Supreme Court - Daily Orders
Mekha Ram And Ors Etc Etc vs State Of Rajasthan And Ors Etc Etc on 5 August, 2016
Bench: C. Nagappan, Abhay Manohar Sapre
ITEM NO.33 COURT NO.12 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).
19947-19952/2016
(Arising out of impugned final judgment and order dated 06/05/2016
in SBCRP No. 37/2013 06/05/2016 in SBCRP No. 60/2013 06/05/2016 in
DBSAW No. 1887/2014 06/05/2016 in DBSAW No. 1883/2014 06/05/2016 in
SBCRP No. 266/2012 06/05/2016 in SBCWP No. 16727/2011 06/05/2016 in
DBSAW No. 191/2015 06/05/2016 in DBSAW No. 1990/2014 06/05/2016 in
SBCRP No. 48/2013 06/05/2016 in DBSAW No. 1888/2014 06/05/2016 in
SBCWP No. 16486/2011 06/05/2016 in DBSAW No. 289/2015 passed by the
High Court Of Rajasthan At Jaipur)
MEKHA RAM AND ORS ETC ETC Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS ETC ETC Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 05/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Siddharth Dave, Adv.
Mr. R.K. Singh, Adv.
Mr. Kumar Gaurav, Adv.
Mr. B.N. Dubey, Adv.
Mr. P. Dayal, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the aspect of the recovery of the amounts from the petitioners, as directed in the impugned judgment and in the meanwhile there shall be stay Signature Not Verified Digitally signed by DEEPAK MANSUKHANI of recovery .
Date: 2016.08.08 16:32:06 IST Reason: (DEEPAK MANSUKHANI) (SHARDA KAPOOR) COURT MASTER COURT MASTER