Supreme Court - Daily Orders
Ravindra Mohan Sharma And Ors. Etc. Etc. vs State Of Rajasthan And Ors. Etc. Etc. on 13 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.13 COURT NO.7 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).14261-14266/2015
(Arising out of impugned final judgment and order dated 10/04/2015
in No. 1695/2014, DBCSA No. 1696/2014, DBCSA No. 121/2015, DBCSA
No. 122/2015, DBCSA No. 123/2015 & DBCSA No. 132/2015 passed by the
High Court of Judicature for Rajasthan, Bench at Jodhpur)
RAVINDRA MOHAN SHARMA AND ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS. ETC. ETC. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 13/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sanjeev Prakash Sharma,Sr.Adv.
Mr. Lal Pratap Singh,Adv.
Mr. Gaurav Sharma,Adv.
Mr. Ankit Sethi,Adv.
Mr. Sandeep Sekhawat,Adv.
Mr. Umesh Pratap Singh,Adv.
Mr. R. C. Kohli,Adv.
For Respondent(s) Mr. P. Narsimhan,Sr.Adv.
Mr. Surya Kant,Adv.
Mr. R.N. Mathur,Sr.Adv.
Ms. Charu Mathur,Adv.
Mr. Prateek Mathur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain these special leave petitions, which are dismissed.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.05.14 16:41:27 IST Reason: (NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER