Supreme Court - Daily Orders
Shanti Lal vs State Of Rajasthan . on 9 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.201 COURT NO.5 SECTION II
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 (Crl.) No(s). 1680/2012
(Arising out of impugned final judgment and order dated 12/09/2011
in SBCRP No. 89/2010 passed by the High Court Of Rajasthan At
Jodhpur)
SHANTI LAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T., permission to file
additional documents and office report)
(For final disposal)
Date : 09/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Aishwarya Bhati (A.C.),Adv.
Mr. Hemanshu Sharma,Adv.
Ms. Neha,Adv.
Mr. T. Gopal,Adv.
Ms. Priyadarshni Priya,Adv.
Ms. Priyanka,Adv.
Mr. Gaurav Agrawal,Adv.
For Respondent(s) Gp. Capt. Karan Singh Bhati,Adv.
Mr. Milind Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on a Non-Miscellaneous Day after summer vacation.
Signature Not Verified[O.P. SHARMA] [INDU BALA KAPUR] Digitally signed by Om Parkash Sharma Date: 2015.02.10 16:39:25 IST Reason: COURT MASTER COURT MASTER