Supreme Court - Daily Orders
The State Of Rajasthan vs Mahendra Singh @ Ghoda on 18 October, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.21 COURT NO.15 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 10934/2019
(Arising out of impugned final judgment and order dated 03-08-2016
in DBCRA No. 121/2009 passed by the High Court of Judicature For
Rajasthan At Jaipur)
THE STATE OF RAJASTHAN Petitioner(s)
VERSUS
MAHENDRA SINGH @ GHODA Respondent(s)
( IA No.152457/2019-CONDONATION OF DELAY IN FILING and IA
No.152459/2019-EXEMPTION FROM FILING O.T. and IA No.152458/2019-
CONDONATION OF DELAY IN REFILING )
Date : 18-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Satyendra Kumar, Adv.
Mr. Shailja Nanda Mishra, Adv.
Mr. Harsha Vinoy, Adv.
Mr. Arpit Parkash, Adv.
Mr. Sandeep Kumar Jha, Adv.
Mr. Milind Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable in four weeks.
(NEELAM GULATI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.10.19 12:11:01 IST Reason: