9 May, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.815 COURT NO.1 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). 3895/2016
(Arising out of impugned final judgment and order dated 20/04/2016
in MCRC No. 12365/2015 passed by the High Court Of M.P at Jabalpur)
AJAY ARORA Petitioner(s)
VERSUS
VINOD RAGHUVANSHI AND ANR. Respondent(s)
(With interim relief and office report)
Date : 09/05/2016 This matter was mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. S. Sodhi, Adv.
Mr. Aman Nandrajyog, Adv.
Mr. Arjun Nanda, Adv.
Mr. T. Mahipal, Adv.
For Respondent(s)
Ms. Pragya Baghel,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Heard.
We do not see any merit in this special leave petition which is hereby dismissed.
The petitioner shall, however, be free to approach the High Court to urge all such contentions as are permissible in accordance with law.
Signature Not Verified Digitally signed by (Ashok Raj Singh) (Veena Khera) ASHOK RAJ SINGH Date: 2016.05.10 12:45:14 IST Court Master Court Master
Reason: