Supreme Court - Daily Orders
State Of Rajasthan vs Kavita @ Kumkum Devi on 1 May, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.33 COURT NO.8 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.)......
CRLMP No. 7474/2017
(Arising out of impugned final judgment and order dated 21/09/2016
in CRLA No. 1064/2006 passed by the High Court of Rajasthan at
Jodhpur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
KAVITA @ KUMKUM DEVI Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Nalin Kohli, Adv.
Mr. Indrajeet Singh, Adv.
Ms. Vishakha Ahuja, Adv.
Mr. Ankit Roy, Adv.
Mr. Rohit K. Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Nidhi Ahuja) (Mala Kumari Sharma) Court Master Court Master Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.05.08 15:05:08 IST Reason: