Supreme Court - Daily Orders
Mohan Lal Rathore vs Union Of India on 26 July, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.38 COURT NO.15 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). 19084/2017
(Arising out of impugned final judgment and order dated 23-02-2017
in DBCWP No. 4582/2008 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
MOHAN LAL RATHORE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Y.R.Mishra, Adv.
Mr. Amol Chitravanshi, Adv.
Ms. Rinchen Wangmo, Adv.
Mr. Vedant Bharadwaj, Adv.
For Respondent(s) Mr. K.M. Nataraj, ASG
Mr. S. Nambiar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Indira B. Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to entertain this Special Leave Petition against the impugned order.
The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by RACHNA Date: 2019.07.29 17:44:42 IST Reason: (POOJA CHOPRA) (RAJINDER KAUR)
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