Supreme Court - Daily Orders
The Commissioner M.P. Housingh Board vs Jai Narayan Choubey on 4 October, 2017
Bench: Kurian Joseph, R. Banumathi
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ITEM NO.13+55+56 COURT NO.4 SECTION IV-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 (C) No(s). 25087/2017
(Arising out of impugned final judgment and order dated 04-07-2017
in WA No. 45/2017 passed by the High Court Of M.P Principal Seat At
Jabalpur)
THE COMMISSIONER M.P. HOUSING BOARD & ORS. Petitioner(s)
VERSUS
JAI NARAYAN CHOUBEY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.93810/2017-EXEMPTION FROM FILING
O.T. and IA No.93811/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
WITH
SLP(C) No. 25599/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.96494/2017-EXEMPTION FROM FILING
O.T. and IA No.96496/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 25096/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.93862/2017-EXEMPTION FROM FILING
O.T. and IA No.93858/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
with
SLP (C) No. 25544 of 2017
(PERMISSION TO FILE ADDITIONAL DOCUMENTS and EXEMPTION FROM FILING
O.T.)
SLP (C) No. 25560 of 2017
(PERMISSION TO FILE ADDITIONAL DOCUMENTS and EXEMPTION FROM FILING
O.T.)
Date : 04-10-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R. C. Mishra, Sr. Adv.
Signature Not Verified
Mr. Rajnish Kumar Jha, AOR
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.10.06
15:47:43 IST
Mr. Mahendra Kumar, Adv.
Reason:
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
The learned senior counsel appearing for the petitioners seeks permission to withdraw these Special Leave Petitions with liberty to approach the High Court by way of a Review Petition. With liberty as above, the Special Leave Petitions are dismissed as withdrawn.
It is made clear that in case the Review Petition is filed before the High Court within 30 days from today, the same may not be dismissed on the ground of delay.
It is further made clear that we have not considered the matter on merits.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR