Supreme Court - Daily Orders
The State Of Rajasthan vs Manvendra Singh on 16 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.7 Court 12 (Video Conferencing) 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) No(s). 4081/2022
(Arising out of impugned final judgment and order dated 04-02-2020
in DBSAW No. 1111/2019 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
MANVENDRA SINGH Respondent(s)
(FOR ADMISSION and IA No.33232/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.33234/2022-APPLICATION FOR
EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Date : 16-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Rohit Sharma, Adv.
Mr. Nishanth Patil, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As the matter is remanded to the appropriate authority revoking the suspension under Rule 13(5) of the Rules, 1958, the Special Leave Petition is not entertained, which is accordingly dismissed. However, the question of law, if any, is kept open.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.03.16
18:09:19 IST
Reason: