Supreme Court - Daily Orders
State Of Rajasthan vs Himmat Singh Shekhawat And Ors. Etc Etc on 1 May, 2015
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.3653-3667 OF 2015
STATE OF RAJASTHAN ...APPELLANTS(S)
VERSUS
HIMMAT SINGH SHEKHAWAT AND ORS.ETC.ETC. ...RESPONDENT(S)
O R D E R
1. Dr.Rajeev Dhavan, learned senior counsel for the appellant, on instructions, seeks permission of this Court to withdraw the Civil Appeals.
2. Permission sought for is granted.
3. The Civil Appeals are disposed of as withdrawn.
….................CJI.
(H.L. DATTU) …..................J. (S.A. BOBDE) …..................J. (ARUN MISHRA) NEW DELHI;
MAY 01, 2015 Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.05.06 15:47:11 IST Reason: ITEM NO.26 COURT NO.1 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 3653-3667/2015 STATE OF RAJASTHAN Appellant(s) VERSUS HIMMAT SINGH SHEKHAWAT AND ORS. ETC ETC Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned judgment and stay and office report) Date : 01/05/2015 These appeals were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Dr.Rajeev Dhavan, Sr.Adv Mr.Shiv Mangal Sharma, Adv. Mr.Avnish Rathi, Adv.
Mr.Shrey Kapoor, Adv.
Mr. Ajay Choudhary,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)