Supreme Court - Daily Orders
Shivraj Singh Chouhan vs Vivek Krishna Tankha on 26 March, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.7 COURT NO.8 SECTION II-A
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 (Crl.) No(s). 15212/2024
[Arising out of impugned final judgment and order dated 25-10-2024
in MCRC No. 12558/2024 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
SHIVRAJ SINGH CHOUHAN & ORS. Petitioner(s)
VERSUS
VIVEK KRISHNA TANKHA Respondent(s)
IA No. 252886/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 293988/2024 - EXEMPTION FROM FILING O.T. IA No. 252888/2024 - EXEMPTION FROM FILING O.T. IA No. 293987/2024 - STAY APPLICATION Date : 26-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Maninder Singh, Sr. Adv. Mr. Anil Kaushik, Sr. Adv. Mr. Ajay Awasthi, Adv.
Mr. Saurabh Singh, Adv. Ms. Shruti Verma, Adv.
Mr. Nikhil Jain, AOR For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Shyam Divan, Sr. Adv. Mr. Sumeer Sodhi, AOR Mr. Arjun Nanda, Adv.
Ms. Bhawana Mapwal, Adv. Mr. Bhanwar Pal Singh Jadon, Adv. Mr. Gagan Jaglan, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified List the matter on 23rd April, 2025.Digitally signed by ASHA SUNDRIYAL Date: 2025.03.27 17:35:05 IST Reason:
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR