Supreme Court - Daily Orders
Prabhu Chawla vs State Of Rajasthan on 16 August, 2016
Bench: J. Chelameswar, Shiva Kirti Singh, Abhay Manohar Sapre
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ITEM NO.302 COURT NO.5 SECTION II
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 (Crl.) No(s). 3314/2009
(Arising out of impugned final judgment and order dated 02/04/2009
in SBCRM No. 296/2007 passed by the High Court Of Rajasthan At
Jodhpur)
PRABHU CHAWLA Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ANR. Respondent(s)
(With appln.(s) for permission to file additional documents and
office report)
(For final disposal)
WITH
SLP(Crl) No. 4744/2009
SLP(Crl) No. 1554-1555/2011
(With Office Report)
Date : 16/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.K. Goswami,Sr.Adv.
Mr. Arunabh Chowdhury,Adv.
Mr. Jayant Mohan,Adv.
Mr. Vaibhav Tomar,Adv.
Mr. Karma Dorjee,Adv.
For M/s. Coac,Adv.
Mr. Rajshekhar Rao,Adv.
Ms. Chatanya Puri,Adv.
Mr. D. Mahesh Babu,Adv.
For Respondent(s) Mr. Shiv Mangal Sharma,AAG, Rajasthan
Signature Not Verified
Mr. Saransh Kumar,Adv.
Mr. Brajesh Pandey,Adv.
Digitally signed by OM
PARKASH SHARMA
Date: 2016.08.20
Mr. Ram Naresh Yadav,Adv.
11:38:40 IST
Reason:
Ms. Ruchi Kohli,Adv.
Mr. Milind Kumar,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Hearing concluded.
Judgment reserved.
[O.P. SHARMA] [SHARDA KAPOOR] AR-cum-PS COURT MASTER