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Supreme Court - Daily Orders

Digambar Jain Atishay Kshetra Gpoachal ... vs The State Of Madhya Pradesh on 2 August, 2019

Bench: S.A. Bobde, B.R. Gavai

     ITEM NO.14                               COURT NO.2               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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22572/2019

     (Arising out of impugned final judgment and order dated 03-06-2019
     in WP No. 8509/2011 passed by the High Court Of M.P. At Gwalior)

     DIGAMBAR JAIN ATISHAY KSHETRA GPOACHAL
     PARWAT SANRAKSHAK NYAS, GWALIOR, M.P.                             Petitioner(s)

                                                     VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.107957/2019-EXEMPTION FROM FILING
     O.T. and IA No.107956/2019-PERMISSION TO FILE SLP)

     Date : 02-08-2019 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                 Mr.   Prurushaindra Kaurav, Sr. Adv.
                                       Mr.   Preetam Shah, Adv.
                                       Mr.   Vivek Jain, Adv.
                                       Mr.   Reepak Kansal, Adv.
                                       Mr.   Suman Shekhar Jha, Adv.
                                       Mr.   K. Krishna Kumar, Adv.
                                       Mr.   M. A. Krishna Moorthy, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Permission to file the special leave petition is granted.

As prayed for, the petitioner is allowed to replace the memo of parties of the instant special leave petition.

Issue notice to the Archaeological Survey of India restricted to the question of right of the petitioner to worship and do Sewa in the temple.

Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.08.02 16:04:51 IST Reason:

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR