ASHA RAM S/O THAWAR DASS @ THAUMAL Vs. STATE OF RAJASTHAN THROUGH CHIEF SECRETARY
LAWS(SC)-2016-10-93
SUPREME COURT OF INDIA
Decided on
October 18,2016
Asha Ram S/O Thawar Dass @ Thaumal
Appellant
VERSUS
State Of Rajasthan Through Chief Secretary
Respondents
JUDGEMENT
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(1.) List the special leave petitions on 24th October, 2016. SLP (Criminal) No. 6202 of 2016
(2.) Learned counsel for the respondent submits that pursuant to orders dated 03rd October, 2016, she is appearing in the matter. However, she further points out that no formal notice has been issued in this special leave petition so far.
(3.) Issue notice, returnable on 24th October, 2016.;
(2.) Learned counsel for the respondent submits that pursuant to orders dated 03rd October, 2016, she is appearing in the matter. However, she further points out that no formal notice has been issued in this special leave petition so far.
(3.) Issue notice, returnable on 24th October, 2016.;
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