Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

Kanhaiyalal Kumawat vs State Of Rajasthan . on 8 October, 2014

     ITEM NO.16                               REGISTRAR COURT. 2                    SECTION II

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS


                                              BEFORE THE REGISTRAR M K HANJURA

     Petition(s) for Special Leave to Appeal (Crl.)                          No(s).     2482/2012

     KANHAIYALAL KUMAWAT & ORS.                                                 Petitioner(s)

                                                         VERSUS

     STATE OF RAJASTHAN & ORS.                                                  Respondent(s)

     (with appln. (s) for exemption from filing O.T. and office report)

     WITH
     SLP(Crl) No. 2644/2012
     (With appln.(s) for exemption from filing O.T. and Office Report)

     Date : 08/10/2014 This petition was called on for hearing today.


     For Petitioner(s)
                                              Mr. Niraj Gupta,Adv.


     For Respondent(s)
                                              Mr. Pramod Dayal,Adv.
                                              Mr.Shiv Mangal Sharma,adv.
                                              Ms.Anjali Chauhan,adv.

                                              Mr.Rahul Verma,adv.
                                              Ms.Ruchi Kohli,adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

SLP(Cr)No2482/2012 Ld.counsel for the petitioners shall file the rejoinder affidavit within a period of four weeks, in case he intends to do so.

Signature Not Verified

List again on 16.12.2014.

Digitally signed by Sushma Kumari Bajaj Date: 2014.10.10 16:08:28 IST Reason:

…...2 ITEM NO.16 -2- SLP(Cr)No.2644/2012 The office report indicates that the Ld.counsel for the petitioners has already filed the rejoinder affidavit. Therefore, the matter shall be processed for listing before the Hon'ble Court as and when the connected one gets ready.

(M K HANJURA) Registrar SB