Supreme Court - Daily Orders
Raju @ Khoti vs The State Of Rajasthan on 24 November, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.35 COURT NO.8 SECTION II
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 (CRIMINAL) Diary No(s). 12337/2020
(Arising out of impugned final judgment and order dated 01-06-2019
in DBCRA No. 688/2011 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
RAJU @ KHOTI Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R.
IA No. 196887/2022 - CONDONATION OF DELAY IN FILING
IA No. 196888/2022 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 196890/2022 - EXEMPTION FROM FILING O.T.)
Date : 24-11-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Mrinmay Bhattmewara, Adv.
Mrs. Samprati Bhattmewara, Adv.
Mr. Ankit Verma, Adv.
Mr. Rajvir Singh Bhati, Adv.
Mr. Shalabh Kaushik, Adv.
Mr. Vivek Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel appearing for the petitioner seeking adjournment on the ground of personal difficulty, list on 25th January, 2024.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.11.28 17:50:00 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER