AJAY KUMAR JAIN v. THE STATE OF MADHYA PRADESH

ITEM NO.35 COURT NO.2 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 for Special Leave to Appeal (C) No. 3311/2024

(Arising out of impugned final judgment and order dated 19-01-2024 in IA No. 267/2024 in W.P. No. 8908/2022 passed by the High Court of M.P. Principal Seat at Jabalpur)

(IA No.32440/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.32444/2024-EXEMPTION FROM FILING O.T.) Date : 13-02-2024 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE DIPANKAR DATTA

For Petitioner(s) Mr. Uday Gupta, Sr. Adv. Ms. Shivani Lal, Adv. Mr. Ranjeet Dwivedi, Adv. Mr. Hiren Dasan, Adv. Mr. M.K. Tripathi, Adv. Ms. Sanam Singh, Adv. Mr. Rajeev Kumar Gupta, Adv. Ms. Yogamaya M.G., Adv. Ms. Sundri, Adv. Mr. Parminder Singh Bhullar, AOR For Respondent(s)

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

We do not find any good ground and reason to interfere with

the impugned judgment and hence, the special leave petition is

dismissed.

Pending applications, if any, shall stand disposed of.

(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR