Supreme Court - Daily Orders
Sanjay Jain vs State Of M.P. on 14 February, 2022
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.23 Court 14 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 9641/2021
(Arising out of impugned final judgment and order dated 12-11-2021
in MCRC No. 30729/2021 passed by the High Court of M.P. at Indore)
SANJAY JAIN Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.162621/2021-EXEMPTION FROM FILING
O.T. )
Date : 14-02-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. H. D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr. N. Goyal, Adv.
Ms. Achal Singh Bule, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s) Mr. D.S Parmar,AAG
Mr. Pashupati Nath Razdan, AOR
Mr. Varun kr. Garg, Adv.
Mr. Prakhar Srivastav, Adv.
Ms. Sneh Bairwa, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the parties and having perused the material placed on record, we are not persuaded to consider interference in the order passed by the High Court. However, the option of taking recourse to other appropriate remedies in accordance with law is left open for the petitioner.
Subject to the observations foregoing, the special leave petition stands dismissed.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.02.1518:24:57 IST All pending applications stand disposed of.
Reason: (RAJNI MUKHI) (RAM SUBHAG SINGH)
COURT MASTER (SH) BRANCH OFFICER