Supreme Court - Daily Orders
The State Of Rajasthan And Ors vs Rajveer Singh And Ors on 24 August, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.48 COURT NO.3 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). 16990/2017
(Arising out of impugned final judgment and order dated 17-01-2017
in DBCWP No. 12145/2016 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
RAJVEER SINGH & ORS. Respondent(s)
(FOR I.R. and and IA No.97770/2017-INTERVENTION/IMPLEADMENT and IA
No.120900/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS )
Date : 24-08-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Ruchi Kohli, AOR
Ms. Nidhi Jaswal, Adv.
For Respondent(s) Ms. Charu Mathur, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated by learned counsel for the State of Rajasthan that the relief prayed for by the respondents has been granted.
Accordingly, nothing further survives in this petition. The special leave petition is dismissed. However, the question of law raised in this special leave petition is left open for consideration in an appropriate case.
Pending applications are disposed of. (MEENAKSHI KOHLI) Signature Not Verified (KAILASH CHANDER) COURT MASTER Digitally signed by SANJAY KUMAR Date: 2018.08.27 COURT MASTER 17:24:22 IST Reason: