Supreme Court - Daily Orders
Rajasthan State Industrial ... vs Israil @ Ismail on 11 December, 2017
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.10 COURT NO.2 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) Diary No(s). 37251/2017
(Arising out of impugned final judgment and order dated 30-05-2017
in SAW No. 576/2015 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RAJASTHAN STATE INDUSTRIAL INVESTMENT
AND DEVELOPMENT CORPORATION LTD. (RIICO) Petitioner(s)
VERSUS
ISRAIL @ ISMAIL & ORS. Respondent(s)
(IA No.130927/2017-CONDONATION OF DELAY IN FILING and IA
No.130928/2017-EXEMPTION FROM FILING O.T.)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Anuj Bhandari, AOR
Mr. Yashodhar Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by DEEPAK
MANSUKHANI
Date: 2017.12.12 17:19:25 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
IS BEING USED BY MR. O.P.
SHARMA