HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1924/2017 Dr.deeraghram Ramsnehi
----Petitioner Versus State Of Rajasthan And Ors.
----Respondent Connected With
1. S.B. Civil Writ Petition No. 1190/2016
2. S.B. Civil Writ Petition No. 1449/2016
3. S.B. Civil Writ Petition No. 4892/2016
4. S.B. Civil Writ Petition No. 12341/2016
5. S.B. Civil Writ Petition No. 2132/2017
6. S.B. Civil Writ Petition No. 2322/2017
7. S.B. Civil Writ Petition No. 2394/2017
8. S.B. Civil Writ Petition No. 2399/2017
9. S.B. Civil Writ Petition No. 2400/2017
10. S.B. Civil Writ Petition No. 2401/2017
11. S.B. Civil Writ Petition No. 2421/2017
12. S.B. Civil Writ Petition No. 2571/2017
13. S.B. Civil Writ Petition No. 2724/2017
14. S.B. Civil Writ Petition No. 2906/2017
15. S.B. Civil Writ Petition No. 3008/2017
16. S.B. Civil Writ Petition No. 16300/2018
17. S.B. Civil Writ Petition No. 17218/2018
18. S.B. Civil Writ Petition No. 17324/2018
19. S.B. Civil Writ Petition No. 17327/2018
20. S.B. Civil Writ Petition No. 18614/2018 For Petitioner(s) : Mr. Rajesh Joshi, Sr. Advocate assisted by Mr. Anirudh Kothari Mr. Kuldeep Mathur Mr. DS Sodha Mr. Hukam Singh Mr. Rahul Vyas For Respondent(s) : Mr. Salman Agha for Mr. Anil Kumar Gaur, AAG (Downloaded on 01/12/2021 at 09:10:51 PM) (2 of 2) [CW-1924/2017] HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 01/12/2021 Learned counsel for the respondents has submitted that the State Government will complete the exercise regarding recovery of the excess amount, if any, paid to the petitioners within a period of eight weeks from today.
It is further submitted that after completion of the said exercise, the State Government shall submit a report to the effect that as to which of the petitioner has received the excess amount and which of the petitioner has not received any excess amount.
In view of the above statement made by learned counsel Mr. Salman Agha for Mr. Anil Kumar Gaur, AAG, list these writ petitions on 08.02.2022.
On that date, the State Government shall furnish a detailed report.
Till the next date, interim orders shall continue.
(VIJAY BISHNOI),J 32-mohit/-
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