Supreme Court - Daily Orders
The State Of Rajasthan vs Phoosa Ram . on 16 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.61 COURT NO.1 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.) No(s). 5858/2014
(Arising out of impugned final judgment and order dated 20/03/2013
in DBCRA No. 117/2010 passed by the High Court Of Rajasthan at
Jodhpur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
PHOOSA RAM & ANR. Respondent(s)
(with office report)
Date : 16/07/2015 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. Milind Kumar,Adv.
Mr.Kunal Verma, Adv.
Mr.Prasanna Mohan, Adv.
Ms.Keki Vajpei, Adv.
For Respondent(s) Mr.Mahabir Singh, Sr.Adv.
Mr.Gagandeep Sharma, Adv.
Mr.Abhishek Jain, Adv.
Mr. Nikhil Jain,Adv.
Ms.Preeti Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with S.L.P.(Crl.)No.7020/2013.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Signature Not Verified Asstt.Registrar Digitally signed by Ramana Venkata Ganti Date: 2015.07.16 16:49:34 IST Reason: