Supreme Court - Daily Orders
Manoj Kumar Tungariya vs The State Of Rajasthan on 20 November, 2017
Bench: Arun Mishra, Rohinton Fali Nariman
ITEM NO.6 COURT NO.10 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23156/2017
(Arising out of impugned final judgment and order dated 11-11-2016
in DBCSAW No. 453/2016 in SBCWP. No. 1743/2005 and order dated
16-12-2016 in DBSAW Nos. 1262/2016, 1075/2016 , 1088/2016 ,
1122/2016 , 1123/2016 , 1125/2016 , 1126/2016 , 1127/2016 ,
1129/2016 , 1134/2016,1138/2016 , 1139/2016 and order dated
28-03-2017 in DBCRP No. 259/2016 in DBCSAW No. 453/2016 in SBCWP
No. 1743/2005 passed by the High Court Of Judicature For Rajasthan
At Jaipur)
MANOJ KUMAR TUNGARIYA ETC. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS.ETC. Respondent(s)
( IA No.119698/2017-CONDONATION OF DELAY IN FILING and IA
No.119702/2017-EXEMPTION FROM FILING O.T. and IA
No.119695/2017-PERMISSION TO FILE SLP/TP and IA
No.119700/2017-CONDONATION OF DELAY IN REFILING)
Date : 20-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Ms. Naina Saraf, Adv.
Mr. Vivek Jain, AOR
Ms. Suchitra Kumbhat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLPs is granted. Delay condoned.
No case for interference with the impugned judgment is made out. Accordingly, the Special leave petitions are dismissed.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.11.2015:31:36 IST Pending application, if any shall stand disposed of.
Reason:(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER