Supreme Court - Daily Orders
The State Of Rajasthan vs Babu Khan on 29 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.20 COURT NO.1 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) ....../2017 (Diary No(s).36342/2017)
(Arising out of impugned final judgment and order dated 22-03-2017
in DBCWP No. 361/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE STATE OF RAJASTHAN Petitioner(s)
VERSUS
BABU KHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.11398/2018-CONDONATION OF DELAY
IN FILING and IA No.11399/2018-EXEMPTION FROM FILING O.T. and IA
No.11401/2018-CONDONATION OF DELAY IN REFILING)
Date : 29-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Manish Malik, Adv.
Ms. Ruchi Kohli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, fixing a returnable date within six weeks. If the respondent has not yet been released, he shall not be released.
Liberty to mention.
Signature Not Verified (Subhash Chander) Digitally signed by SATISH KUMAR YADAV Date: 2018.01.29 17:23:07 TLT (H.S.Parasher) Reason: AR-cum-PS Assistant Registrar