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Roma Sonkar v. Madhya Pradesh State Public Service Commission & Anr.

Roma Sonkar v. Madhya Pradesh State Public Service Commission & Anr.

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 27450-27451/2017 | 31-07-2018

1. Leave granted.

2. The appeals are disposed of in terms of the signed nonreportable judgment.

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

Advocate List

  • For Petitioner(s) Mr. Adarsh Tripathi,Adv. Mr. Gaurav Wadhwa,Adv. Mr. M.P. Shorawala, AOR

  • For Respondent(s) Dr. Harsh Pathak,Adv. Mr. Farrukh Rasheed, AOR Mr. Siddharth Shukla,Adv. Mr. Mohit Choubey,Adv. Mrs. Shaveta Mahajan,Adv. Ms. Swarupama Chaturvedi, AOR Mr. B.N. Dubey,Adv. Ms. Vaishali Verma,Adv.

Bench
  • HON'BLE MR. JUSTICE KURIAN JOSEPH
  • HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Eq Citations
  • (2019) 1 SCC (LS) 530
  • (2019) 5 WBLR SC 28
  • 2018 (2) OLR 483
  • 2018 (10) SCALE 222
  • (2018) 17 SCC 106
  • LQ/SC/2018/930
Head Note

Civil Procedure Code, 1908 — Or. 41 R. 30 — Appeal against order of dismissal of suit — Dismissal of suit on ground of non-joinder of necessary party — Whether appealable — 1908 Act, S. 96