Supreme Court - Daily Orders
Sanjay Kumar Garg vs The State Of Rajasthan on 10 December, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.47 COURT NO.2 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(s). 31848/2018
(Arising out of impugned final judgment and order dated 27-11-2018
in DBCWP No. 9458/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SANJAY KUMAR GARG Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR I.R. and IA No.173606/2018-EXEMPTION FROM FILING O.T. and IA
No.173603/2018-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS and
IA No.173611/2018-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 10-12-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Parag Tripathi, Sr. Adv.
Ms. Devanshi, Adv.
Mr. Shwetank Singh, Adv.
Ms. Manju Jetley, AOR
For Respondent(s) Mr. Abhinav Shrivastava, AOR
Mr. Sanjay Kumar Pandey, Adv.
Mr. Rahul Gupta, Adv.
Ms. Sana Kamra, Adv.
Mr. R.P. Singh, Adv.
Mr. Maninder Singh, Sr. Adv.
Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Ms. Nidhi Jaswal, aDv.
Ms. Ruchi Kohli, AOR
Mr. Prabhas Bajaj, Adv.
Ms. Kanika Saran, Adv.
Ms. Srishti Mishra, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by DEEPAK GUGLANI Date: 2018.12.11 15:29:06 IST Reason: Exemption from filing O.T. is granted. 1 Permission to file lengthy list of dates is granted. Issue notice returnable in two weeks. Dasti, in addition, is permitted.
Ms. Ruchi Kohli, learned counsel accepts notice on behalf of State of Rajasthan and Mr. Abhinav Shrivastava, learned counsel accepts notice on behalf of respondent Nos. 8 to 11. Service be effected on the remaining respondents. Reply be filed in the meanwhile.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
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