Supreme Court - Daily Orders
Ritesh Kumar Goyal vs High Court Of Madhya Pradesh on 11 November, 2022
Bench: M.R. Shah, M.M. Sundresh
ITEM NO.26 COURT NO.5 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). 19841/2022
(Arising out of impugned final judgment and order dated 13-06-2022
in WP No. 11153/2021 passed by the High Court Of M.P. Principal
Seat At Jabalpur)
RITESH KUMAR GOYAL Petitioner(s)
VERSUS
HIGH COURT OF MADHYA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.150057/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.150056/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS)
Date : 11-11-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Subhasish Bhowmick, AOR
Ms. Manisha Pandey, Adv.
Ms. Manimala Roy, Adv.
Mr. Rahul Kushwaha, Adv.
Mr. John Thomas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having gone through the impugned judgment and order passed by the High Court and even considering the fact that the petitioner has not even crossed the bench mark/cut-off marks, no interference of this Court is called for.
The Special Leave Petition stands dismissed. Signature Not Verified Pending application stands disposed of. Digitally signed by R Natarajan Date: 2022.11.12 12:52:40 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR