Supreme Court - Daily Orders
State Of Rajasthan vs Banney Khan on 12 May, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1766 OF 2015
STATE OF RAJASTHAN AND ORS. ..APPELLANT(S)
VERSUS
BANNEY KHAN ..RESPONDENT(S)
WITH
CIVIL APPEAL NO. 2001 OF 2015
CIVIL APPEAL NO. 2002 OF 2015
CIVIL APPEAL NO. 2003 OF 2015
CIVIL APPEAL NO. 2004 OF 2015
CIVIL APPEAL NO. 2005 OF 2015
CIVIL APPEAL NO. 2007 OF 2015
CIVIL APPEAL NO. 2008 OF 2015
CIVIL APPEAL NO. 2009 OF 2015
CIVIL APPEAL NO. 2010 OF 2015
CIVIL APPEAL NO. 2011 OF 2015
CIVIL APPEAL NO. 2012 OF 2015
CIVIL APPEAL NO. 2013 OF 2015
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2015.05.18
CIVIL APPEAL NO. 2014 OF 2015
13:04:38 IST
Reason:
CIVIL APPEAL NO. 2015 OF 2015
CIVIL APPEAL NO. 2016 OF 2015
2
O R D E R
1. We have heard learned counsel for the parties to the lis and carefully perused the material available on record.
2. In our considered opinion, we do not find any infirmity in the impugned judgments and orders passed by the High Court. Accordingly, the Civil Appeals are dismissed.
................CJI.
(H.L. DATTU) ..................J. (ARUN MISHRA) ..................J. (AMITAVA ROY) NEW DELHI;
MAY 12, 2015.
3 ITEM NO.103 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 Civil Appeal No(s). 1766 of 2015 STATE OF RAJASTHAN AND ORS Appellant(s) VERSUS BANNEY KHAN Respondent(s) WITH C.A. No. 2001/2015 C.A. No. 2002/2015 C.A. No. 2003/2015 C.A. No. 2004/2015 C.A. No. 2005/2015 C.A. No. 2007/2015 C.A. No. 2008/2015 C.A. No. 2009/2015 C.A. No. 2010/2015 C.A. No. 2011/2015 C.A. No. 2012/2015 C.A. No. 2013/2015 C.A. No. 2014/2015
(With appln.(s) for permission to file additional documents and appln.(s) for exemption from filing O.T.) C.A. No. 2015/2015 (C.A. No. 2016/2015 Date: 12/05/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv. Ms. Ruchi Kohli,Adv.
Mr. Irshad Ahmad,Adv.
For Respondent(s) Mr. Bhagwati Prasad, Sr. Adv.
Mr. Kumar Kartikay, Adv. Mr. Pushpinder Singh, Adv. 4 Mr. Himanshu Singh Dhillon, Adv. Mr. Merusagar Samantaray,Adv. Ms. Charu Mathur,Adv.
Mr. Prateek Mathur, Adv. Mrs. Santosh Singh,Adv. Mr. Mukul Kumar,Adv.
Mr. G. K. Bansal,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)