Supreme Court - Daily Orders
Ganpat Singh vs The State Of Rajasthan on 16 August, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.3 COURT NO.9 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).
10119/2016
(Arising out of impugned final judgment and order dated 21/11/2013
in SBCRP No. 473/2012 passed by the High Court of Rajasthan at
Jaipur)
GANPAT SINGH AND ANR. Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ANR Respondent(s)
CRLMP. 10119/2016(with exemption from surrendering and office
report)
Date : 16/08/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Imran Khan,Adv.
Mr. Anil K. Chopra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners is granted four more weeks' time to deposit the fine of Rs.5,00,000/-(Rupees Five Lakhs), failing which the application for exemption from surrendering shall stand dismissed without further reference to the Court.
Signature Not Verified(SAPNA BISHT) (RENU DIWAN) Digitally signed by SR.P.A. ASSISTANT REGISTRAR SAPNA BISHT Date: 2016.08.20 10:23:33 IST Reason: