Supreme Court - Daily Orders
Nidhi Sharma vs State Of Rajasthan on 16 November, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.22 COURT NO.12 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.) Dy. No(s).37331/2015
(Arising out of impugned final judgment and order dated 20/01/2015
in CRMBA No. 463/2015 passed by the High Court of Rajasthan at
Jaipur)
NIDHI SHARMA Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(Office Report on default)
Date : 16/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Dr. Monika Gusain,Adv.(N.P.)
For Respondent(s)
The Court made the following
O R D E R
None appears for the Petitioner.
Four weeks' time is granted to the learned counsel for the Petitioner to comply with the Office Report dated 19.10.2016 failing which the special Leave Petition shall stand dismissed without further reference to the Court.
(B.PARVATHI) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2016.11.21
15:01:01 IST
Reason: