Supreme Court - Daily Orders
Sachivalaya Dainik Vetan Bhogi ... vs State Of Rajasthan . on 15 February, 2016
¦ ITEM NO.47 COURT NO.5 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). 3159/2015
(Arising out of impugned final judgment and order dated 27/11/2014
in DBSA No. 1545/2014 passed by the High Court Of Rajasthan At
Jaipur)
SACHIVALAYA DAINIK VETAN BHOGI KARAMCHARI
UNION, JAIPUR Petitioner(
s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(with appln. (s) for impleadment and interim relief and office
report)
WITH
SLP(C) No. 3778-3779/2015
(With Interim Relief and Office Report)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Nidhesh Gupta,Sr.Adv.
Mr. Abhishek Gupta,Adv.
For Respondent(s) Mr. Ajay Kapur,AAG
Mr. Milind Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the parties, list the matters on a Non-Miscellaneous Day i.e. on 15th March, 2016.
Signature Not Verified [O.P. SHARMA] [SAROJ SAINI] AR-cum-PS COURT MASTER Digitally signed by Mahabir Singh Date: 2016.02.16 16:33:00 IST Reason: DSC of Mr. Mahabir
Singh, Court Master is being used by Mr. Om Parkash Sharma, AR- CUM-PS for uploading the proceeding of Court No.5 dated 15.2.2016.