Supreme Court - Daily Orders
State Of Rajasthan vs Rohtash & Ors Etc. on 16 October, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.27 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.)...... CRLMP NO(S).
17665-17666/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/07/2013
IN CRLA NO. 348/2010 AND CRLA NO. 1133/2003 PASSED BY THE HIGH
COURT OF RAJASTHAN AT JAIPUR)
STATE OF RAJASTHAN PETITIONER(S)
VERSUS
ROHTASH ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
Date : 16/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Prasanna Mohan, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Kunal Verma, Adv.
Ms. Keki Vajpei, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.10.16 COURT MASTER COURT MASTER 16:08:35 IST Reason: