Supreme Court - Daily Orders
Banni @ Bane Singh @ Ravi Kumar vs State Of Rajasthan on 27 February, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.28 COURT NO.12 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.)...... CRLMP
No(s).3000/2015
(Arising out of impugned final judgment and order dated 24/09/2014
in CRRP No. 677/2014 passed by the High Court of Rajasthan at
Jaipur)
BANNI @ BANE SINGH @ RAVI KUMAR Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date: 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Mukul Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter dated 25-02-2015 circulated by learned counsel for the petitioner citing personal difficulty due to bereavement in the family of arguing counsel, the matter is adjourned for one week.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.02.28
16:36:30 IST
Reason: