Supreme Court - Daily Orders
Rajiv Kumar Dixit vs State Of Rajasthan . on 26 September, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.17 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
Petition(s) for Special Leave to Appeal (C) No(s). 18476/2012
(Arising out of impugned final judgment and order dated 30/05/2012
in DBCSA No. 749/2012,30/05/2012 in SBCWP No. 488/2012 passed by
the High Court Of Rajasthan At Jaipur)
RAJIV KUMAR DIXIT Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(office report on default)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. G.S. Mani, Adv.
Mr. R. Sathish,Adv.
For Respondent(s) Mr. Naveen Kr. Chawla, Adv.
Mr. R.S. Chauhan, Adv.
Mr. Praveen Swarup,Adv.
Mr. Ram Naresh Yadav, Adv.
Ms. Ruchi Kohli, Adv.
Ms. Pragati Neekhra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
On oral request made by learned counsel for the petitioner, respondent nos. 5 and 8 are deleted from the array of parties. Learned counsel for the petitioner submits that they are only proforma respondents since they were themselves the petitioners in the writ petition before the High Court. The names of Respondent nos. 5 and 8 are deleted from the array of parties at the risk of the petitioner.
Signature Not Verified Digitally signed by Deepak Mansukhani (DEEPAK MANSUKHANI) (INDU BALA KAPUR) Date: 2014.09.27 13:43:55 IST Reason: COURT MASTER COURT MASTER