Supreme Court - Daily Orders
State Of Rajasthan vs Dr. Bhagwati Shankar Vyas . on 7 May, 2014
ÂITEM NO.15 & 52 COURT NO.7 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 (Civil)....../2014
CC 6755/2014
(From the judgment and order dated 18/11/2013 in DBCSA
No.151/2013 of the HIGH COURT OF RAJASTHAN AT JAIPUR)
STATE OF RAJASTHAN & ANR. Petitioner(s)
VERSUS
DR. BHAGWATI SHANKAR VYAS & ORS. Respondent(s)
WITH I.A. 1 (C/DELAY IN FILING SLP)
WITH
S.L.P.(C)...CC NO. 7640 of 2014
(With appln.(s) for c/delay in filing SLP and office report)
Date: 07/05/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. S.S. Shamshery, AAG, Rajasthan
Mr. Sandeep Singh, Adv.
Mr. Amit Sharma, Adv.
Ms. Ruchi Kohli, Adv.
For Respondent(s) Mr. Brijender Chahar, Sr. Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Mrinmay Bhattmewara, ADv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the judgment and order passed by the High Court. Page No.1 of 2 Mr. Ranjit Kumar, learned Senior Counsel appearing for the petitioners submits that although time for complying with the order of the High Court has already expired, the intention of the petitioners was always to comply with the same. However, since the present special leave petitions were pending, the order has not been complied with. He makes a prayer that three months’ further time be granted to the petitioners to comply with the order of the High Court.
We accept the prayer made by the learned Senior Counsel appearing for the petitioners. Three months’ further time is granted to the petitioners for complying with the order of the High Court.
With these observations, the special leave petitions are disposed of.
(VINOD LAKHINA) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
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