Supreme Court - Daily Orders
Madan Lal vs State Of Rajasthan on 14 July, 2023
Bench: A.S. Bopanna, Sudhanshu Dhulia
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ITEM NO.51 COURT NO.7 SECTION II
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 (CRIMINAL) Diary No(s). 18552/2022
(Arising out of impugned final judgment and order dated 25-05-2022
in SBCRA No. 134/2000 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
MADAN LAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.88799/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.88798/2022-EXEMPTION FROM
FILING O.T. and IA No.88797/2022-EXEMPTION FROM SURRENDERING WITHIN
TIME )
WITH
SLP(Crl) No. 6895/2022 (II)
(FOR ADMISSION and I.R. and IA No.97550/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.97552/2022-EXEMPTION FROM
FILING O.T. and IA No.97556/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 14-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Manoj Swarup, Sr. Adv.
Mr. Braj Kishore Mishra, AOR
Mr. Abhishek Yadav, Adv.
Ms. Kriti Dang, Adv.
Mr. Ruchit Mohan, Adv.
Mr. Pradeep Kumar Yadav, Adv.
Mr. Vishal Thakre, Adv.
Mr. Gopal Singh, Adv.
Mr. Vibhav Chaturvedi, Adv.
Mr. Aru Juneja, Adv.
Signature Not Verified
Ms. Tota Ram, Adv.
Digitally signed by
Nisha Khulbey
Date: 2023.07.14
Mr. Aryan P. Nanda, Adv.
16:40:49 IST
Reason: Mr. Sanjeev Malhotra, AOR
For Respondent(s) Mr. Hemendra Jailiya, Adv.
Mr. Milind Kumar, AOR
Mr. Sanjay Baranwal, Adv.
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Mr. Naresh Kumar, Adv.
Mr. Hemant Gulati, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters on a non-miscellaneous day during second week of September, 2023.
In the meanwhile, interim order, granted earlier, to continue.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR