Full Judgment Text
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4287 OF 2014
(Arising out of S.L.P. (C) 9108 of 2014 CC No.4063 of 2014)
ANKITA
CHOPRA
Mahesh Chand Sharma .. Appellant
Digitally signed by
ANKITA CHOPRA
Date: 2018.11.17
12:04:59 +0530
Versus
State of Rajasthan & Ors. ... Respondents
'
With
CIVIL APPEAL NO. 4288 OF 2014
(Arising out of S.L.P. (C) 9109 of 2014 No.4537 of 2014)
cc
Awdesh Bihar Sharma & Ors. .. Appellants
Versus
State of Rajasthan & Ors.
. .. Respondents
CIVIL APPEALS NO. 4289-90 OF 2014
Arising out of S.L.P. (C) 9110-9111 of 2014 CC Nos.4761-4762 of 2014)
Vinod Kumar Pareek & Ors.
..Appellants
Versus
State of Rajasthan & Ors.
...Respondents
CIVIL APPEAL NO. 4291 OF 2014
(Arising out of S.L.P. (C) 9112 of 2014 CC No.4743 of 2014)
,
•
. .. Appellants
&
Somani Ram Sharma Ors.
Versus
... Respondents
State of Rajasthan & Ors.
ORDER
T.S. THAKUR. J.
1. Delay condoned. Leave granted.
9'f
, 2. The points that fall for consideration in these appeals
are squarely answered by our judgment delivered today in
Civil Appeal arising out of SLP (C) No.27829 of 2012 etc.
etc. titled Manmohan Sharma v, State of Rajasthan &
Ors.
3. For the reasons set out in that judgment, we dispose of
these appeals on terms similar to those set out in the
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judgment leaving the parties to bear their own costs.
-~-i-
J
................................................
(T.S. THAKUR)
.J.
~.~\?.~
......... .................
(C. NAGAPPAN)
New Delhi,
April 1, 2014
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