Supreme Court - Daily Orders
Gau Raksha Dal Sewa Samiti vs The State Of Rajasthan on 19 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.4 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). 2404/2022
(Arising out of impugned final judgment and order dated 01-12-2021
in DBCWP No. 10189/2020 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
GAU RAKSHA DAL SEWA SAMITI Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION )
Date : 19-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. Charu Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed. Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2022.09.19
17:32:08 IST
Reason: