Supreme Court - Daily Orders
Raj. Samayojit Shiksha Karmi Welfare ... vs The State Of Rajasthan on 20 February, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.4 COURT NO.5 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). 4479-4480/2019
(Arising out of impugned final judgment and order dated 01-02-2018
in DBCWP No. 7568/2012 01-02-2018 in DBCWP No. 12820/2012 passed by
the High Court Of Judicature For Rajasthan At Jodhpur)
RAJ. SAMAYOJIT SHIKSHA KARMI WELFARE SOCIETY Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN ETC. Respondent(s)
(IA 132277/2018)
Date : 20-02-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Atul Jha, Adv.
Mr. Irshad Ahmad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by JAYANT KUMAR ARORA Date: 2019.02.21 16:55:48 IST Reason: