Supreme Court - Daily Orders
Shantilal Joshi vs State Of Madhya Pradesh on 9 August, 2021
Bench: L. Nageswara Rao, Aniruddha Bose
ITEM NO.15 Court 6 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16040/2021
(Arising out of impugned final judgment and orders dated 13-07-2021
in WP No. 3757/2020 & 20-07-2020 in WP No. 3757/2020 passed by the
High Court Of M.p Principal Seat At Jabalpur)
SHANTILAL JOSHI & ORS. Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89670/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.89671/2021-EXEMPTION FROM
FILING O.T. and IA No.89669/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 09-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Mr. Krishna Kumar, Adv.
Ms. Mansi Gupta, Adv.
Ms. Nandani Gupta, Adv.
Dr. (Mrs. ) Vipin Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are informed by Mr. Pardeep Gupta, learned counsel for the petitioners that writ petition(s) is listed for hearing on tomorrow in the High Court.
In such view, he seeks permission to withdraw the instant Special Leave Petitions and argue the writ petition(s) listed before the High Court.
Permission is granted.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.08.0917:57:06 IST Pending application(s), if any, shall stand disposed of.
Reason: (NIRMALA NEGI) (ANAND PRAKASH)
COURT MASTER (SH) BRANCH OFFICER