Supreme Court - Daily Orders
The State Of Rajasthan vs Dr. Nem Singh Rajpurohit on 11 October, 2018
Author: Vineet Saran
Bench: Vineet Saran
ITEM NO.22 COURT NO.6 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No.2376/2018 in I.A.Nos.117520 & 127972/2018 in
SLP(C)No…………………...D.No.427972/2016
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
DR. NEM SINGH RAJPUROHIT & ORS. Respondent(s)
(With applns for c/delay in filing application for restoration and
for restoration)
Date : 11-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
[IN CHAMBERS]
For Petitioner(s) Mr. Saurabh Rajpal,Adv.
Ms. Ruchi Kohli,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is restored to its original number.
Miscellaneous application as well as interlocutory applications for restoration and condonation of delay in filing restoration stand allowed.
(Saroj Kumari Gaur) (Sarita Purohit)
Branch Officer AR-cum-PS
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2018.10.11
17:05:45 IST
Reason: