Supreme Court - Daily Orders
Sukhpal vs State Of Rajasthan on 12 October, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.33 COURT NO.6 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.)...... CRLMP No(s).
17218/2015
(Arising out of impugned final judgment and order dated 13/04/2015
in DBCRP No. 417/2011 passed by the High Court Of Rajasthan At
Jaipur)
SUKHPAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Puran Mal Saini, Adv.
Ms. Anzu K. Varkey, Adv.
Mr. Ranbir Singh Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
The matter is adjourned for two weeks, as prayed for.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.10.12 22:25:35 IST Reason: