Supreme Court - Daily Orders
The State Of Gujarat vs Takhatsinh Udesinh Songara on 30 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.24 COURT NO.7 SECTION III
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(s). 26295/2022
(Arising out of impugned final judgment and order dated 27-04-2022 in LPA
No. 868/2021 passed by the High Court Of Gujarat At Ahmedabad)
THE STATE OF GUJARAT Petitioner(s)
VERSUS
TAKHATSINH UDESINH SONGARA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.136955/2022-CONDONATION OF DELAY
IN FILING and IA No.136959/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 30-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Deepanwita Priyanka, AOR
For Respondent(s) Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey, Adv.
Mr. Luv Mishra, Adv.
Ms. Kiran Pandey, Adv.
Mr. Alok Pandey, Adv.
Mr. Onkar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Though the issue involved in the present Special Leave Petition is at large in other matters, as the impugned judgment and order passed by the High Court is complied with and the respondent No.1 has been paid the revised pension and the difference is only Rs.700/- p.m., in the peculiar facts and circumstances of the case and keeping the question of law open, we refuse to entertain the present Special Leave Petition.
The Special Leave Petition stands dismissed/disposed of.
Signature Not Verified Digitally signed by SNEHAPending application stands disposed of.
Date: 2022.10.01 12:09:27 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR