Supreme Court - Daily Orders
Hariram vs The State Of Rajasthan on 17 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.43 COURT NO.2 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). 8659/2017
(Arising out of impugned final judgment and order dated 19-09-2017
in DBCRL No. 51/1991 passed by the High Court Of Judicature For
Rajasthan at Jaipur)
HARIRAM Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(IA No.117282/2017-EXEMPTION FROM FILING O.T.)
Date : 17-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Sushil Kr. Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Ms. Ankita Gupta, Adv.
Mr. Shailendra Sharma, Adv.
Mr. Pankaj Sharma, Adv.
Mr. Harsh Jain, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Pratibha Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in six weeks.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.11.17
17:11:44 IST
Reason: