Supreme Court - Daily Orders
Northern Coalfields Limited vs Shakila Begum (Siddiqui) on 14 October, 2022
Bench: B.R. Gavai, B.V. Nagarathna
ITEM NO.30 COURT NO.11 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). 16264/2022
(Arising out of impugned final judgment and order dated 14-06-2022
in WA No. 616/2022 passed by the High Court Of M.p Principal Seat
At Jabalpur)
NORTHERN COALFIELDS LIMITED & ANR. Petitioner(s)
VERSUS
SHAKILA BEGUM (SIDDIQUI) & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.136420/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.136421/2022-EXEMPTION FROM
FILING O.T. )
Date : 14-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Ashwani Kumar Dubey, AOR
Mr. Shashank Shekhar, Adv.
Mr. Sandeep Mishra, Adv.
For Respondent(s)
Mr. Akshat Shrivastava, AOR
Mr. Satvik Mathur, Adv.
Mr. Nirbhay Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The Special Leave Petition is dismissed accordingly.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.15 13:56:30 IST Reason:Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)