Supreme Court - Daily Orders
Ramesh Chandra Soni vs State Of Rajasthan on 7 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.14 COURT NO.9 SECTION II
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 (Crl.) No(s). 7252/2015
(Arising out of impugned final judgment and order dated 01/05/2015
in SBCRM No. 1750/2013 passed by the High Court of Rajasthan at
Jodhpur)
RAMESH CHANDRA SONI AND ORS. Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ANR. Respondent(s)
(With interim relief and office report)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Surya Kant,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.09.07
12:01:35 IST
Reason: