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Supreme Court - Daily Orders

Emri Green Health Services vs The State Of Madhya Pradesh on 8 May, 2023

Bench: A.S. Bopanna, Hima Kohli

     ITEM NO.65                         COURT NO.12                 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 for Special Leave to Appeal (C) No. 9567/2023

     (Arising out of impugned final judgment and order dated 19-04-2023
     in WP No. 6284/2023 passed by the High Court of M.P Principal Seat
     at Jabalpur)

     EMRI GREEN HEALTH SERVICES                                     Petitioner(s)

                                                VERSUS

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

     (IA No.94108/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.94106/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES   AND IA No. 95109/2023 - PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 08-05-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MS. JUSTICE HIMA KOHLI


     For Petitioner(s)             Mr. Mukul Rohatgi, Sr. Adv.
                                   M/S. Karanjawala & Co., AOR

     For Respondent(s)            Mr. Kapil Sibbal, Sr. Adv.
                                  Mr. Raju Ramachandran, Sr. Adv.
                                  Mr. Devadatt Kamat, Sr. Adv.
                                  Mr. Piyush Mathur, Sr. Adv.
                                  Mr. Nishanth Patil, Adv.
                                  Mr. Ayush P Shah, Adv.
                                  Mr. Harsh Pandey, Adv.
                                  Mr. Revanta Solanki, Adv.
                                  Mr. Nishanth Patil, AOR

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

Having heard learned senior counsel for the petitioner and on taking note that the petition is filed against an interim Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.05.09 order passed by the High Court, at this stage, we see no reason to 16:55:27 IST Reason:

interfere with the impugned order.
1 SLP (C) No. 9567/2023 However, liberty is reserved to the petitioner to move the High Court for early hearing of the matter, including during the Summer Vacation as per procedure. If such request is made, we request the High Court to take note of the same and dispose of the same as expeditiously as possible.
The special leave petition is disposed of. Pending application(s) shall also stand disposed of.
    (RAJNI MUKHI)                              (DIPTI KHURANA)
    COURT MASTER (SH)                         ASSISTANT REGISTRAR




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