Supreme Court - Daily Orders
Vinay Dubey vs The State Of Chhattisgarh on 18 August, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.10 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).16580/2023
(Arising out of impugned final judgment and order dated 12-05-2023
in WPPIL No.2/2021 passed by the High Court Of Chhattisgarh At
Bilaspur)
VINAY DUBEY Petitioner(s)
VERSUS
STATE OF CHHATTISGARH & ORS. Respondent(s)
(IA No.149080/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.149079/2023-EXEMPTION FROM FILING O.T.)
Date : 18-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Vivek Tankha, Sr. Adv.
Mr. Sudiep Srivastava, Adv.
Mr. Vaibhav Srivastava, Adv.
Ms. Sugandha Anand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard Shri Vivek Tankha, learned Senior Advocate for the petitioner and keeping in view the fact that the SPVs, composition whereof is under challenge in these proceedings, were constituted way back in the year 2016 and any interference in the Smart City Project, at this stage, will be detrimental to public interest, we are not inclined to interfere with the impugned order Signature Not Verified dated 12.05.2023 passed by the Division Bench of the High Court of Digitally signed by ARJUN BISHT Date: 2023.08.18 17:33:29 IST Reason: Chhattisgarh.
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2. The special leave petition is, accordingly, dismissed.
3. However, question of law raised in the petition is kept open.
4. All pending applications, if any, stand disposed of.
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
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