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Madan Lal vs The State Of Rajasthan The State Of ... on 24 August, 2016

     ITEM NO.75                               REGISTRAR COURT. 1                          SECTION XV

                                      S U P R E M E C O U R T O F                I N D I A
                                              RECORD OF PROCEEDINGS

                                       BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL

     Petition(s) for Special Leave to Appeal (C)                                No(s).    12783/2015


     MADAN LAL                                                                        Petitioner(s)

                                                            VERSUS

     THE STATE OF RAJASTHAN & ORS.                      Respondent(s)
     (with appln. (s) for exemption from filing O.T. and interim relief
     and office report)


     Date : 24/08/2016 This petition was called on for hearing today.


     For Petitioner(s)
                                           Mr Pushpinder Singh, Adv.
                                           Mr. Merusagar Samantaray,Adv.

     For Respondent(s)
                                           Mr Sunil Kr Sharma, Adv.
                                           Mr. Niraj Sharma,Adv.
                                           Mr Anish Kumar Gupta, Adv.
                                           Ms. Ruchi Kohli,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent nos. 1 to 3 have already filed counter affidavit.

Respondent no.4 has not filed counter affidavit despite last opportunity granted. Ld. Counsel appearing for respondent no.4 submits that he will be filing counter affidavit during the course of the day. If filed, be taken on record, otherwise further opportunity stands declined.

Registry to process the matter for being listed before the Hon'ble Court as per rules.

(PAWAN DEV KOTWAL) Registrar