Supreme Court - Daily Orders
State Of M.P. vs Shardabai Agrawal . on 12 August, 2014
ì ITEM NO.67 COURT NO.11 SECTION IVA
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). 4028/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/01/2011
IN WP NO.682/2010 PASSED BY THE HIGH COURT OF MADHYA PRADESH BENCH
AT GWALIOR)
STATE OF M.P. Petitioner(s)
VERSUS
SHARDABAI AGRAWAL & ORS. Respondent(s)
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND PERMISSION TO
FILE ADDITIONAL DOCUMENTS AND INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 16838/2012
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 12/08/2014 These petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. C. D. Singh, Adv.
Mr. Darpan Bhuyan, Adv.
For Respondent(s) Mr. Puneet Jain, Adv.
Ms. Chhaya Kirti, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Ankita Gupta, Adv.
Ms. Pratibha Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents has drawn the attention of the Court to an application dated 2nd April, 2014 for permission to file additional documents and the "No Objection" dated 24th February, 2014 of the District Magistrate, Gwalior (M.P.) which has been enclosed to the Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.13 19:11:27 IST Reason: Page No.1 of 2 said application. A reading of the document dated 24th February, 2014 would go to show that the the District Magistrate, Gwalior (M.P.) had granted "No Objection Certificate" for setting up of Retail Outlet between Plot No. 9, 10 and 16 Ramdas Ghati and Bahodapur of Vinay Nagar, Sector-1. No contrary material has been laid before this Court on behalf of the petitioner - State of Madhya Pradesh.
In the aforesaid circumstances, considering the issues arising in the proceedings in the Special Leave Petitions, we find that the same have been rendered infructuous by issuance of the "No Objection Certificate"
dated 24th February, 2014. The Special Leave Petitions are accordingly closed as having become infructuous.
[VINOD LAKHINA] [JASWINDER KAUR]
COURT MASTER COURT MASTER
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