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The State Of Rajasthan vs Shimbhu Dayal Gupta . on 21 November, 2014

Bench: Chief Justice, Fakkir Mohamed Ibrahim Kalifulla, A.K. Sikri

  ITEM NO.15                                 COURT NO.1                   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)......CC      No(s).
  17231/2014

  (Arising out of impugned final judgment and order dated 11/03/2014
  in DBCWP No. 6938/2013 passed by the High Court Of Rajasthan at
  Jaipur)

  THE STATE OF RAJASTHAN                                                   Petitioner(s)

                                                      VERSUS

  SHIMBHU DAYAL GUPTA AND ORS.                                             Respondent(s)

  (with office report)


  Date : 21/11/2014 This petition was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE A.K. SIKRI


  For Petitioner(s)                  Mr.S.S.Shamshery, AAG
                                     Mr.Amit Sharma, Adv.
                                     Mr.Sandeep Singh, Adv.
                                     Mr. Ajay Choudhary,Adv.


  For Respondent(s)


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

Delay condoned.

Notice.

Tag with S.L.P.(C)No.22761/2014.

(Vinod Kulvi) Court Master Reason: Asstt.Registrar