Supreme Court - Daily Orders
Rajasthan State Industrial ... vs The Estate Officer Rajasthan State ... on 20 September, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.5 Court 17 (Video Conferencing) 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). 13549/2021
(Arising out of impugned final judgment and order dated 25-01-2021
in SBRP(W) No. 3/2021 passed by the High Court of Judicature for
Rajasthan at Jaipur)
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT Petitioner(s)
AND INVESTMENT CORPORATION LIMITED
VERSUS
THE ESTATE OFFICER RAJASTHAN STATE Respondent(s)
INDUSTRIAL DEVELOPMENT AND INVESTMENT
CORPORATION LTD. & ANR.
(IA No.109352/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.109355/2021-EXEMPTION FROM FILING O.T. )
Date : 20-09-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Gurkirat Kaur, Adv.
Mr. Satpal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is no merit in the present special leave petition, which we observe should not have been filed, as the special leave petition against the main judgment itself has been dismissed.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Pending application(s), if any, stand disposed of. Digitally signed by Dr. Mukesh Nasa Date: 2021.09.21 17:41:02 IST Reason: (BABITA PANDEY) (RAM SUBHAG SINGH)
COURT MASTER (SH) BRANCH OFFICER