Supreme Court - Daily Orders
Gyasi Ram (Since Deceased) Through Lrs vs State Of Rajasthan . on 20 April, 2015
ITEM NO.44 COURT NO.11 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)......CC No(s).
6926/2015
(Arising out of impugned final judgment and order dated 22/09/2014
in SBCSA No. 369/2008 passed by the High Court Of Rajasthan At
Jaipur)
GYASI RAM (SINCE DECEASED) THROUGH LRS Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 20/04/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Gaurav Gaur, Adv.
Mr. Hem Singh, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. (VINOD KR.JHA) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Kumar Date: 2015.04.23 13:44:07 IST Reason: