JAGDEESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present matter, on 6/1/2023, with the consent of learned counsels for the parties, the revision petition was directed to be listed for final hearing on 20/1/2023. On 20/1/2023, the matter was directed to be listed on 24/2/2023. On 24/2/2023, none of the counsels appeared as they were abstaining from work. Mr. Sultan Singh, respondent No.1, was present in person on that date and he submitted that because of the interim order operating in the matter, the complete proceedings have been stayed and he is suffering an irreparable injury therefore, the matter may be heard. In view of the submissions made and in view of the fact that the counsels were abstaining from work, in the interest of justice, the matter was directed to be listed on 9/3/2023. On 9/3/2023 also, none of the counsels appeared but Mr. Sultan Singh, respondent No.1 was present in person. He again requested the matter to be heard but again on that date as none had appeared for the petitioner, in the interest of justice, the matter was directed to be listed on 13/3/2023. However, it was made clear on that date that even if none appears for the petitioner on the next date, matter would be heard.

(2.) On 13/3/2023, Mr. Hari Singh son of petitioner- Girvar Singh remained present in person and respondent No.1 Mr. Sultan Singh as well as respondent No.2/2 Prithvipal Singh were also present in person. A request was made by Mr. Hari Singh that he would submit written synopsis and the citations relied upon by him by the next date therefore, two days' time may be granted to him for the purpose. In view of the request made, time was granted to both the parties to submit written synopsis along with the citations relied upon by them and the matter was directed to be listed on 16/3/2023 i.e. today.

(3.) Today, Mr. Hari Singh son of petitioner-Girvar Singh is present in person. Mr. Sultan Singh respondent No.1 and Mr. Prithvipal Singh respondent No.2/2 are also present in person. Written synopsis as well as the judgments relied upon by the petitioner as well as respondent No.1 have been submitted.