Supreme Court - Daily Orders
State Of Rajasthan vs Nadeem Liyakat . on 11 August, 2014
ITEM NO.18 COURT NO.2 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)........../2014
(CC No.11950/2014)
(Arising out of impugned final judgment and order dated 28/10/2013
in DBSA No.853/2013 passed by the High Court Of Rajasthan At
Jodhpur)
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
NADEEM LIYAKAT & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Ms. Vidushi Chokhani,Adv.
Ms. Ruchi Kohli,Adv.(Not present)
For Respondent(s) Ms. Aishwarya Bhati,Adv.
Ms. Sanjoli Mittal,Adv.
Mr. Amit Verma,Adv.
Mr. Anshuman,Adv.
Mr. Pawan Kumar Saini,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
Signature Not Verified(Sarita Purohit) Digitally signed by (Sneh Bala Mehra) Sarita Purohit Date: 2014.08.13 16:25:19 IST Court Master Assistant Registrar Reason: