Supreme Court - Daily Orders
Shanti Devi vs State Of Nct Of Delhi on 19 February, 2016
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.74 COURT NO.9 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.) Diary No(s).
1488/2015
(Arising out of impugned final judgment and order dated 19/05/2014
in CRLA No. 713/2012 passed by the High Court of Rajasthan at
Jaipur)
ABDUL MAJID Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS. Respondent(s)
(Office report on default)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Mr. Lav Kumar Aggarwal, Adv.
Mr. Rahul Keshav, Adv.
Mr. Kundan Kumar Lal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per the oral prayer made by the learned counsel for the petitioner, delay in refiling the special leave petition is condoned.
The Office is directed to process the matter.
(S. K. RAKHEJA) (MADHU NARULA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2016.02.19
17:07:28 IST
Reason: