Supreme Court - Daily Orders
Phool Chandra Singh vs The State Of Madhya Pradesh on 7 January, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.22 Court 12 (Video Conferencing) 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 for Special Leave to Appeal (C) No. 13289/2020
(Arising out of impugned final judgment and order dated 14-09-2020
in WA No. 828/2020 passed by the High Court of M.P. Principal Seat
at Jabalpur)
PHOOL CHANDRA SINGH Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
Date : 07-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Sanjay K. Agrawal, AOR
Mr. Piyush Bhatnagar, Adv.
Mr. Siddharth Kumar Sharma, Adv.
Ms, Ankita Khare, Adv.
Mr. Sarthak Nema, Adv.
Mr. Pratyush Shrivastava, Adv.
Mr. Ramsakha Kushwaha, Adv.
For Respondent(s) Mrs. Ankita Choudhary, Adv.
Mrs. Mrinal Elker Mazumdar, AOR
Mr. Padmesh Mishra Adv.
Mr. Parijat Kishore, AOR
Mr. K C Ghildiyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As the order passed by the Division Bench of the High Court is an order of remand, remanding the matter back to the learned Single Judge and nothing was decided by the learned Single Judge on merits and the learned Single Judge dismissed the writ petition solely on the ground of suppression of earlier proceedings which as such has no bearing on the challenge to the subsequent order passed by the Commissioner, we see no reason to interfere Signature Not Verified with the impugned judgment and order passed by the Division Bench of the High Court. With Digitally signed by R Natarajan Date: 2022.01.12 this, the present Special 11:30:03 IST Reason: Leave Petition stands dismissed.
Pending application(s), if any, shall stand disposed of.
Contd..
- 2 -
It goes without saying that all the contentions and/or defences which may be available to the respective parties are kept open to be considered by the learned Single Judge in accordance with law or on its own merits.
(NEETU SACHDEVA) (RAM SUBHAG) COURT MASTER (SH) BRANCH OFFICER