Supreme Court - Daily Orders
Ram Khiladi Meena vs The State Of Rajasthan on 7 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.11 Court 7 (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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5054/2022
(Arising out of impugned final judgment and order dated 21-01-2022
in DBCWP No. 4223/2020 passed by the High Court of Judicature for
Rajasthan, Bench at Jodhpur)
RAM KHILADI MEENA & ANR. Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.27879/2022-EXEMPTION FROM
FILING O.T. and IA No.27877/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 07-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Mrinmay Bhattmewara,Adv.
Mr. Samprati Bhattmewara,Adv.
Mr. Ankit Verma,Adv.
Mr. Santosh Kumar,Adv.
Mr. Vivek Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission is granted to file Special Leave Petition.
Heard learned counsel for the petitioners. We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed.
Signature Not VerifiedPending application also stands disposed of.
Digitally signed by Anita Malhotra Date: 2022.03.07 17:10:27 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER