Supreme Court - Daily Orders
State Of Rajasthan And Ors. vs Shri Ramesh Chandra Mundra And Ors on 6 December, 2018
Bench: S.A. Bobde, L. Nageswara Rao, R. Subhash Reddy
ITEM NO.102 COURT NO.4 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. 4517/2004
STATE OF RAJASTHAN AND ORS. Appellant(s)
VERSUS
SHRI RAMESH CHANDRA MUNDRA AND ORS Respondent(s)
Date : 06-12-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Appellant(s) Ms. Ruchi Kohli, Adv.
Ms. Vishakha Gupta, Adv.
Ms. Srishti Mishra, Adv.
For Respondent(s) Mr. Punya Garg, Adv.
Mr. Abhishek Jain, Adv.
Mr. Sunil Kumar Jain, AOR
Mr. Yash Pal Dhingra, AOR (NP)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Ruchi Kohli, learned counsel for the State states that the proposal made by the Registrar of the Rajasthan High Court dated, 08.08.1997 will be placed before the Governor of Rajasthan within a period of two weeks from today.
The decision of the Governor of Rajasthan shall be placed before this Court within a period of six weeks thereafter.
Signature Not VerifiedList thereafter.
Digitally signed by CHARANJEET KAUR Date: 2018.12.06 17:40:58 IST Reason:[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar