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State Of Rajasthan vs Shabbir @ Khani on 7 July, 2014

¾    ITEM NO.28                                COURT NO.11                  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.)....../2014
                                       CRLMP No(s). 11557/2014
    (Arising out of impugned final judgment and order dated 04/07/2013
    in SBCRA No. 96/1987 passed by the High Court of Judicature for
    Rajasthan at Jaipur)

    STATE OF RAJASTHAN                                                     Petitioner(s)

                                                     VERSUS

    SHABBIR @ KHANI                                    Respondent(s)
    (With application for condonation of delay in filing SLP)


    Date : 07/07/2014 This petition was called on for hearing today.

    CORAM :
                              HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                              HON’BLE MR. JUSTICE SHIVA KIRTI SINGH


    For Petitioner(s)                 Mr.    S.S. Shamshery, AAG.
                                      Mr.    Sandeep Singh, Adv.
                                      Mr.    Amit Sharma, Adv.
                                      Ms.    Ruchi Kohli ,Adv.

    For Respondent(s)


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

Delay condoned.

Application seeking exemption from filing official translation is allowed.

Issue notice.

Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER