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Vikesh Kumar Gupta And Another Petitioner(S) v. State Of Rajasthan And Others (S).
Factual and Procedural Background
The order deals with procedural steps surrounding a Special Leave Petition (SLP) in Diary No. 28940/2019. The Supreme Court granted permission to file the SLP, allowed deletion of two respondents at the petitioner’s risk, issued notice returnable in two weeks, permitted additional dasti service, and stayed the operation of the impugned judgment (DBSAW No. 1117 of 2019) in the meantime.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
This is a brief procedural order. The Court did not articulate a substantive legal analysis; its directions appear to be based solely on the procedural posture of the case and the need to maintain the status quo by staying the impugned judgment while the SLP is pending.
Holding and Implications
Holding: Permission to file the SLP was granted, respondents 13 and 14 were deleted, notice was issued, dasti service was allowed, and the impugned judgment was stayed until further orders.
Implications: The stay prevents the enforcement of DBSAW No. 1117 of 2019 pending the outcome of the SLP. The order is interlocutory and sets no new precedent beyond the immediate parties.
1. Permission to file Special Leave Petition is granted in SLP(C) Diary No(s). 28940/2019.
2. I.A. for deletion of respondent Nos. 13 and 14 is allowed at the risk of the petitioner in Dy. No. 28940 of 2019.
3. Issue notice returnable in two weeks.
4. Dasti service, in addition, is permitted.
5. In the meanwhile, there shall be stay of operation of the impugned judgment DBSAW No. 1117 of 2019.
6. Learned counsel for the petitioners is permitted to serve on the advocate on record for the State.
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