Supreme Court - Daily Orders
Radheshyam vs The State Of Rajasthan on 3 February, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.14 COURT NO.6 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).41168/2022
(Arising out of impugned final judgment and order dated 12-09-2022
in DBCWP No.9514/2021 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
RADHESHYAM & ANR. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.5901/2023-CONDONATION OF DELAY IN
FILING and IA No.5904/2023-EXEMPTION FROM FILING O.T. and IA
No.5902/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Neelam Singh, AOR
Mr. Harsha Binoy, Adv.
Mr. Vijay Kumar Mourya, Adv.
Mr. Aman Malik, Adv.
Mr. Sameer Singh, Adv.
Mr. Apar Chopra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the parties, the matter stands adjourned.
Be listed after two weeks, as prayed. (GAGANDEEP SINGH CHADHA) Signature Not Verified (RANJANA SHAILEY) (SENIOR PERSONAL ASSISTANT) Digitally signed by Harshita Uppal Date: 2023.02.03 COURT MASTER (NSH) 17:25:19 IST Reason: