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The State Of Madhya Pradesh vs Amit Shrivas on 15 September, 2020

Bench: Sanjay Kishan Kaul, Aniruddha Bose, Krishna Murari

                                               1

     ITEM NO.1               Court 7 (Video Conferencing)                    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

     Civil Appeal            No(s).     8564/2015

     THE STATE OF MADHYA PRADESH & ORS.                                   Appellant(s)

     VERSUS

     AMIT SHRIVAS                                                         Respondent(s)
     ([FOR DIRECTIONS])
     INTERLOCUTORY APPLICATION NO. 90817/2020
     (Application seeking permission to place                     additional documents on
     record
     WITH
     INTERLOCUTORY APPLICATION NO. 90818/2020
     (Application for exemption from filing                    official       translation   of
     Annexure R-2 & R-3
     WITH
     INTERLOCUTORY APPLICATION NO. 91222/2020
     (Application to bring additional Documents                on record
     WITH
     INTERLOCUTORY APPLICATION NO. 91223/2020
     (Application for exemption from filing                    official       translation   of
     Annexure A-C

     Date : 15-09-2020 This appeal was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                              HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                              HON'BLE MR. JUSTICE KRISHNA MURARI

     For Appellant(s)              Ms. Vanshaja Shukla,Adv.
                                   Mr. Arjun Garg, AOR

     For Respondent(s)             Mr. Ronak Karanpuria, AOR

                         UPON hearing the counsel the Court made the following
                                             O R D E R

Applications for exemption from filing official translation are allowed.

Digitally signed by ASHA SUNDRIYAL Date: 2020.09.15

Applications for permission to file additional 19:46:09 IST Reason: documents are allowed.

We take on record the different policies framed from  2 time to time. Learned counsel for the appellants submits that it is not possible to give compassionate employment to the respondent as it would be contrary to the policy and has the propensity of opening further flood gates. We take the statement on record.

(ASHA SUNDRIYAL)                         (ANITA RANI AHUJA)
   AR-CUM-PS                            ASSISTANT REGISTRAR