Supreme Court - Daily Orders
Guraditta @ Guru Singh vs The State Of Rajasthan on 4 August, 2014
> ITEM NO.37 COURT NO.4 SECTION II
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 (Crl.) No(s). 3394/2013
(Arising out of impugned final judgment and order dated 19/05/2011
in DBCRA No.30/2011 passed by the High Court Of Rajasthan At
Jodhpur)
GURADITTA @ GURU SINGH Petitioner(s
)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for bail, c/delay in filing SLP, exemption from
filing O.T., permission to file additional documents and office
report)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mrs. Rachana Joshi Issar,Adv.
Ms. Ambreen Rasool,Adv.
Ms. Manasi,Adv.
For Respondent(s)
Ms. Ruchi Kohli,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner has submitted that the petitioner does not want to file rejoinder affidavit.
To be notified for hearing on 8th September, 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.08.09 11:32:28 IST Reason: