Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Purushottam Sharma on 30 January, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.14 COURT NO.8 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). 614/2023
(Arising out of impugned final judgment and order dated 21-11-2022
in WP No. 16799/2022 passed by the High Court of M.P. Principal
Seat at Jabalpur)
THE STATE OF MADHYA PRADESH & ANR. Petitioner(s)
VERSUS
PURUSHOTTAM SHARMA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.4714/2023-EXEMPTION FROM FILING
O.T. )
Date : 30-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Saurabh Mishra,AAG
Mr. Abhinav Shrivastava,Adv.
Mr. Sunny Choudhary, AOR
Mr. Shivang Rawat,Adv.
Ms. Radhika Jalan,Adv.
For Respondent(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Satish Kumar, AOR
Mr. V.K. Shukla, Adv.
Mr. Sugam Mishra, Adv.
Mr. Abhaya Nath Das, Adv.
Ms. Vriti Gujral,Adv.
Mr. Manish Tiwari,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Narendra Prasad (NARENDRA PRASAD) Date: 2023.01.30 17:47:53 IST (ANJU KAPOOR) Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)