Supreme Court - Daily Orders
Manohar Lal Swami vs The State Of Rajasthan on 5 September, 2019
Bench: Arun Mishra, M.R. Shah, B.R. Gavai
ITEM NO.1 COURT NO.4 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). 21366/2019
(Arising out of impugned final judgment and order dated 28-08-2019
in DBCWP No. 11241/2019 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
MANOHAR LAL SWAMI Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 05-09-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Anand Varma, AOR
Ms. Vanshika Madan, Adv.
Mr. Shwetank Singh, Adv.
Mr. Dhariya Madan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.09.06
17:04:08 IST
Reason: