Supreme Court - Daily Orders
The State Of Rajasthan The State Of ... vs Kanhaiya Lal on 26 September, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.25 COURT NO.10 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 124403/2018 in Miscellaneus Application No(s).2339/2018 in
Petition for Special Leave to Appeal No.626/2015.
THE STATE OF RAJASTHAN Petitioner(s)
VERSUS
KANHAIYA LAL Respondent(s)
(FOR ADMISSION and IA No.124403/2018-RESTORATION )
Date : 26-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBER]
For Petitioner(s) Ms. Jyoti Sharma, Adv.
Mr. Jayant Bhatt, Adv.
Ms. Ruchi Kohli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for restoration is allowed, subject to payment of costs of Rs.15000/ (Rs.10000/- imposed vide Order dated 09.07.2018 and further cost of Rs.5000/-) with Supreme Court Advocates on Record Welfare Trust within four weeks.
SLP is restored to its original number. Applications are disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.10.04 10:31:54 IST Reason: (INDU MARWAH) (SAROJ KUMARI GAUR) COURT MASTER BRANCH OFFICER