Supreme Court - Daily Orders
Kaluram vs The State Of Rajasthan on 21 November, 2019
ITEM NO.20 REGISTRAR COURT. 1 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6342/2019
KALURAM Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
WITH
SLP(Crl) No. 6404/2019 (II)
(FOR ADMISSION and IA No.89032/2019-EXEMPTION FROM FILING O.T. and
IA No.89031/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..))
SLP(Crl) No. 6405/2019 (II)
(FOR ADMISSION and I.R. and IA No.88961/2019-EXEMPTION FROM FILING
O.T. and IA No.88960/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 21-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms Parul Sharma, Adv.
Mr Shantanu Sharma, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
Mr. Milind Kumar, AOR
Mr Pawan Kumar Sharma, Adv.
Ms. Anu Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
All matters Respondent nos. 1 and 2 are duly represented. Matters be processed in terms of Order XXII Rule 6, Supreme Court Rules, 2013 read with Chapter XIV Clause 15(iii), Supreme Court Practice and Procedure, 2017. Ld. Signature Not Verified Counsels for the respondents seek time for filing counter Digitally signed by HEMA JOSHI Date: 2019.11.26 affidavit. Be filed in the meantime within four weeks. 16:45:44 IST Reason:
ANIL LAXMAN PANSARE Registrar