Supreme Court - Daily Orders
The State Of Rajasthan vs Tejmal Choudhary on 21 February, 2022
Bench: Indira Banerjee, J.K. Maheshwari
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ITEM NO.16 Court 8 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 293/2022 in Crl.A. No. 1647/2021
(Arising out of impugned final judgment and order dated 16-12-2021
in Crl.A. No. No. 1647/2021 passed by the Supreme Court of India)
THE STATE OF RAJASTHAN Petitioner(s)
VERSUS
TEJMAL CHOUDHARY Respondent(s)
(FOR ADMISSION and IA No.21130/2022-EXEMPTION FROM FILING AFFIDAVIT
and IA No.21128/2022-APPROPRIATE ORDERS/DIRECTIONS )
WITH
MA 294/2022 in Crl.A. No. 1649/2021 (II)
(FOR ADMISSION and IA No.21061/2022-EXEMPTION FROM FILING AFFIDAVIT
and IA No.21057/2022-APPROPRIATE ORDERS/DIRECTIONS)
MA 297/2022 in Crl.A. No. 1648/2021 (II)
(FOR ADMISSION and IA No.20814/2022-EXEMPTION FROM FILING AFFIDAVIT
and IA No.20813/2022-MODIFICATION OF COURT ORDER)
MA 298/2022 in Crl.A. No. 1648/2021 (II)
(FOR ADMISSION and IA No.20981/2022-EXEMPTION FROM FILING AFFIDAVIT
and IA No.20978/2022-APPROPRIATE ORDERS/DIRECTIONS)
Date : 21-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Parties Mr. Saurabh Ray, Adv.
Mr. Nishanth Patil, AOR
Mr. Kaushal Sharma, Adv.
Ms. Malvika Kala, Adv.
Signature Not Verified
Mr. Brijender Chahar, Sr. Adv.
Mr. Ashish Penday, Adv.
Digitally signed by
Rachna
Date: 2022.02.21
15:57:21 IST
Reason: M/S. V. Maheshwari & Co., AOR
Mr. Brijender Chahar, Sr. Adv.
Mr. Ronak Karanpuria, AOR
Mr. Yogesh Kumar Mahur, Adv.
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Mr. Sumit Sharma, Adv.
Mr. Brijender Chahar, Sr. Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Surjeet Singh, Adv.
Ms. Chitrangda Rastravara, Adv.
Mr. Manvendra Singh, Adv.
Mr. Dashrath Singh, Adv.
Ms. Gunjan Negi, Adv.
Mr. Aditya Pratap Singh Chauhan, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. The Interlocutory Applications for orders/directions and modification of court’s order are dismissed. Pending applications, if any, stand disposed of accordingly.
Accordingly, the Miscellaneous Applications also stand
disposed of
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)