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State Of Rajasthan vs Gaya Shri
2021 Latest Caselaw 8829 Raj

Citation : 2021 Latest Caselaw 8829 Raj
Judgement Date : 5 April, 2021

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Gaya Shri on 5 April, 2021
Bench: Indrajit Mahanty, Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 1373/2019

State Of Rajasthan

----Appellant Versus Gaya Shri

----Respondent

For Appellant(s) : Mr. Manish Kumar Vyas, A.A.G. For Respondent(s) : Mr. Ramdeo Potaliya

HON'BLE THE CHIEF JUSTICE INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

05/04/2021

Learned counsel for the respondent seeks some time to go

through the judgment relied upon by the learned counsel for the

appellant in the case Pradeep Jangir Vs. State of Rajasthan &

Ors. (D.B. Special Appeal (Writ) No. 1499/2019, decided on 17 th

February, 2021).

Put up on 19th April, 2021.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ

6-Kshama Dixit/-

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