Supreme Court - Daily Orders
State Of Rajasthan vs Mangal Singh . on 26 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.29 COURT NO.7 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)......CC No(s).
17689/2016
(Arising out of impugned final judgment and interim order dated
18/12/2015 in DBCWP No. 6210/2003 passed by the High Court of
Rajasthan at Jodhpur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
MANGAL SINGH AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Paritosh Anil, Adv.
Mr. Dhruv Mohan, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any justification to interfere with the impugned judgement passed by the High Court. The same is dismissed accordingly.
(SWETA DHYANI) (SNEH LATA SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.09.29
15:52:19 IST
Reason: