Kartik Kumar vs Union Of India Ministry Of Finance on 9 March, 2026

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Supreme Court - Daily Orders

Kartik Kumar vs Union Of India Ministry Of Finance on 9 March, 2026

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

     ITEM NO.12                             COURT NO.17                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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 73567/2025

     [Arising out of impugned final judgment and order dated 06-01-2025
     in WA No. 2400/2024 06-01-2025 in WA No. 2376/2024 06-01-2025 in WA
     No. 2381/2024 06-01-2025 in WA No. 2382/2024 06-01-2025 in WA No.
     2383/2024 06-01-2025 in WA No. 2384/2024 06-01-2025 in WA No.
     2385/2024 06-01-2025 in WA No. 2386/2024 06-01-2025 in WA No.
     2398/2024 06-01-2025 in WA No. 2399/2024 passed by the High Court
     of Madhya Pradesh at Indore]

     KARTIK KUMAR & ORS.                                               Petitioner(s)

                                                    VERSUS

     UNION OF INDIA MINISTRY OF FINANCE                                Respondent(s)


     IA No. 59670/2026 - CONDONATION OF DELAY IN FILING
     IA No. 59669/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS
     IA No. 59668/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 59666/2026 - EXEMPTION FROM FILING O.T. Date : 09-03-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. Ayush Jain, Adv.

Mr. Vijay Sharma, Adv.

Mr. Priyvrat Singh Chouhan, Adv. Mr. Chetan Agarwal, Adv.

Ms. Sanidhya Gupta, Adv.

Ms. Akhila Marina Jose, Adv. Ms. Ritika Saraf, Adv.

Mr. Gagan Singh Parmar, Adv. Ms. Jyoti Parmar, Adv.

Ms. Alpana Sharma, AOR For Respondent(s) :

Signature Not Verified Digitally signed by MINI Date: 2026.03.10

UPON hearing the counsel the Court made the following 16:26:06 IST Reason: O R D E R

1. Delay condoned.

2. Considering that the High Court has already observed that the petitioner(s) should avail the remedy of raising grievance before the Grievance Redressal Mechanism established by the Security Printing and Minting Corporation of India Limited (SPMCIL), we are not inclined to entertain these Special Leave Petitions, however, it is observed that in the event the petitioner(s) approach the Grievance Redressal Mechanism established by the Security Printing and Minting Corporation of India Limited (SPMCIL), the same shall be considered and decided by the said Authority objectively by reasoned order.

3. Accordingly, the Special Leave Petitions are dismissed.

4. Pending application(s), if any, shall stand disposed of.

(MINI)                                                (CHETNA BALOONI)
COURT MASTER (SH)                                    COURT MASTER (NSH)

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