Supreme Court - Daily Orders
Ruxmaniben Deepchand Gardi Medical ... vs Anshul Jain on 18 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.12 COURT NO.1 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(s) for Special Leave to Appeal (C) No.19396/2022
(Arising out of impugned final judgment and order dated 20-09-2022
in WA No.757/2020 passed by the High Court of M.P. at Indore)
RUXMANIBEN DEEPCHAND GARDI MEDICAL COLLEGE Petitioner(s)
VERSUS
ANSHUL JAIN & ORS. Respondent(s)
(With I.R. and IA No.163858/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 18-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Ms. Pragati Neekhra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2022.11.18 (CHETAN KUMAR) (SAROJ KUMARI GAUR)
17:49:57 IST
Reason: A.R.-cum-P.S. Assistant Registrar