Supreme Court - Daily Orders
The State Of Rajasthan vs Shri Gopal Kumawat on 19 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
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ITEM NO.8,8.1-8.6 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 for Special Leave to Appeal (C) No. 25565/2015
(Arising out of impugned final judgment and order dated
29-07-2015 in DBCWP No. 2963/2007 passed by the High Court Of
Judicature For Rajasthan At Jaipur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
SHRI GOPAL KUMAWAT Respondent(s)
(With appln.(s) for exemption from filing O.T., permission to
bring addl. facts and documents on record and with prayer for
interim relief)
WITH
SLP(C) No. 1529/2015 (III)
(With appln. for stay)
SLP(C) No. 15751/2014 (III)
SLP(C) No. 14124-14125/2012 (III)
(With appln.(s) for impleadment/intervention,d permission to
place on record subsequent facts and with prayer for interim
relief)
SLP(C) No. 35644/2016 (XV)
SLP(C) No. 6551/2017 (III)
SLP(C) No. 33342/2015 (XV)
(With prayer for interim relief)
Date : 19-09-2017 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.09.19
For Petitioner(s) Mr. Shiv Mangal Sharma, AAG
Mr. Saurabh Rajpal, Adv.
17:14:53 IST
Reason:
Ms.Ruchi Kohli, AOR
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Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Ms. Parul Shukla, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E.C. Agrawala, AOR
For Petitioner(s)/ Mr. Preetesh Kapoor, Adv.
Respondent(s) Mrs. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Mr. Nachiketa Joshi, AOR
Mr. Sudhakar Joshi, Adv.
Mrs. Sucheta Joshi, Adv.
For Respondent(s) Mr. Mahendra Anand, Sr. Adv.
Mr. A. Henry, Adv.
for Dr. Kailash Chand, AOR
Mr. Anil Kumar Mishra-I, AOR
Mr. V. Giri, Sr. Adv.
Mr. Mukul Kumar, AOR
Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel appearing for the State of Rajasthan, list the matters on 04.10.2017.
In the meantime, learned counsel for the petitioner(s) will take steps to complete the service of notice on unserved respondents.
[ Charanjeet Kaur ] [ Madhu Narula ] A.R.-cum-P.S. Branch Officer