Supreme Court - Daily Orders
Bhanwarlal vs The State Of Rajasthan on 3 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.43 COURT NO.7 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). 10989/2022
(Arising out of impugned final judgment and order dated 15-03-2022
in DBCRWP No. 38/2022 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
BHANWARLAL Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159951/2022-EXEMPTION FROM FILING
O.T. and IA No.159950/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Rizwan Ahmad, Adv.
Mr. Adeel Siddiqui, Adv.
Mr. Amior Kaleem, Adv.
Dr. N. Pardeep Sharma, Adv.
Mr. Naresh Kumar, Adv.
Dr. (Mrs. ) Vipin Gupta, AOR
For Respondent(s) Dr. Manish Singhvi, Sr.Adv
Mr. Arpit Parkash Adv
Mr. Vikalp Sharma, Adv
Mr. Sandeep Kumar Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Dr. Manish Singhvi, learned senior counsel appearing for the respondent-State, prays for and is granted time to complete all his instructions and to file counter affidavit, if so required.
Signature Not Verified List this matter after two weeks. Digitally signed by Neetu Khajuria Date: 2023.01.03 18:45:07 IST Reason:(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER