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Supreme Court - Daily Orders

M/S Modern Builders vs The State Of Madhya Pradesh on 29 July, 2022

Bench: Chief Justice, Krishna Murari, Hima Kohli

     ITEM NO.14                              COURT NO.1                SECTION IV­C

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

             Petitions for Special Leave to Appeal (C)             Nos.12635­12636/2022

     (Arising out of impugned final judgment and order dated 12­05­2022
     in RP No. 584/2021 and order dated 05­07­2021 in AA No. 45/2019
     passed by the High Court of M.P. Principal Seat at Jabalpur)

     M/S MODERN BUILDERS                                                Petitioner(s)

                                                   VERSUS

     THE STATE OF MADHYA PRADESH & ANR.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.98307/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.98308/2022­EXEMPTION FROM
     FILING O.T.)

     Date : 29­07­2022 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE KRISHNA MURARI
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Ms. Pallavi Langar, Adv.
                                       Ms. Pragati Neekhra, AOR

     For Respondent(s)

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

In view of letter circulated by the learned Advocate­on­Record for the petitioner seeking four weeks adjournment on the ground of personal difficulty of the counsel, list the matters after four weeks.

(VISHAL ANAND) Signature Not Verified (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS Digitally signed by VISHAL ANAND COURT MASTER (NSH) Date: 2022.07.29 17:41:01 IST Reason: