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Krishan Kant Bhargava vs Bhagwan Sharan on 16 August, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.8                             COURT NO.9                         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) Nos.14121-14122/2022
     (Arising out of impugned final judgment and order dated 15-03-2022
     in RP No. 711/2021 and 11-08-2021 in FA No. 292/2009 passed by the
     High Court of M.P at Gwalior)

     KRISHAN KANT BHARGAVA                                                        Petitioner(s)
                                                       VERSUS

     BHAGWAN SHARAN & ORS.                                                        Respondent(s)

     (IA No.99519/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.99515/2022-EXEMPTION FROM FILING O.T. and IA
     No.99513/2022-EXEMPTION FROM FILING AFFIDAVIT and IA No.99517/2022-
     PERMISSION TO FILE LENGTHY LIST OF DATES
      IA No. 99513/2022 - EXEMPTION FROM FILING AFFIDAVIT
      IA No. 99519/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 99515/2022 - EXEMPTION FROM FILING O.T. IA No. 99517/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 16-08-2022 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. S.K. Jain, Sr. Adv.

                                    Mr.    Prashant Shukla, Adv.
                                    Ms.    Anushree Shukla, Adv.
                                    Mr.    Ashu Bhindwar, Adv.
                                    Mr.    Ankit Tiwari, adv.
                                    Mr.    Divyesh Pratap Singh, AOR
     For Respondent(s)

UPON hearing the counsel the Court made the following O R D E R Having heard Shri S.K. Jain, learned Senior Advocate appearing on behalf of the petitioner and in the facts and circumstances of the case, no case is made out to interfere with the impugned judgment and orders passed by the High Court in exercise of powers under Article 136 of the Constitution of India. Hence, the Special Leave Petitions stand dismissed.

Pending application(s) shall stand disposed of.

     (NEETU SACHDEVA)                                                        (BEENA JOLLY)
     ASTT. REGISTRAR-cum-PS                                                COURT MASTER (NSH)