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Supreme Court - Daily Orders

The Rajasthan Public Service ... vs Garima Sharma on 31 August, 2018

Bench: Madan B. Lokur, S. Abdul Nazeer

     ITEM NO.26                                   COURT NO.3                       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).      21910/2018

     (Arising out of impugned final judgment and order dated 08-05-2018
     in DBCSA No. 1448/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     THE RAJASTHAN PUBLIC SERVICE COMMISSION                                        Petitioner(s)

                                                          VERSUS

     GARIMA SHARMA & ANR.                                                           Respondent(s)
     (FOR I.R. )

     WITH
     SLP(C) No. 21663/2018 (XV)
     (FOR I.R. and IA No.112033/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 31-08-2018                    This petition was called on for hearing today.

     CORAM :                              HON'BLE MR. JUSTICE MADAN B. LOKUR
                                          HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)                    Mr.    P.S. Narsimha, ASG
                                          Mr.    Surya Kant, AOR
                                          Mr.    Anish Maheshwari, Adv.
                                          Mr.    Pranav Vyas, Adv.
                                          Ms.    Priyanka Tyagi, Adv.
                                          Mr.    Aditya Pushkal Khanna, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following

                                                      O R D E R

Exemption from filing c/c of the impugned order is granted.

Issue notice.

In the meanwhile, there will be a stay of the impugned judgment and order passed by the High Court.

Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.08.31

Tag with C.A. Nos. 6084-6093/2016.

15:55:54 IST Reason:

(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR