Supreme Court - Daily Orders
The State Of Rajasthan vs Ram Dulari on 26 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.17 COURT NO.3 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24580/2022
(Arising out of impugned final judgment and order dated 10-01-2022
in DBSAW No. 494/2021 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
THE STATE OF RAJASTHAN & ANR. Petitioner(s)
VERSUS
RAM DULARI Respondent(s)
(FOR ADMISSION and I.R. and IA No.130998/2022-CONDONATION OF DELAY
IN FILING and IA No.130999/2022-EXEMPTION FROM FILING O.T.)
Date : 26-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Prateek K Chadha, AAG
Ms. Radhika Dhanotia, Adv.
Mr. Anand Shankar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment.
The special leave petition is accordingly dismissed, leaving the question of law open.
Pending application stands disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2022.09.26 16:41:37 IST Reason:[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)