Supreme Court - Daily Orders
Sarabjeet Singh Mokha vs The District Magistrate, Jabalpur on 20 September, 2021
Bench: D.Y. Chandrachud, B.V. Nagarathna
ITEM NO.22 Court 4 (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(s) for Special Leave to Appeal (Crl.) No.7012/2021
(Arising out of impugned final judgment and order dated 24-08-2021
in WP No.10085/2021 passed by the High Court of M.P. at Indore)
SARABJEET SINGH MOKHA Petitioner(s)
VERSUS
THE DISTRICT MAGISTRATE, JABALPUR & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.116531/2021-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.116532/2021-EXEMPTION
FROM FILING O.T.)
Date : 20-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv.
Mr. Pankaj Dubey, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Kuna Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice, returnable on 4 October 2021.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) Signature Not Verified A.R.-cum-P.S. Court Master Digitally signed by Chetan Kumar Date: 2021.09.20 17:41:19 IST Reason: