Supreme Court - Daily Orders
The State Of Rajasthan vs Shiv Charan Meena on 5 October, 2018
Bench: Uday Umesh Lalit, D.Y. Chandrachud
ITEM NO.10 COURT NO.11 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.23134/2018
(Arising out of impugned final judgment and order dated 16-11-2017
in DBSAW No. 1342/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
SHIV CHARAN MEENA Respondent(s)
(FOR ADMISSION and I.R. and IA No.139648/2018-CONDONATION OF DELAY
IN FILING and IA No.139646/2018-EXEMPTION FROM FILING O.T. and IA
No.139649/2018-CONDONATION OF DELAY IN REFILING )
Date : 05-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Paritosh Anil, Adv.
Mr. Dhruv Mohan, Adv.
Ms. Ruchi Kohli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in four weeks.
In the meanwhile, there will be stay of contempt proceedings in S.B. Civil Contempt Petition No.1689 of 2017, pending before the High Court.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2018.10.06 13:06:18 IST Reason: (MUKESH KUMAR) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER