Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Vinay Kumar Babele on 10 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.30 COURT NO.17 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). 5868/2023
(Arising out of impugned final judgment and order dated 15-12-2022
in WA No. 1584/2022 passed by the High Court of M.P Principal Seat
at Jabalpur)
THE STATE OF MADHYA PRADESH & ANR. Petitioner(s)
VERSUS
VINAY KUMAR BABELE Respondent(s)
(FOR ADMISSION and I.R.)
WITH SLP(C) No. 6295/2023 (FOR ADMISSION)
Date : 10-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Saurabh Mishra, A.A.G.
Ms. Mrinal Gopal Elker, AOR
Mr. Kshitiz Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Additional Advocate General appearing for the petitioners.
We make it clear that grant of promotions will be subject to the final outcome of all relevant pending Special Leave Petitions.
Subject to above observation, no case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petitions are accordingly dismissed.
Signature Not Verified Digitally signed by Pending application, if any, also stands disposed Anita Malhotra Date: 2023.04.11 17:41:31 IST Reason: of. (ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER