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The State Of Rajasthan vs Mohammad Imtiyaz on 23 January, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.17                                   COURT NO.14                    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).    103/2023

     (Arising out of impugned final judgment and order dated 22-09-2022
     in SBCRLMP No. 5502/2022 passed by the High Court Of Judicature For
     Rajasthan At Jodhpur)

     THE STATE OF RAJASTHAN & ANR.                                               Petitioner(s)

                                                         VERSUS

     MOHAMMAD IMTIYAZ                                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.1747/2023-EXEMPTION FROM FILING
     O.T. and IA No.1746/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 23-01-2023 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                               HON'BLE MR. JUSTICE DIPANKAR DATTA


     For Petitioner(s)                     Mr. Anmol Kumar Bidhuri, Adv.
                                           Mohd S. Siddiqui, Adv.
                                           Mr. Amit Kumar Bidhuri, Adv.
                                           Mr. Yudhister Bharadwaj, Adv.
                                           Mr. Nishanth Patil, AOR

     For Respondent(s)                     Mr. Kapil Joshi, Adv.
                                           Pashupati N. R., Adv.
                                           M/S. Knc, AOR


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Issue notice.

Mr. Kapil Joshi, Adv. accepts notice on behalf of the caveator/respondent.

Reply, if any, may be filed within two weeks.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)