Supreme Court - Daily Orders
State Of Rajasthan &Amp Ors. vs Mitendra Singh Rathore . on 15 November, 2016
Item No.21 1
REGISTRAR COURT. 2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 32671/2013
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
MITENDRA SINGH RATHORE & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 586-590/2014
Office Report)
SLP(C) No. 591-600/2014
Office Report)
SLP(C) No. 2029-2038/2014
Office Report)
SLP(C) No. 4537-4547/2014
Office Report)
SLP(C) No. 7077-7087/2014
Office Report)
SLP(C) No. 7088-7099/2014
Office Report)
SLP(C) No. 36122/2014
Office Report)
SLP(C) No. 27073/2015
Interim Relief and Office Report)
SLP(C) No. 27098/2015
Interim Relief and Office Report)
Signature Not Verified
SLP(C) No. 27136/2015
Digitally signed by
MADHU GROVER
Date: 2016.11.15
Interim Relief and Office Report)
16:52:07 IST
Reason:
SLP(C) No. 28046/2015
Interim Relief and Office Report)
Item No.21 2
SLP(C) No. 28051/2015
Interim Relief and Office Report)
SLP(C) No. 28091/2015
Interim Relief and Office Report)
SLP(C) No. 29021/2015
Interim Relief and Office Report)
SLP(C) No. 29451/2015
Interim Relief and Office Report)
SLP(C) No. 29481/2015
Interim Relief and Office Report)
SLP(C) No. 29539/2015
Interim Relief and Office Report)
SLP(C) No. 28885/2015
Interim Relief and Office Report)
Date : 15/11/2016 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Ruchi Kohli,Adv.
Mr. S.S. Shamshery,Adv.
Mr. Amit Sharma,Adv.
Mr. Irshad Ahmad,Adv.
For Respondent(s)
Mr. C. K. Rai,Adv.
Ms. Aishwarya Bhati,Adv.
Mr. Arvind Kumar,Adv.
Ms. Nidhi,Adv.
Mr. Naresh Kumar,Adv.
Mr. Ajay Vikram Singh,Adv.
Ms. Priyanka Singh,Adv.
Dr. Kailash Chand,Adv.
Ms. Heena Khan,Adv.
Item No.21 3
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 32671/2013 and 27073,27098,27136, 28046, 28051,28091, 28885, 29021, 29451, 29481 and 29539/2015 Ld. Counsel for the petitioners has failed to file spare copies for issuance of notice despite opportunities. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
SLP(C) Nos. 7088-7099/2014 Being complete matter, list the matter before the Hon'ble Court as per rules.
SLP(C) Nos.36122,586-590,591-600,2029-2038,4537-4547 and 7077-7087/2014 Ld. Counsel for the petitioners shall within a period of four weeks, as last chance file spare copies for issuance of notice to the unserved respondents.
List again on 16.12.2016.
(M V RAMESH) Registrar MG