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Ashish Bagga vs The State Of Rajasthan on 11 August, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

       ITEM NO.15 + 57                                   COURT NO.3                  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). 5692/2017

       (Arising out of impugned final judgment and order dated 19-06-2017
       in SBCRM No. 629/2007 passed by the High Court Of Rajasthan At
       Jodhpur)

       ASHISH BAGGA                                                               Petitioner(s)

                                                            VERSUS

       THE STATE OF RAJASTHAN & ANR.                                              Respondent(s)

       WITH (IA No.67438/2017-EXEMPTION FROM FILING O.T.)
       WITH
       SLP(Crl) No. 5730/2017 (II)
       (IA No.68656/2017-EXEMPTION FROM FILING O.T.)

        SLP(Crl) No. 5667/2017 (II)
       (IA No.67172/2017-EXEMPTION FROM FILING O.T.)

        SLP(Crl) No. 5832/2017 (II)
       (IA No.70681/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
       JUDGMENT AND I.A.NO.70679/2017- EXEMPTION FROM FILING O.T.)

       Date : 11-08-2017 These matters were called on for hearing today.

       CORAM :
                                    HON'BLE MR. JUSTICE J. CHELAMESWAR
                                    HON'BLE MR. JUSTICE S. ABDUL NAZEER

       For Petitioner(s)                      Mr.   Rajiv Dhawan,Sr.Adv.
                                              Mr.   Mukul Rohtagi,Sr.Adv.
                                              Mr.   Arunabh Chaudhary,Adv.
                                              Mr.   Ankur Chawla,Adv.
                                              Mr.   Jayant Mohan, AOR
                                              Mr.   Aamir Khan,Adv.
                                              Mr.   Karma Doraje,Adv.

       For Respondent(s)

                                     UPON hearing the counsel the Court made the following
                                                        O R D E R

Issue notice.

There shall be stay of the operation of the impugned judgment, Digitally signed by DEEPAK MANSUKHANI Date: 2017.08.12 12:17:50 IST Reason: Signer card of Mr. Deepak Mansukhani is being in the meanwhile.

used by Mr. Om Parkash Sharma (OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS COURT MASTER