Supreme Court - Daily Orders
Shatrughan Singh vs The State Of Madhya Pradesh on 24 November, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.7 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. 23050/2017
(Arising out of impugned final judgment and order dated 18-01-2017
in WA No. 453/2015 passed by the High Court of M.P. Principal Seat
at Jabalpur)
SHATRUGHAN SINGH Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No. 93977/2018 - EXEMPTION FROM FILING O.T. and IA No. 93973 /
2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 24-11-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Anshuman Shrivastava, Adv.
Mr. Abhijeet Shrivastava, Adv.
Mr. Praveeen Gaur, Adv.
Mr. Karan Mangain, Adv.
Ms. Shaiyra Khanna, adv.
Mr. Anantha Narayana M.G., AOR
For Respondent(s) Mr. K.M. Natraj, ASG
Mr. Saurabh Mishra, AAG
Mr. D.S. Parmar, AAG
Mr. Sunny Choudhary, AOR
Mr. Harmeet Singh Ruprah, AOR
UPON hearing the counsel the Court made the following
O R D E R
The allotment made to respondent no. 5 is under challenge. No counter affidavit has been filed so far, on behalf of respondent no. 6 who filed implead Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.11.24 petition/application.
17:09:03 ISTReason: 1 As a last opportunity, learned counsel for respondent no. 5 is granted two weeks’ time from today to file counter affidavit.
Rejoinder affidavit, if any, be filed within two weeks thereafter.
List the matter in the third week of January, 2022. It is made clear that no further adjournment will be granted in this matter.
(NEETA SAPRA) (DIPTI KHURANA)
COURT MASTER COURT MASTER
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