Supreme Court - Daily Orders
Yogendra Singh Gurjar vs State Of Rajasthan . on 3 March, 2016
Author: Fakkir Mohamed Ibrahim Kalifulla
Bench: Fakkir Mohamed Ibrahim Kalifulla
ITEM NO.69[CHAMBER] COURT NO.6 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 for Special Leave to Appeal (C) No. 27776/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in DBSA No. 820/2014 11/03/2015 in SBCWP No. 8117/2011 passed by
the High Court of Judicature for Rajasthan at Jaipur)
YOGENDRA SINGH GURJAR Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(Office report on default)
Date : 03/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
[IN CHAMBER]
For Petitioner(s)
Mr. P. K. Jain, A.O.R.[NP]
For Respondent(s)
The Court made the following
O R D E R
As a matter of last chance, four weeks' time is granted to file copies of the orders dated 21.07.2009, 31.12.2010 and 14.052003 as pointed out in the office report dated 20th January, 2016.
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.03.04 17:25:13 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER