Supreme Court - Daily Orders
Pradeep Parwani vs State Of Rajasthan Secretariat And Ors. on 8 May, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.31 COURT NO.4 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). 14343/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/01/2017
IN DBSAW NO. 1249/2016 IN SBCWP NO. 4749/2013 PASSED BY THE HIGH
COURT OF RAJASTHAN AT JAIPUR)
PRADEEP PARWANI PETITIONER(S)
VERSUS
STATE OF RAJASTHAN AND ORS RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T.)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Jaswant Persoya, Adv.
Mr. O. P. Bhadani, Adv.
Mr. S.S. Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. Issue notice so far as the forfeiture of the license fee is concerned.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.05.09
11:16:37 IST
Reason: