Supreme Court - Daily Orders
Kotwar Association Of Chhattisgarh vs The State Of Chhattisgarh on 24 November, 2025
ITEM NO.19 COURT NO.11 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
SPECIAL LEAVE PETITION (CIVIL) Diary No. 56990/2025
[Arising out of impugned final judgment and order dated 30-11-2018
in WPC No. 7048/2007 01-07-2025 in REVP No. 158/2025 passed by the
High Court of Chhatisgarh at Bilaspur]
KOTWAR ASSOCIATION OF CHHATTISGARH Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH & ORS. Respondent(s)
IA No. 286226/2025 - CONDONATION OF DELAY IN FILING, IA No.
286228/2025 - EXEMPTION FROM FILING O.T. AND IA No. 286225/2025 -
PERMISSION TO FILE PETITION (SLP/TP/WP/..)
Date : 24-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Rana Mukherjee, Sr. Adv.
Ms. Daisy Hannah, AOR
Mr. Anirudh Shrivastava, Adv.
Ms. Sneha Ahmed, Adv.
Mr. Oindrila Sen, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Permission to file the special leave petitions is granted. We find no good ground and reason to condone the inordinate delay of 2409 days in the filing of the special leave petition against the primary order dated 30.11.2018, which was, in fact, the Signature Not Verified subject matter of challenge before this Court in a batch of special Digitally signed by babita pandey Date: 2025.11.25 18:05:04 IST Reason: leave petitions, which were dismissed by order dated 25.02.2022. 1 The application for condonation of delay and, in consequence, the special leave petitions are dismissed.
Pending applications, if any, shall stand disposed of.
(BABITA PANDEY) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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