Supreme Court - Daily Orders
Dinesh Chandra Damor vs The State Of Rajasthan on 2 May, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.14+42 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
Item No.14:
Petition(s) for Special Leave to Appeal (C) No(s). 7227/2022
(Arising out of impugned final judgment and order dated 10-03-2022
in DBSAW No. 1205/2019 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
DINESH CHANDRA DAMOR Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.58901/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.58903/2022-EXEMPTION FROM
FILING O.T. and IA No.58899/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
With
Item No.42:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10048/2022
(FOR ADMISSION and I.R. and IA No.65105/2022-CONDONATION OF
DELAY IN FILING and IA No.65108/2022-EXEMPTION FROM FILING O.T.
and IA No.65106/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-05-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Nishant Bishnoi,Adv.
Mr. Saurabh Ajay Gupta, AOR
Ms. Srishti Prabhakar,Adv.
Mr. Gurpreet Singh Parwanda,Adv.
Mr. Rishabh Sancheti,Adv.
Ms. Padma Priya,Adv.
Mr. Anchit Bhandari,Adv.
Mr. Suyash Jain,Adv.
Ms. Saloni Bhandari,Adv.
Signature Not Verified
Mr. K. Paari Vendhan, AOR
Digitally signed by
Anita Malhotra
Date: 2022.05.04
16:56:18 IST
Reason:
1
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 orders. The Special Leave Petitions are, accordingly, dismissed.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
2