Jaswant Singh vs State Of Rajasthan
2021 Latest Caselaw 8933 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 3799/2020

Jaswant Singh

----Petitioner Versus State of Rajasthan & Ors.

----Respondent

For Petitioner(s) : Ms. Varsha Bissa. For Respondent(s) : Mr. Manish Vyas, AAG.

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

Order

06/04/2021

It is submitted by Mr. Manish Vyas, learned Additional

Advocate General, that he has perused the judgment relied upon

by the petitioner and referred to in the order dated 04.01.2021.

He submits that the said judgment does not cover the issued

raised by the petitioner in the present case.

Without prejudice to the rights and claim of the petitioner,

the State is granted time of file reply positively within two weeks

and serve a copy thereof upon learned counsel for the petitioner.

List on 26th April, 2021.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ 1-a.asopa/-

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