Supreme Court - Daily Orders
Sunil Kumar Jain vs State Of M.P on 20 January, 2014
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ITEM NO.24 COURT NO.8 SECTION IVA
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 (Civil) No(s).322/2014
(From the judgment and order dated 21/10/2013 in WA No.860/2013 of the
HIGH COURT OF M.P AT JABALPUR)
SUNIL KUMAR JAIN Petitioner(s)
VERSUS
STATE OF M.P & ORS Respondent(s)
(With appln(s) for exemption from filing O.T. and with prayer for interim
relief)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Atul Sharma, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court. The special leave petition is dismissed.
Learned counsel for the petitioner submits that he has made a representation to the authorities for dropping the inquiry proceedings but the same has not been considered. If such a representation is made to the respondents, the respondents are directed to take a decision therein as expeditiously as possible.
|(VINOD LAKHINA) | |(SAROJ SAINI) | |COURT MASTER | |COURT MASTER |