Supreme Court - Daily Orders
State Of Rajasthan vs Smt. Asha Sharma on 4 December, 2015
Bench: Chief Justice, R. Banumathi
ITEM NO.23 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) No(s). 32870/2015
(Arising out of impugned final judgment and order dated 07/08/2015
in SBCWP No. 6915/2010,07/08/2015 in DBCSA No. 1426/2014 passed by
the High Court Of Rajasthan At Jaipur)
STATE OF RAJASTHAN AND ANR. Petitioner(s)
VERSUS
ASHA SHARMA Respondent(s)
(with interim relief and office report)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mukul Rohatgi, AG,
Mr. S.S.Shamsheery, AAG,
Mr. Amit Sharma, Adv.
Ms. Preeti Bhardwaj, Adv.
Mr. Ishu Prayash, Adv.
Ms. Spandana Reddy, Adv
Ms. Ruchi Kohli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Issue notice.
Tag with SLP(C) No. 31526 of 2015.
Signature Not Verified Digitally signed by(Shashi Sareen) Shashi Sareen Date: 2015.12.04 (Veena Khera) AR-cum-PS Court Master 09:57:44 IST Reason: