Supreme Court - Daily Orders
Union Of India And Ors. vs G. R. Meghwal on 14 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.28 Court 12 (Video Conferencing) 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 for Special Leave to Appeal (C) No. 24191/2016
(Arising out of impugned final judgment and order dated 29-03-2016
in DBCWP No. 740/2016 passed by the High Court of Judicature for
Rajasthan at Jaipur)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
G. R. MEGHWAL Respondent(s)
Date : 14-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Ms. Madhavi Divan, ASG
Mr. Gurmeet Singh Makker, AOR
Ms. Neela Kedar Gokhale, Adv.
Ms. Praveena Gautam, Adv.
Ms. Vimla Sinha, Adv.
Mr. Nacjoleta Joshi, Adv.
For Respondent(s) Mr. Mukesh Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Ms. Madhavi Divan, learned ASG appearing on behalf of the petitioners and Shri Mukesh Kumar Sharma, learned counsel appearing on behalf of the respondent.
Leave granted.
Arguments concluded.
Judgment reserved.
(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by R Natarajan Date: 2022.03.14 16:44:56 IST Reason: