RAJASTHAN HIGH COURT MUKHYA PEETH JODHPUR BACHAO SANGARSH SAMITI AND OTHERS Vs. M/S. DAL MILL AND OTHERS

JUDGEMENT

(1.) This appeal arises out of the directions issued by the learned Single Judge. The leave as prayed for was granted by the Coordinate Bench and ad interim order was passed.

(2.) Heard learned counsel for the parties.

(3.) The only question before this Court is whether only the Chief Justice has authority to regulate the cause list or puisne Judges can also regulate the cause list by passing order in judicial side. In this connection, the appellant has drawn our attention to Rule 54 of the Rajasthan High Court Rules, 1952. Learned counsel for the appellant has also relied upon the judgment in the case of State of Rajasthan v. Prakash Chand, reported in AIR 1998 SC 1344 and the High Court of Judicature for Rajasthan v. Ramesh Chand Paliwal, reported in AIR 1998 SC 1079.