Supreme Court - Daily Orders
Kishor Choudhary vs The State Of Madhya Pradesh on 19 March, 2021
Bench: Uday Umesh Lalit, K.M. Joseph
1
ITEM NO.38 COURT NO.4 SECTION IV-C
(HEARING THROUGH VIDEO CONFERENCING)
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 (C) No.4774/2021
(Arising out of impugned final judgment and order dated 15-03-2021
in WP No.542/2021 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
KISHOR CHOUDHARY Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R.; IA No.41741/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; IA No.41747/2021 – FOR EX-
PARTE STAY; IA No.41740/2021 – FOR EXEMPTION FROM FILING O.T.; and,
IA No.41745/2021 – FOR EXEMPTION FROM FILING AFFIDAVIT)
Date : 19-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Vivek Tankha, Sr. Adv.
Mr. Varun K. Chopra, Adv.
Mr. Vibhor Khandelwal, Adv.
Mr. Gurtej Pal Singh, Adv.
M/s. VKC Law Offices, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Vivek Tankha, learned Senior Advocate appearing in support of the petition submits that the main examination is to be conducted Signature Not Verified from 21.03.2021. It is also highlighted that the Digitally signed by Dr. Mukesh Nasa Date: 2021.03.19 petitioner and others had taken all the steps in the last month to 17:37:13 IST Reason:
have the matters listed for urgent orders before the High Court. 2 Considering the fact that the matters are directed to be listed before the High Court on 26.03.2021, we see no reason to interfere in the matter.
We however request the High Court to consider disposing of the matters at an early date.
With the aforesaid observations, this Special Leave Petition is disposed of.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER