Supreme Court - Daily Orders
Indore Institute Of Law vs The State Of Madhya Pradesh on 22 September, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.32 COURT NO.7 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(s). 20706/2023
(Arising out of impugned final judgment and order dated 21-07-2023 in
WP No. 2375/2023 passed by the High Court Of M.p At Indore)
INDORE INSTITUTE OF LAW Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.189780/2023-EXEMPTION FROM FILING
O.T. )
Date : 22-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Pai Amit, AOR
Ms. Vanshika Dubey, Adv.
Mr. Ananvay Anandvardhan, Adv.
Mr. Tathagata Dutta, Adv.
Ms. Pankhuri Bhardwaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned senior counsel for the petitioner, we see no reason to interfere at this stage.
However, insofar as the contentions put forth that the penalty, as imposed, is on the higher side, we grant liberty to petitioner to go back to the High Court on that aspect of the matter and reserve liberty to approach this Court if any adverse order is made.
Petition is accordingly disposed of along with the pending application(s), if any.
Signature Not VerifiedDigitally signed by Nisha Khulbey Date: 2023.09.22 17:27:12 IST Reason:
(NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR