Supreme Court - Daily Orders
Govind Prasad Sharma And Ors. Etc vs The State Of Rajasthan Through ... on 14 December, 2015
Bench: Jagdish Singh Khehar, Rohinton Fali Nariman
SLP(C)Nos.34103-34109/15 1 Revised
ITEM NO.41 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).34103-34109/2015
(Arising out of impugned final judgment and order dated 17/09/2015
in DBCP No.11829/2015, DBCP No.11988/2015, DBCP No.12290/2015, DBCP
No.12371/2015, DBCP No.12665/2015, DBCP No.12759/2015 and DBCP
No.12998/2015 passed by the High Court of Rajasthan at Jaipur)
GOVIND PRASAD SHARMA AND ORS. ETC Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS. AND ETC. Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief
and office report)
Date : 14/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Abhishek Gupta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks. Dasti, in addition, is permitted.
Tag with SLP(C)No.28044 of 2015 and connected matters. Learned counsel for the petitioners states that respondents Nos.4 to 28 in SLP(C)No.34103/2015, respondent Nos.4 to 36 in SLP(C)No.34104/2015, respondent Nos.5 to 23 in Signature Not Verified Digitally signed by SLP(C)No.34105/2015, respondent Nos.4 to 12 in SLP(C)No.34106/2015, Satish Kumar Yadav Date: 2015.12.15 17:48:01 IST Reason: respondent Nos.4 to 11 in SLP(C)No.34107/2015, respondent Nos.4 to 75 in SLP(C)No. 34108/2015 and respondent Nos. 4 to 53 in SLP(C)Nos.34103-34109/15 2 Revised SLP(C)No.34109/2015 are proforma respondents and their names be deleted from the array of respondents at the risk and responsibility of the petitioners.
The oral prayer made by the learned counsel for the petitioners is allowed and the names of the above-mentioned respondents are ordered to be deleted from the array of respondents at the risk and responsibility of the petitioners.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER