Supreme Court - Daily Orders
Mohammad Arif Contractor vs State Of Rajasthan on 31 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.43 COURT NO.1 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).20952/2015
(Arising out of impugned final judgment and order dated 08/04/2015
in SBAA No. 90/2012 passed by the High Court of Rajasthan at
Jaipur)
MOHAMMAD ARIF CONTRACTOR Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ANR. Respondent(s)
(With prayer for interim relief)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Niraj Bobby Paonam, Adv.
For Mr. S. K. Bhattacharya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the petitioner has circulated a letter dated 29.07.2015 praying for adjournment on the ground that he is indisposed.
List the matter after four weeks.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2015.08.01
12:44:31 IST
Reason: