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Indore Vikas Praadhikaran (Ida) vs Shri Humud Jain Samaj Trust on 15 September, 2023

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.62                              COURT NO.7                    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).   9940/2022

     (Arising out of impugned final judgment and order dated 08-02-2022
     in WA No. 5/2022 passed by the High Court Of M.p At Indore)

     INDORE VIKAS PRAADHIKARAN (IDA) & ANR.                                 Petitioner(s)

                                                     VERSUS

     SHRI HUMUD JAIN SAMAJ TRUST & ANR.                                     Respondent(s)

     (FOR ADMISSION and IA No. 181505/2023 - STAY APPLICATION)

     Date : 15-09-2023 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE A.S. BOPANNA
                              HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)                 Mr. Balbir Singh, A.S.G.
                                       Mr. Amber Pare, Adv.
                                       Mr. Mishra Saurabh, AOR

     For Respondent(s)                 Mr. Rakesh Dahiya, AOR
                                       Mr. Satyavan Kudalwal, Adv.
                                       Mr. Kapil Dahiya, Adv.
                                       Mr. Aditya Dahiya, Adv.
                                       Mr. Akshat Jain, Adv.

                                       Mr. Ajay Sharma, Adv.
                                       Mr. Pashupathi Nath Razdan, AOR
                                       Mr. Astik Gupta, Adv.

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

List the matter for consideration on a non-miscellaneous day during first week of December, 2023.

In the meanwhile, there shall be interim stay of implementation of the judgment impugned herein.

           (NISHA KHULBEY)                                             (DIPTI KHURANA)
     (SENIOR PERSONAL ASSISTANT)                                    ASSISTANT REGISTRAR