Supreme Court - Daily Orders
The State Of Rajasthan vs Smt. Prem Kanwar(D)Thr. Lrs on 5 February, 2016
Bench: Dipak Misra, N.V. Ramana
ITEM NO.6 COURT NO.4 SECTION XV
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 (C)......CC 22316/2015
(Arising out of impugned final judgment and order dated
12/05/2015 in DBCSA No. 185/2013 passed by the High Court of
Rajasthan at Jodhpur)
STATE OF RAJASTHAN AND ORS. Petitioner(s)
VERSUS
PREM KANWAR (D) THROUGH LRS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ajay Kapur, AAG
Mr. Milind Kumar, AOR
For Respondent(s) Mr. Vivek Tankha, Sr. Adv.
Mr. D.D. Thanvi, Adv.
Mr. H.D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr. Rishi Matoliya, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
As Mr. Rishi Matoliya, learned counsel, has entered appearance on behalf of the contesting respondents, no further notice need be issued.
Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks therefrom.
List the matter after eight weeks.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.02.05 16:57:24 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master