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Kushal Chand vs State Of Rajasthan on 4 December, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.17                               COURT NO.2                      SECTION II

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

     Petition(s) for Special Leave to Appeal (Crl.)No......./2015
                                      (CRLMP No(s).20231/2015)

     (Arising out of impugned final judgment and order dated 24/03/2015
     in SBCRR No.662/2013 passed by the High Court Of Rajasthan At
     Jodhpur)

     KUSHAL CHAND                                                              Petitioner(s)

                                                      VERSUS

     STATE OF RAJASTHAN & ORS                                                  Respondent(s)
     (With appln.(s) for c/delay in filing SLP)

     Date : 04/12/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)                 **Proxy counsel.
                                       Mr. Rishi Matoliya,Adv.(Not present)

     For Respondent(s)


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

In view of the letter circulated by the leaned counsel for the petitioner seeking adjournment, list the matter on 4th January, 2016.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar **Appearance slip not given.