Supreme Court - Daily Orders
The State Of Rajasthan vs Satish Chandra Sharma on 27 April, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.9 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10445/2018
(Arising out of impugned final judgment and order dated 13-01-2017
in DBWR No. 316/2016 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
STATE OF RAJASTHAN & ANR. Petitioner(s)
VERSUS
SATISH CHANDRA SHARMA Respondent(s)
( IA No.56759/2018-CONDONATION OF DELAY IN FILING and IA
No.56760/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 27-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Pranaya Kumar Mohapatra, Adv.
Mr. Milind Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.28 12:52:54 IST Reason: