Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Supreme Court - Daily Orders

State Of Rajasthan vs Fatehkaran Mehdu on 25 November, 2016

Bench: Ranjan Gogoi, L. Nageswara Rao

     ITEM NO.41                            COURT NO.5                   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). 3998/2011

     (Arising out of impugned final judgment and order dated 16/11/2010
     in SBCRR No. 592/2009 passed by the High Court of Rajasthan at
     Jodhpur)

     STATE OF RAJASTHAN                                                    Petitioner(s)

                                                   VERSUS
     FATEHKARAN MEHDU                                                      Respondent(s)

     (with appln. (s) for exemption from filing O.T. and stay and office
     report)

     SLP(Crl) No. 3996/2011
     (With Office Report)

     Date : 25/11/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)              Mr.   S.S. Shamshery, AAG
                                    Mr.   Amit Sharma, Adv.
                                    Mr.   Prateek Yadav, Adv.
                                    Mr.   Ankit Raj, Adv.
                                    Ms.   Ruchi Kohli,Adv.

     For Respondent(s)              Mr. Sunil Kumar Jain,Adv.
                                    Mr. Kaushik Chaudhury, Adv.
                                    Mr. Punya Garg, Adv.

                                    Mr.   Anish Kumar Gupta,Adv.
                                    Mr.   Chandra Shekhar Suman, Adv.
                                    Mr.   R.k. Rajwanshi, Adv.
                                    Ms.   Deepshikha Bharati, Adv.
                                    Mr.   Navneet Gupta, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Perused the letter circulated by Shri Sunil Signature Not Verified Digitally signed by Kumar Jain, learned counsel for the respondent. NEETU KHAJURIA Date: 2016.11.28 16:58:31 IST Reason: List these matters after four weeks.



                          (Neetu Khajuria)                            (Asha Soni)
                            Court Master                              Court Master