Supreme Court - Daily Orders
Ramanlal vs The State Of Rajasthan on 20 August, 2014
j ITEM NO.105 (M) COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1030/2002
RAMANLAL Appellant(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for impleadment and stay and office report)
WITH Crl.A. No. 1031/2002
(With Office Report)
Date: 20/08/2014 These matters were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
HON’BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. R.P. Bhat,Sr.Adv.
(1030/2002) Mr. Ankur Saigal,Adv.
Ms. Purnima Bhat Kak,Adv.
Mr. Vivek Jain,Adv.
(1031/2002) Ms. Hemantika Wahi,Adv.
Ms. Puja Singh,Adv.
For Respondent(s) Mr. Surya Kant,Adv.
Mr. Milind Kumar,Adv.
Mr. Brij Bhusan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the joint request of learned counsel for the parties, post again after four weeks.
(Mahabir Singh) Signature Not Verified (VEENA KHERA) COURT MASTER COURT MASTER Digitally signed by Mahabir Singh Date: 2014.08.20 16:50:40 IST Reason: