Supreme Court - Daily Orders
The Municipal Corporation, Jodhpur vs Laxman Singh . on 27 November, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.33+55 COURT NO.9 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). 32347/2015
(Arising out of impugned final judgment and order dated 27/08/2015
in DBCSA No. 580/2012 passed by the High Court of Rajasthan at
Jodhpur)
THE MUNICIPAL CORPORATION, JODHPUR Petitioner(s)
VERSUS
LAXMAN SINGH & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
WITH
SLP (C)....cc No. 20835/2015
(With application for c/delay in filing SLP and office report)
Date : 27/11/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. Manish Singhvi, Adv.
Mr. Prasenjit Pritam, Adv.
Mr. Irshad Ahmad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned judgment in SLP (C) No. 32347/2015 is allowed.
Exemption from filing O.T. in SLP (C) No. 32347/2015 is allowed.
Delay in CC No. 20835/2015 is condoned. Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.11.28 The special leave petitions are dismissed.
05:50:52 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master