Supreme Court - Daily Orders
Mahender Singh vs High Court Of Rajasthan on 5 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.11 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1044/2014
MAHENDER SINGH Petitioner(s)
VERSUS
HIGH COURT OF RAJASTHAN AND ORS Respondent(s)
(with appln. (s) for ex-parte stay)
Date : 05/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Prateek Chadha, Adv.
for Mr. Yadav Narender Singh,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Prateek Chadha, Advocate has entered appearance on behalf of the petitioner. It is submitted, that the learned counsel for the petitioner Mr. Yadav Narender Singh has had to leave for Kanpur on account of his ailing grand mother. A short adjournment has accordingly been sought.
List after one week.
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.01.05
17:52:33 IST
Reason: