Supreme Court - Daily Orders
Amresh Shrivastava vs The State Of Madhya Pradesh on 6 April, 2023
Bench: Abhay S. Oka, Sanjay Kumar
ITEM NO.46 COURT NO.17 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(s). 18310/2019
(Arising out of impugned final judgment and order dated 30-04-2019
in WA No. 212/2018 passed by the High Court of M.P, Bench at
Gwalior)
AMRESH SHRIVASTAVA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No. 113722/2019 - EXEMPTION FROM FILING O.T.
IA No. 143847/2019 - EXEMPTION FROM FILING O.T.
IA No. 143846/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 06-04-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Arjun Garg,Adv.
Mr. Aakash Nandolia,Adv.
Mr. Abhinav Shrivastava, AOR
Mr. Shivang Rawat,Adv.
For Respondent(s) Mr. Sunny Choudhary, AOR
Mr. Karan Bishnoi, Adv.
Mr. Gaurav Choudhary, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Registry to ensure that counter affidavit of the respondent No.1 is placed on record.
Liberty to file rejoinder affidavit within three weeks.
Signature Not VerifiedList the matter one month after the summer vacation.
Digitally signed by Anita Malhotra Date: 2023.04.06 17:16:26 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER