Supreme Court - Daily Orders
State Of Rajasthan vs Fatehkaran Mehdu on 9 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.34 COURT NO.6 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). 3998/2011
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/11/2010
IN SBCRR NO. 592/2009 PASSED BY THE HIGH COURT OF RAJASTHAN AT
JODHPUR)
STATE OF RAJASTHAN PETITIONER(S)
VERSUS
FATEHKARAN MEHDU RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND STAY AND OFFICE
REPORT)
WITH
SLP(CRL) NO. 3996/2011
(WITH OFFICE REPORT)
Date : 09/09/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, Adv.
For Respondent(s) Mr. Jageep Dhankhar, Sr. Adv.
Mr. Sunil Kumar Jain, Adv.
Mr. Kaushik Choudhury, Adv.
Mr. Anish Kumar Gupta, Adv.
Mr. Chandra Shekhar Suman, Adv.
Mr. R.K. Rajwanshi, Adv.
Mr./Ms. Navneet Gupta, Adv.
Ms. Deepshikha Bharati, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
List the matters after four weeks.
Signature Not Verified Digitally signed by VINOD LAKHINADate: 2016.09.09 [VINOD LAKHINA] [ASHA SONI] 17:20:08 IST Reason: COURT MASTER COURT MASTER