Supreme Court - Daily Orders
The State Of Rajasthan vs Gomi on 21 March, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
Diary No(s). 4597/2023
ITEM NO.13 + 47 COURT NO.15 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4597/2023
(Arising out of impugned final judgment and order dated 02-02-2022
in DBCSA No. 940/2019 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
GOMI Respondent(s)
( IA No.31890/2023-CONDONATION OF DELAY IN FILING and IA
No.31891/2023-EXEMPTION FROM FILING O.T. and IA No.31892/2023-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 6000/2023
ITEM NO.47
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 6000/2023
([TO BE TAKEN UP ALONG WITH ITEM NO.13 I.E. Diary No.
4597/2023.]...FOR ADMISSION and I.R. and IA No.37722/2023-
CONDONATION OF DELAY IN FILING and IA No.37724/2023-EXEMPTION FROM
FILING O.T. and IA No.37725/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Prateek K. Chadha, AAG
Mr. Vrishank Singhania, Adv.
Mr. Sreekar A, Adv.
Mr. Anand Shankar, AOR
For Respondent(s)
Signature Not Verified
Mr. V.k. Shukla, Sr. Adv.
Mr. Anjani Kumar Mishra, AOR
Digitally signed by
SONIA BHASIN
Date: 2023.03.21
19:26:08 IST
Reason: Mrs. Hardeep K Mishra, Adv.
Mr. Praveen Mishra, Adv.
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Diary No(s). 4597/2023
Dr. Arun Kumar Jha, Adv.
Mr. R. N. Mathur, Sr. Adv.
Mr. Himanshu Jain, Adv.
Mr. Sandeep Malik, Adv.
Mr. Rishi Raj Mahashwari, Adv.
Mr. Inderjeet Singh, Adv.
Ms. Richa Yadav, Adv.
Mr. Sushil Kumar Singh, Adv.
Mr. Pranav Kumar, AOR
Mr. Anjani Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mr. Pranav Kumar, learned counsel waives service of notice for respondent-caveator. He is represented by Mr. R.N. Mathur, learned senior counsel for the respondent. He is directed to file a counter affidavit within four weeks. The State shall file rejoinder within two weeks thereafter and the matters may be listed after six weeks. In the meantime, the implementation of the impugned order(s) shall remain stayed.
(SONIA BHASIN) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)
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