Supreme Court - Daily Orders
The State Of Rajasthan vs Lrs Of Late Mahendra Singh Choudhary on 24 September, 2018
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.11 COURT NO.2 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.30158/2018
(Arising out of impugned final judgment and order dated 30-03-2017
in D.B. Special Appeal (Writ) No.451/2016 passed by the High Court
of Judicature for Rajasthan at Jodhpur)
STATE OF RAJASTHAN & ANR. Petitioner(s)
VERSUS
LRS OF LATE MAHENDRA SINGH CHOUDHARY Respondent(s)
(FOR ADMISSION and I.R. and IA No.133298/2018-CONDONATION OF DELAY
IN FILING and IA No.133299/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.133297/2018-EXEMPTION FROM FILING
O.T. )
Date : 24-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Deepak Goel, Adv.
Mr. Rohit K. Singh, AOR
Mr. Harish Tandon, Adv.
Mr. Abhishek Tandon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Applications for exemption from filing certified copy of the impugned judgment and filing official translation are allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.09.24 17:40:05 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER ASSISTANT REGISTRAR