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Rajasthan High Court - Jodhpur

Om Prakash And Anr vs Sriniwas And Ors on 4 October, 2021

Author: Devendra Kachhawaha

Bench: Devendra Kachhawaha

      HIGH COURT OF JUDICATURE FOR RAJASTHAN

                                JODHPUR.
                                      ....

S.B. Civil First Appeal No. 192/2010.

F/m Dhanraj Dev Kishan And Anr.

----Appellant Versus Sriniwas

----Respondent Connected With S.B. Civil First Appeal No. 197/2010. F/m Dhanraj Dev Kishan And Anr.

----Appellant Versus Sriniwas And Ors.

----Respondent ...

S.B. Civil First Appeal No. 206/2010. Om Prakash And Anr.

----Appellant Versus Sriniwas And Ors.

----Respondent ....

S.B. Civil First Appeal No. 240/2010. Bhanwar Lal

----Appellant Versus Sriniwas And Ors.

----Respondent For Appellant(s) : Mr. Govind Suthar on behalf of Mr. Manoj Bhandari.

Mr. Manish Bhunwal on behalf of Mr. Sajjan Singh.

For Respondent(s) : Mr. Narendra Thanvi.

Mr. D.D. Chitlangi.

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(2 of 2) [CFA-192/2010] HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 04/10/2021 Heard learned counsel for the parties.

It was directed by Hon'ble the Apex Court while deciding the SLP filed against the order dated 25.11.2010 passed by the co-

ordinate Bench of this Court, vide order dated 26.12.2010 that, the matters may be decided within a period of six months.

On 24.05.2019, it was ordered that these matters may be listed amongst top ten cases for final hearing.

On the last occasion, i.e., 28.09.2021, while adjourning the matters for 04.10.2021, it was observed that one last opportunity is granted to learned counsel for the appellant.

Today, learned counsel appearing on behalf of the appellants pray for adjournment of these matters stating personal difficulties of the senior counsel.

In view of the above and keeping in mind the directions of Hon'ble the Supreme Court, list all these matters tomorrow, i.e., 05.10.2021 at 03:30 pm. (DEVENDRA KACHHAWAHA),J 65-68-Mohan/-

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