Supreme Court - Daily Orders
M. P. State Agriculture Marketing Board vs Mohan Lal on 15 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.25 COURT NO.13 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
SPECIAL LEAVE PETITION (CIVIL) Diary No. 24442/2023
(Arising out of impugned final judgment and order dated 01-05-2023
in WA No. 606/2023 passed by the High Court of M.P. at Indore)
M. P. STATE AGRICULTURE MARKETING BOARD & ANR. Petitioner(s)
VERSUS
MOHAN LAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.146493/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.146492/2023-EXEMPTION FROM
FILING O.T. and IA No.146491/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 15-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Varun Thakur, Adv.
Mr. Brajesh Pandey, Adv.
Ms. Shraddha Saran, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling is condoned.
In the peculiar facts and circumstances of the case, we are not inclined to entertain this special leave petition. Accordingly, the special leave petition is dismissed.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.09.15 17:21:28 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER