Supreme Court - Daily Orders
Shivraj Singh Chouhan vs Vivek Krishna Tankha on 19 March, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.17 COURT NO.8 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). 15212/2024
[Arising out of impugned final judgment and order dated 25-10-2024
in MCRC No. 12558/2024 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
SHIVRAJ SINGH CHOUHAN & ORS. Petitioner(s)
VERSUS
VIVEK KRISHNA TANKHA Respondent(s)
IA No. 252886/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 293988/2024 - EXEMPTION FROM FILING O.T.
IA No. 252888/2024 - EXEMPTION FROM FILING O.T.
IA No. 293987/2024 - STAY APPLICATION
Date : 19-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Maninder Singh, Sr. Adv.
Mr. Anil Kaushik, Sr. Adv.
Mr. Ajay Awasthi, Adv.
Mr. Saurabh Singh, Adv.
Ms. Shruti Verma, Adv.
Ms. Shailja Singh, Adv.
Ms. Chhavi Khandelwal, Adv.
Ms. Mugdha Pandey, Adv.
Mr. Nikhil Jain, AOR
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Mr. Arjun Nanda, Adv.
Ms. Bhawana Mapwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 26.03.2025.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2025.03.21In the meantime, interim order to continue.
17:46:55 IST Reason: (SWETA BALODI) (POONAM VAID)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR