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Dharmendra Kumar vs Districtr Magistrate Raipur on 22 October, 2018

Bench: R. Banumathi, Indira Banerjee

     ITEM NO.30                                  COURT NO.11                SECTION IV-A

                    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). 26460/2018
     (Arising out of impugned final judgment and order dated 07-08-2018
     in WA No. 321/2017 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     DHARMENDRA KUMAR                                                       Petitioner(s)
                                                        VERSUS

     DISTRICT MAGISTRATE, RAIPUR & ORS.                                     Respondent(s)

     (FOR ADMISSION and Interim Relief and
     IA No.140461/2018-EXEMPTION FROM FILING O.T. )

     Date : 22-10-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                    Mr.   Satyam Reddy,Sr.Adv.
                                          Ms.   Yogmaya Agnihotri,Adv.
                                          Dr.   Ritu Bhardwaj,Adv.
                                          Mr.   A. Radhakrishnan, AOR

     For Respondent(s)                    Mr.   Rana Mukherjee,Sr.Adv.
                                          Mr.   S.K. Singhi,Adv.
                                          Mr.   Jaideep Maheshwari,Adv.
                                          Mr.   Arjit Pratap Singh,Adv.
                                          Ms.   Sangeeta,Adv.
                                          Ms.   Bharti Tyagi, AOR

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Heard.

We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is accordingly dismissed. However, the petitioner shall be at liberty to move appropriate Debt Recovery Tribunal within one week from today.

Pending applications, if any, shall also stand disposed of.

Digitally signed by
MAHABIR SINGH
Date: 2018.10.22

     (MAHABIR SINGH)
16:54:38 IST
Reason:                                                           (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                      BRANCH OFFICER