Supreme Court - Daily Orders
State Of Rajasthan vs Balbir on 2 November, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.31 COURT NO.7 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.)....../2015
CRLMP No(s). 18425/2015
(Arising out of impugned final judgment and order dated 01/04/2015
in DBCRJ No. 417/2006 passed by the High Court of Judicature for
Rajasthan at Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
BALBIR & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Kiran Bala Sahay,Adv.
Ms. Priyadarshni Priya,Adv.
Ms. Priyanka,Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.11.03
17:22:59 IST
Reason: