Supreme Court - Daily Orders
State Of Rajasthan vs Dharam Veer Sahani on 20 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.30 COURT NO.5 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)......CC 7023/2015
(Arising out of impugned final judgment and order dated 19/08/2014
in DBCSA No. 1175/2013 passed by the High Court of Rajasthan at
Jaipur)
STATE OF RAJASTHAN AND ORS Petitioner(s)
VERSUS
DHARAM VEER SAHANI Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 20/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Ms. Ruchi Kohli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 28th April, 2015.
(Chetan Kumar) (H.S. Parasher)
Signature Not Verified
Digitally signed by
Court Master Court Master
Chetan Kumar
Date: 2015.04.20
16:14:16 IST
Reason: