Supreme Court - Daily Orders
Shanti Lal vs State Of Rajasthan . on 25 October, 2016
Bench: Pinaki Chandra Ghose, Ashok Bhushan
ITEM NO.24 COURT NO.7 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.1680/2012
(Arising out of impugned final judgment and order dated 12/09/2011
in SBCRP No. 89/2010 passed by the High Court of Rajasthan at
Jodhpur)
SHANTI LAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents and office report)
(for final disposal)
Date : 25/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
Mr. Abhikalp Pratap Singh, Adv.
Ms. Aishwarya Bhati(A.C.),Adv.
For Respondent(s) Gp. Capt. Karan Singh Bhati,Adv.
Mr. Milind Kumar,AOR
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is dismissed.
Pending application(s), if any, stand(s) disposed of.
(SONALI SAUND) (SNEH LATA SHARMA) Signature Not Verified SR.P.A COURT MASTER Digitally signed by SONALI SAUND Date: 2016.10.28 17:34:41 IST Reason: