Supreme Court - Daily Orders
State Of Rajasthan vs Manjul Kumar Swami on 28 October, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.14 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) No....../2016
CC No(s).20154/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in DBCSA No.834/2015 passed by the High Court Of Rajasthan At
Jodhpur)
STATE OF RAJASTHAN AND ANR Petitioner(s)
VERSUS
MANJUL KUMAR SWAMI Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 28/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rohit K. Singh,Adv.
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. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.10.28
16:05:03 IST
Reason: