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Rajendrakumar Kantilal Patel (Dead) By ... vs State Of Gujarat & Anr.Etc. on 6 February, 2015

Bench: M.Y. Eqbal, Rohinton Fali Nariman

     ITEM NO.3                                   COURT NO.9                        SECTION IIB

                                      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.)                            Nos.5935-5936/2014

     (Arising out of impugned final judgment and order dated 28/03/2014 in
     CRLMA No. 13132/2011,28/03/2014 in CRLMA No. 13209/2011 passed by the
     High Court Of Gujarat At Ahmedabad)

     RAJENDRAKUMAR KANTILAL PATEL (DEAD)                                            Petitioner(s)

                                                              VERSUS

     STATE OF GUJARAT & ANR.ETC.                                                     Respondent(s)

     (With office report)

     With CRL.M.P. NOS.2100-2102/2015 and 2103-2104/2015 for substitution and
     appointment of guardian)

     Date : 06/02/2015 These petitions were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE M.Y. EQBAL
                              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                         Mr. Sunando Raha, Adv.
                                               Ms. S. Janani,Adv.
                                               Mr. Deepak Goel, Adv.

     For Respondent(s)                         Mr.   Pradhuman Gohil, Adv.
                                               Mr.   Vikash Singh, Adv.
                                               Ms.   Taruna Singh Gohil, Adv.
                                               Ms.   Jaikriti S. Jadeja, Adv.
                                               Mr.   Vikash Singh,Adv.

                                               Ms. Hemantika Wahi,Adv.


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

In view of the letter circulated by Advocate-on-Record for respondent nos.1 and 3 seeking adjournment on the ground that the parties are likely to reach a settlement in the matter, these matters are adjourned for three weeks.

In the meanwhile, the substitution applications for bringing on record the legal heirs of deceased petitioner are allowed.

Cause title be amended accordingly.

                         (SANJAY KUMAR-II)                                         (INDU POKHRIYAL)
                          COURT MASTER                                                  COURT MASTER