Supreme Court - Daily Orders
Bajrang Lal Sharma vs C.K. Mathew . on 20 September, 2016
Bench: Anil R. Dave, Uday Umesh Lalit, L. Nageswara Rao
ITEM NO.6 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
CONMT.PET.(C)Nos.453-454/2012 In C.A.Nos.2504-2505/2012
BAJRANG LAL SHARMA Petitioner(s)
VERSUS
C.K. MATHEW & ORS. Respondent(s)
(With office report)
Date : 20/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. M.L. Lahoty,Adv.
Mr. Shobit Tiwari,Adv.
Mr. Lal Pratap Singh,Adv.
Mr. Umesh Pratap Singh,Adv.
For Mr. R.C. Kohli,Adv.
For Respondent(s) Mr. Saransh Kumar,Adv.
For Ms. Ruchi Kohli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Looking at the facts of the case we are of the view that the writ petitions, i.e., Civil Writ Nos.14176, 20799, 13476, 16694 of 2012, pending in the High Court of Rajasthan should be decided finally at an early date, preferably within three months from the date of intimation of this order to the High Court.
Parties to the litigation shall appear before the High Court on 30th September, 2016, so that the date for final hearing can be fixed by the High Court on that day.
The contempt petitions to be notified for hearing in the Signature Not Verified 1st week of January, 2017.
Digitally signed by SARITA PUROHIT Date: 2016.09.22 16:39:49 IST Reason: (Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
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