Supreme Court - Daily Orders
Arpit Jain vs Union Of India on 1 May, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.7 COURT NO.5 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. 11111/2018
(Arising out of impugned final judgment and order dated 02-11-2018
in SBCRMBA No. 13158/2018 passed by the High Court of Judicature
for Rajasthan at Jaipur)
ARPIT JAIN Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With I.A. No. 10771/2019 and IA No. 184086/2018 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 01-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Namit Saxena, Adv.
Ms. Taruna Ardhendumauli Prasad, AOR
For Respondent(s)
Ms. Sunita Rani Singh, Adv.
Ms. Aakanksha Kaul, Adv.
Ms. Swarupma Chaturvedi, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Prayer for bail rejected at this stage. The special leave petition stands disposed of. Pending applications stand disposed of.
(NIDHI AHUJA) (RENU DIWAN) Signature Not Verified COURT MASTER (SH) ASSISTANT REGISTRAR Digitally signed by NIDHI AHUJA Date: 2019.05.11 13:38:15 IST Reason: