Supreme Court - Daily Orders
The State Of Rajasthan vs Lala Munnilal Mangeram Charitable ... on 22 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.40 COURT NO.11 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). 789/2022
(Arising out of impugned final judgment and order dated 31-01-2019
in SBCSA No. 231/2014 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
LALA MUNNILAL MANGERAM CHARITABLE TRUST Respondent(s)
(IA No.177/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.178/2022-EXEMPTION FROM FILING O.T.)
Date : 22-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Arpit Parkash, Adv.
Mr. Sandeep Kumar Jha, AOR
For Respondent(s) Mr. P. K. Jain, AOR
Mr. Manoj Chauhan, Adv.
Mr. Sujay Chhikara, Adv.
Mr. Sachin Mittal, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified (JAYANT KUMAR ARORA) Digitally signed by Jayant Kumar Arora Date: 2022.04.23 (RENU BALA GAMBHIR) COURT MASTER 12:35:43 IST Reason: COURT MASTER