Supreme Court - Daily Orders
Deependra Yadav vs State Of M.P. on 31 October, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
(Revised for appearance)
ITEM NO.52 +55 COURT NO.15 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).5817/2023
(Arising out of impugned final judgment and order dated 25-01-2023
in WA No. 1706/2022 passed by the High Court of M.P. Principal Seat
at Jabalpur)
DEEPENDRA YADAV & ORS. Petitioner(s)
VERSUS
STATE OF M.P. & ORS. Respondent(s)
([ PART HEARD BY : HON'BLE C.T. RAVIKUMAR AND HON'BLE SANJAY KUMAR,
JJ.]
IA No. 61211/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 98235/2023 - EXEMPTION FROM FILING O.T. IA No. 61204/2023 - EXEMPTION FROM FILING O.T. IA No. 132609/2023 - INTERVENTION/IMPLEADMENT IA No. 178362/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 132535/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 23514/2023([ TO BE TAKEN UP ALONG WITH ITEM NO. 52 I.E. SLP(C) No. 5817/2023].. IA No.215039/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.215038/2023-EXEMPTION FROM FILING O.T.) Date : 31-10-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Mr. Rameshwar Singh, Adv.
Mr. Vinayak Shah, Adv.
Ms. Samridhi S. Jain, Adv.
Mr. Aman Varma, AOR Mr. Teerthesh Bharilya, Adv. Mr. Chaitanya Dixit, Adv.
Signature Not Verified Digitally signed by Mr. R. Bala Subramanyam, Sr. Adv. Vijay Kumar Date: 2023.11.0316:31:43 IST Mr. Jitendra Kumar Tripathi, Adv.
Reason:Mr. Aditya Mishra, Adv.
Mr. Amit Sharma, AOR 1 For Respondent(s) Mr. Naman Nagrath, Sr. Adv.
Mr. Harsh Parashar, AOR Mr. Chanakya Sharma, Adv.
Mr. Aakash Lalwani, Adv.
Mr. Saurabh Mishra, Ld. AAG Mr. Sunny Choudhary, AOR Mr. Abhinav Shrivastava, Adv. Mr. Shivang Rawat, Adv.
Mr. Atmaram N.S. Nadkarni, Sr. Adv. Dr. Harsh Pathak, Adv.
Ms. Shaveta Mahajan, AOR Mr. Mohit Choubey, Adv.
Mr. Santosh Salvador, Adv.
Mr. Gaurav Agarwal, Adv.
Mr. Rameshwar Singh, Adv.
Mr. Vinayak Shah, Adv.
Ms. Samridhi S. Jain, AOR Mr. Teerthesh Bharilya, Adv. Mr. Chaitanya Dixit, Adv.
Mr. Rakesh Khanna, Sr. Adv.
Mr. Rakesh Mishra, AOR Ms. Nishu Gupta, Adv.
Mr. Aditya Pushkar Khanna, Adv. Ms. Ramya Khanna, Adv.
UPON hearing the counsel the Court made the following O R D E R SLP (C) No.5817/2023 The affidavit filed by the Public Service Commission shall be taken on-record.
SLP(C) No. 23514/2023Issue notice, returnable on 05.12.2023.
The petitioners are permitted to serve notice to the learned standing counsel for the State.
In the meanwhile, the parties shall complete the pleadings and exchange the same between them within a period of two weeks.
List on 05.12.2023.
(VIJAY KUMAR) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
2
ITEM NO.52 +55 COURT NO.15 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).5817/2023 (Arising out of impugned final judgment and order dated 25-01-2023 in WA No. 1706/2022 passed by the High Court of M.P. Principal Seat at Jabalpur) DEEPENDRA YADAV & ORS. Petitioner(s) VERSUS STATE OF M.P. & ORS. Respondent(s) ([ PART HEARD BY : HON'BLE C.T. RAVIKUMAR AND HON'BLE SANJAY KUMAR, JJ.] IA No. 61211/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 98235/2023 - EXEMPTION FROM FILING O.T. IA No. 61204/2023 - EXEMPTION FROM FILING O.T. IA No. 132609/2023 - INTERVENTION/IMPLEADMENT IA No. 178362/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 132535/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 23514/2023([ TO BE TAKEN UP ALONG WITH ITEM NO. 52 I.E. SLP(C) No. 5817/2023].. IA No.215039/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.215038/2023-EXEMPTION FROM FILING O.T.) Date : 31-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Mr. Rameshwar Singh, Adv.
Mr. Vinayak Shah, Adv.
Ms. Samridhi S. Jain, Adv.
Mr. Aman Varma, AOR Mr. Teerthesh Bharilya, Adv. Mr. Chaitanya Dixit, Adv.
For Respondent(s) Mr. Naman Nagrath, Sr. Adv.
Mr. Harsh Parashar, AOR Mr. Chanakya Sharma, Adv.
Mr. Aakash Lalwani, Adv.
3Mr. Saurabh Mishra, Ld. AAG Mr. Sunny Choudhary, AOR Mr. Abhinav Shrivastava, Adv. Mr. Shivang Rawat, Adv.
Mr. Atmaram N.S. Nadkarni, Sr. Adv. Dr. Harsh Pathak, Adv.
Ms. Shaveta Mahajan, AOR Mr. Mohit Choubey, Adv.
Mr. Santosh Salvador, Adv.
Mr. Gaurav Agarwal, Adv.
Mr. Rameshwar Singh, Adv.
Mr. Vinayak Shah, Adv.
Ms. Samridhi S. Jain, AOR Mr. Teerthesh Bharilya, Adv. Mr. Chaitanya Dixit, Adv.
Mr. Rakesh Khanna, Sr. Adv.
Mr. Rakesh Mishra, AOR Ms. Nishu Gupta, Adv.
Mr. Aditya Pushkar Khanna, Adv. Ms. Ramya Khanna, Adv.
UPON hearing the counsel the Court made the following O R D E R SLP (C) No.5817/2023 The affidavit filed by the Public Service Commission shall be taken on-record.
SLP(C) No. 23514/2023Issue notice, returnable on 05.12.2023.
The petitioners are permitted to serve notice to the learned standing counsel for the State.
In the meanwhile, the parties shall complete the pleadings and exchange the same between them within a period of two weeks.
List on 05.12.2023.
(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) 4