Supreme Court - Daily Orders
State Of Rajasthan vs Shiv Singh @ Sidhnath Singh on 1 December, 2014
Bench: V. Gopala Gowda, Rohinton Fali Nariman
ITEM NO.31 COURT NO.11 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.)...... CRLMP No(s).
22914/2014
(Arising out of impugned final judgment and order dated 05/05/2014
in DBCRL No. 653/2007 passed by the High Court Of Rajasthan At
Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
SHIV SINGH @ SIDHNATH SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rahul Verma,Adv.
Mr. Milind Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. We find no ground to interfere in this petition. The Special Leave Petition is dismissed.
(SUMAN WADHWA) (MALA KUMARI SHARMA)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2014.12.01
16:41:15 IST
Reason: