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Supreme Court - Daily Orders

Abhay Jain vs High Court Of Judicature For Rajasthan on 13 August, 2020

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                     1


     ITEM NO.1                             COURT NO.5                   SECTION XV
                               (HEARING THROUGH VIDEO CONFERENCING)

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.6107/2020

     (Arising out of impugned final judgment and order dated 21-10-2019
     in DBCWP No.6749/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     ABHAY JAIN                                                      Petitioner(s)

                                                 VERSUS

     HIGH COURT OF JUDICATURE FOR RAJASTHAN & ANR.                   Respondent(s)

     (IA No.57205/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA
     No.73372/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.72001/
     2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.68599/2020 – FOR
     EXEMPTION FROM FILING AFFIDAVIT; IA No.30762/ 2020 – FOR EXEMPTION
     FROM FILING O.T.; IA No.73368/2020 – FOR PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES; IA No.72091/2020 – FOR
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES; and, IA
     No.72000/2020 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/
     FACTS/ANNEXURES)

     Date : 13-08-2020 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT
                         HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)             Mr.   P.S. Patwalia, Sr. Adv.
                                   Mr.   Nikhil Singhvi, Adv.
                                   Ms.   Supriya Juneja, AOR
                                   Mr.   Aditya Singla, Adv.
                                   Ms.   Cheshta Jetly, Adv.
                                   Mr.   Obhirup Ghosh, Adv.

     For Respondent(s)             Mr. Vijay Hansaria, Sr. Adv.
                                   Mr. K. Parameshwar, AOR
                                   Mr. M V Mukunda, Adv.
Signature Not Verified
                                   Dr. Manish Singhvi, Sr. Adv.
Digitally signed by
INDU MARWAH
Date: 2020.08.13
                                   Mr. Sandeep Kumar Jha, AOR
18:04:58 IST
Reason:
                                                                            2


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

Heard Mr. P.S. Patwalia, learned Senior Advocate for the petitioner, Mr. Vijay Hansaria, learned Senior Advocate for the High Court and Dr. Manish Singhvi, learned Senior Advocate for the State.

Arguments concluded.

Judgment reserved.

The parties are at liberty to file their respective written submissions by 14.08.2020.





     (MUKESH NASA)                              (PRADEEP KUMAR)
     COURT MASTER                               BRANCH OFFICER