Supreme Court - Daily Orders
Nathu Lal vs State Of Rajasthan on 19 January, 2016
Bench: M.Y. Eqbal, Arun Mishra
ITEM NO.18 COURT NO.9 SECTION II
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 (Crl.) No(s). 9458/2011
(Arising out of impugned final judgment and order dated 19/11/2010
in CRLA No. 207/2007 passed by the High Court Of Rajasthan At
Jodhpur)
NATHU LAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with office report)
(For final disposal)
WITH
SLP(Crl) No. 8204-8205/2011
(With Office Report)
(For final disposal)
SLP(Crl) No. 2934-2936/2012
(With Office Report)
(For final disposal)
Date : 19/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Ardhendumauli Kumar Prasad,Adv.
Ms. Taruna A. Prasad, Adv.
Mr. Aviral Shukla, Adv.
Mr. Mohan Lal Sharma,Adv.
Mr. Shiv Ram Sharma,Adv.
For Respondent(s)
Mr. Ram Naresh Yadav, Adv.
For Mr. Ajay Choudhary,Adv.
Signature Not Verified
Mr. S.S. Shamshery, AAG Rajasthan, Adv.
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.01.19
Mr. Ram Naresh Yadav, Adv.
16:51:48 IST
Reason: Mr. Amit Sharma, Adv.
Mr. Ishu Prayas, Adv.
Ms. S. Spandana Reddy, Adv.
For Ms. Ruchi Kohli,Adv.
-2-
UPON hearing the counsel the Court made the following
O R D E R
S.L.P.(Crl.) Nos. 9458 of 2011 & 8204-8205 of 2011 Learned counsel appearing for the petitioners as also for the State submit that these special leave petitions have become infructuous. The same are, accordingly, dismissed as having become infructuous.
S.L.P.(Crl.) Nos.2934-2936 of 2012 Put up these special leave petitions after six weeks.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.