Supreme Court - Daily Orders
State Of Rajasthan vs Satish @ Madan Lal @ Raja on 23 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.29+56 COURT NO.11 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).
994/2017
(Arising out of impugned final judgment and order dated 05/05/2015
in CRLA No. 461/1986 passed by the High Court Of Rajasthan At
Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
SATISH @ MADAN LAL @ RAJA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
with
CRLMP No. 1136 of 2017
(with appln. for c/delay in filing SLP and office report)
Date : 23/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Nitish Bahri, Adv.
Mr. Milind Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petitions are accordingly dismissed.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.01.24 11:23:57 IST(Shashi Sareen) Reason: (Veena Khera) AR-cum-PS Court Master