Supreme Court - Daily Orders
V. Shashank Shekhar vs Union Of India on 7 December, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.25 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41023/2018
(Arising out of impugned final judgment and order dated 03-05-2018
in DBCW No. 2826/2000 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
V. SHASHANK SHEKHAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR I.R. and IA No.169112/2018-CONDONATION OF DELAY IN FILING )
Date : 07-12-2018 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) Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Mr. Amith J., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matter after ten weeks.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.12.08 10:39:41 IST Reason: