Supreme Court - Daily Orders
Mahendra Kumar Yadav And Ors. Etc. vs The State Of Rajasthan And Ors. Etc. on 5 December, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
ITEM NO.49 COURT NO.10 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) NOS......./2014
CC Nos.19472-19475/2014
(Arising out of impugned final judgment and order dated 23/05/2014
in DBCWP No. 15089/2013,23/05/2014 in DBCWP No.
15115/2013,23/05/2014 in DBCWP No. 15492/2013,23/05/2014 in DBCWP
No. 15040/2013 passed by the High Court Of Rajasthan At Jaipur)
MAHENDRA KUMAR YADAV & ORS ETC Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R. R. Jangu, Adv.
Ms. Shalu Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners submits that notice was issued in pending SLP(C) No.22387/2014 arising out of the common impugned order.
Let these matters come along with SLP(C) No.22387/2014 on 12.12.2014.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.12.05 17:18:30 IST Reason: (SANJAY KUMAR-II) (INDU POKHRIYAL) COURT MASTER COURT MASTER