Supreme Court - Daily Orders
Y.D.Shukla . vs High Court Of Judicature Of Madhya ... on 14 August, 2018
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO.24437 OF 2008
Y.D. SHUKLA & ANR. PETITIONER(S)
VERSUS
HIGH COURT OF JUDICATURE OF MADHYA
PRADESH & ORS. RESPONDENT(S)
WITH W.P.(C) No.339/2007
W.P.(C) No.603/2008
O R D E R
SLP(C) NO.24437 OF 2008
Heard.
The special leave petition is dismissed.
W.P.(C) Nos.339/2007 and 603/2008
Having heard learned counsel for the parties and
upon perusal of the record, we are not inclined to
entertain these petition filed under Article 32 of the
Constitution of India.
Accordingly, the writ petitions are dismissed.
....................J
[S. A. BOBDE]
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2018.08.20
16:24:56 IST ...................J
Reason:
[L. NAGESWARA RAO]
New Delhi;
August 14, 2018.
ITEM NO.13 COURT NO.6 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
Petition(s) for Special Leave to Appeal (C) No(s).24437/2008
(Arising out of impugned final judgment and order dated 29-04-2008 in WP
No. 6511/2007 passed by the High Court Of M.P. Principal Seat At
Jabalpur)
Y.D. SHUKLA & ANR. Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE OF MADHYA PRADESH & ORS. Respondent(s)
(With appln.(s) for permission to file additional documents and for
permission to bring on record subsequent development with documents and
for direction)
WITH W.P.(C) No. 339/2007 (X) and W.P.(C) No. 603/2008 (PIL-W)
Date : 14-08-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vijay Kumar, Adv.
Mr. Thomas Oommen, Adv.
For Mr. Vishwajit Singh, AOR
Mr. D. Mahesh Babu, AOR
For Respondent(s)/ Mr. Ravindra Shrivastav, Sr. Adv.
Applicant(s) Mr. Arjun Garg, AOR
Mr. Abhinav Shrivastava, Adv.
Mr. Devansh Shrivastav, Adv.
Mr. Saurabh Mishra, AOR
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Harsh Jain, Adv.
Ms. Priyal Jain, Adv.
For Ms. Pratibha Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition and the writ petitions are dismissed in terms of the signed order.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)