Supreme Court - Daily Orders
State Of M.P. vs Vinod Kumar Bhardwaj . on 28 April, 2014
î 1
ITEM NO.53 COURT NO.1 SECTION IVA
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 (Civil) No(s).14402/2013
(From the judgement and order dated 24/01/2013 in WP No.5007/2012
of The HIGH COURT OF M.P. JABALPUR BENCH AT GWALIOR)
STATE OF M.P. & ANR. Petitioner(s)
VERSUS
VINOD KUMAR BHARDWAJ & ORS. Respondent(s)
(With appln(s) for exemption from filing OT, directions, stay and
dismissal of SLP and with prayer for interim relief and office
report )
Date: 28/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Apoorv Kapur, Adv.
Mr. Sunny Choudhary, Adv.
Mr. C.D. Singh,Adv.
For Respondent(s) Mr. Arjun Garg,Adv.
Mr. T.S. Doabia, Sr. Adv.
Ms. Kiran Bhardwaj ,Adv
Mr. Mishra Saurabh ,Adv
Mr. Shiv Sagar Tiwari ,Adv
UPON hearing counsel the Court made the following
O R D E R
By letter dated 27.5.2013, the Government of Madhya Pradesh, Department of Law and Legislative Affairs communicated to the Working Secretary, 2 Madhya Pradesh State Bar Council as follows:
Sub: In relation to the announcement bearing No. A-2480 made by Hon’ble Chief Minister in the Adhivakta Panchayat for payment of Electricity Bills.
In relation to the abovementioned subject it is most respectfully submits that in furtherance of the announcement No. A-2482 i.e. "the proposal pertaining to payment of Electricity Bills of the places used for the sitting of the clients in the Court compound/premises will be examined" made by the Hon’ble Chief Minister in the Adhivakta Panchayat, the State Government after examination has already allotted Rs. 65,59,657/- to the Hon’ble High Court vide department memo dated 07.05.2013.
2. Learned senior counsel and counsel for the parties agree that special leave petition may be disposed of in terms of the above communication.
3. The prayer made by the learned senior counsel and counsel for the parties is fair and reasonable. It is observed that the impugned order of the High Court is rendered unnecessary in view of the above communication sent by the State Government to the Working Secretary, Madhya Pradesh State Bar Council.
4. In our opinion, no further order needs to be passed in the special leave petition. It is disposed of accordingly.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master