Supreme Court - Daily Orders
Madan Singh Rawal vs The State Of Rajasthan on 8 December, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.21 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
SPECIAL LEAVE PETITION (CIVIL)NO...../2017
( Diary No(s). 33768/2017)
(Arising out of impugned final judgment and order dated 19-07-2017
in DBSAW No. 389/2017 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
MADAN SINGH RAWAL Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(IA No.129835/2017-CONDONATION OF DELAY IN FILING and IA
No.129840/2017-EXEMPTION FROM FILING O.T. and IA
No.129837/2017-CONDONATION OF DELAY IN REFILING and IA
No.129839/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 08-12-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ronak Karanpuria, Adv.
Mr. Ashish Pandey, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matter after ten weeks.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.12.09
11:17:46 IST
Reason: