Rajasthan High Court - Jaipur
Mohammed Khalid S/O Mohd. Umar Behleem vs State Of Rajasthan on 30 September, 2021
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1764/2020
Mohammed Khalid S/o Mohd. Umar Behleem
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With S.B. Criminal Miscellaneous (Petition) No. 4679/2019 Mohd. Umar Behleem S/o Hazi Fateh Mohd. Bahleem
----Petitioner Versus State Of Rajasthan
----Respondent For Petitioner(s) : Mr. Abhishek B. Sharma for Mr. Anoop Dhand For Respondent(s) : Mr. J.S. Shekhawat for Mr. R.D.S. Naruka Mr. Arvind Kumar, PP HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 30/09/2021 At joint request, the matters be listed on 23.10.2021 for final disposal.
No further adjournment shall be granted.
Till then, interim order, if any, shall continue.
In case, further adjournment is sought on behalf of the petitioner on the next date of hearing, the interim stay shall stand vacated automatically.
(SATISH KUMAR SHARMA),J SAHIL/108-109 (Downloaded on 30/09/2021 at 09:49:25 PM) Powered by TCPDF (www.tcpdf.org)