Supreme Court - Daily Orders
State Of Rajasthan vs Raghunath Singh on 24 November, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.12 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
18583/2014
(Arising out of impugned final judgment and order dated 18/09/2013
in CSA No. 676/2013 passed by the High Court Of Rajasthan At
Jodhpur)
STATE OF RAJASTHAN AND ANR. Petitioner(s)
VERSUS
RAGHUNATH SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Varun Punia, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No. 18046 of 2012 etc. etc. Learned counsel for the petitioner to furnish a list of all the connected matters to the Registry Signature Not Verified within two weeks.
Digitally signed by Shashi Sareen Date: 2014.11.24 11:19:23 ALMT Reason:(Shashi Sareen) (Veena Khera) Court Master Court Master