Supreme Court - Daily Orders
Daulat vs The State Of Rajasthan on 11 July, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.35 COURT NO.13 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(s).
3204/2017
DAULAT Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(WITH APPLICATION FOR EXEMPTION FROM SURRENDERING AND OFFICE
REPORT)
Date : 11-07-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Mr. Smarhar Singh, AOR
Mr. Ravi Bhushan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On an oral request made by the learned counsel for the petitioner, further two weeks' time is granted to file proof of surrender of the petitioner.
If the learned counsel for the petitioner fails to produce the proof of surrender of the petitioner within two weeks' from today, the special leave petition shall stand dismissed without further reference to the Court.
(SAPNA BISHT) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT Digitally signed by SAPNA BISHT BRANCH OFFICER Date: 2017.07.12 15:25:49 TLT Reason: