Supreme Court - Daily Orders
Jamidara Trading Company vs State Of Rajasthan on 28 November, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.27 COURT NO.11 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)....../2016
(CC No.22213/2016)
(Arising out of impugned final judgment and order dated 07/12/2015
in DBCSA No. 927/2015 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
JAMIDARA TRADING COMPANY Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rishabh S.,Adv.
for M/s. M. V. Kini & Associates,Advs.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(Anita Malhotra) (Saroj Kumari Gaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2016.11.29
17:32:35 IST
Reason: