Supreme Court - Daily Orders
Kailash Chandra Agarwal vs The State Of Rajasthan on 8 February, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.8 COURT NO.2 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.) No(s). 1092/2018
(Arising out of impugned final judgment and order dated 17-01-2018
in SBCRLMP No. 159/2018 passed by the High Court Of Judicature For
Rajasthan at Jodhpur)
KAILASH CHANDRA AGARWAL Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(IA No.17505/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.17508/2018-EXEMPTION FROM FILING O.T.)
Date : 08-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Ronak Karanpuria, Adv.
Mr. Ashish Pandey, Adv.
Mr. Nikhil Mishra, Adv.
Mr. Baij Nath Patel, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere with the impugned order. The special leave petition is dismissed.
Pending application(s), if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR CUM PS COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2018.02.08
15:29:11 IST
Reason: