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Supreme Court - Daily Orders

Sohan Lal vs Board Of Revenue Rajasthan Ajmer on 6 October, 2017

Bench: S.A. Bobde, L. Nageswara Rao

                   ITEM NO.8, 8.1                COURT NO.5                 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)..../2017
                                              Diary No(s). 27701/2017

                   (Arising out of impugned final judgment and order dated
                   10-03-2017 in DBSAW No. 679/2016 passed by the High Court Of
                   Judicature For Rajasthan At Jodhpur)

                   SOHAN LAL                                              Petitioner(s)

                                                      VERSUS

                   BOARD OF REVENUE RAJASTHAN AJMER & ORS.                Respondent(s)

                   (IA No.92717/2017-CONDONATION OF DELAY        IN     FILING    and   IA
                   No.92718/2017-EXEMPTION FROM FILING O.T.)

                   WITH
                   Petition(s) for Special Leave to Appeal (C) No.(s)..../2017
                                                 Diary No(s). 27702/2017 (XV)
                   (IA No.95034/2017-CONDONATION OF DELAY IN FILING and IA
                   No.95037/2017-EXEMPTION FROM FILING O.T.)

                   Date : 06-10-2017 These matters were called on
                                        for hearing today.

                   CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO


                   For Petitioner(s)     Mr.Saurabh Ajay Gupta, AOR
                                         Mr. Nishantg Bishnoi, Adv.

                   For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

We see no reason to interfere with the impugned judgment(s) and order(s) passed by the High Court.

Signature Not Verified

The special leave petitions are, accordingly, Digitally signed by CHARANJEET KAUR Date: 2017.10.06 dismissed.

16:34:39 IST Reason:

[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer