Supreme Court - Daily Orders
The State Of Rajasthan vs Lala Ram Nama on 30 June, 2021
Bench: Sanjay Kishan Kaul, Krishna Murari
ITEM NO.12 Court 8 (Video Conferencing) 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) No(s). 7374/2021
(Arising out of impugned final judgment and order dated 21-01-2020
in DBSAW No. 409/2019 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
LALA RAM NAMA Respondent(s)
(FOR ADMISSION and I.R. and IA No.65854/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.65855/2021-EXEMPTION FROM
FILING O.T. )
Date : 30-06-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Md. Akram Khan, Adv.
Mr. Sandeep Kumar Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner. We find no grounds to interfere with the impugned judgment and order passed by the High Court under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Rachna Date: 2021.07.05 (MANISH ISSRANI) 16:56:53 IST Reason: (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH)