Supreme Court - Daily Orders
The State Of Rajasthan vs Captain Gurvinder Singh (Retd. ) on 6 October, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.10 COURT NO.6 SECTION XV
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 (C) No(s). 34161/2012
(Arising out of impugned final judgment and order dated 22/12/2010
in DBCWP No. 13491/2009 passed by the High Court Of Rajasthan At
Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
GURVINDER SINGH & ORS. Respondent(s)
(with appln. (s) for directions and interim relief and office
report)
Date : 06/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S. Narsimha,ASG
Mr. S.S. Shamshery,AAG
Mr. Amit Sharma,Adv.
Mr. Ishu Prayash, Adv.
Mr. Milind Kumar,Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s) Mr. M.L. Lahoty,Adv.
Mr. Paban K. Sharma,Adv.
Mr. Lal Pratap Singh,Adv.
Mr. R. C. Kohli,Adv.
Mr. Puneet Jain,Adv.
Ms. Christi Jain,Adv.
Mr. Manu Maheshwari,Adv.
Mr. Abhinav Gupta,Adv.
Ms. Pratibha Jain,Adv.
Respondent-in-person
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Om Parkash Sharma Date: 2015.10.06 17:10:11 IST Reason: Leave granted. Hearing expedited.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER