Mana Ram vs State Of Rajasthan And Anr
2021 Latest Caselaw 12545 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 8374/2017

Mana Ram

----Petitioner Versus State Of Rajasthan And Anr.

----Respondent

For Petitioner(s) : Mr. Manoj Bhandari For Respondent(s) : Mr. M.S. Singhvi Advocate General through VC Mr. Sandeep Shah, AAG Mr. K.S. Lodha

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

Judgment / Order

11/08/2021

We have perused the order dated 02.09.2019. In terms of

that, it appears that the two Cabinet Sub-Committee reports have

been submitted and the same are in the custody of Registrar

(Judicial) of this Court which are required to be opened for perusal

by this Court.

Accordingly, the Registrar (Judicial) of this Court is directed

to produce the same in Court today for perusal by the Court.

Matter stands adjourned to 06.09.2021. On that date, the

State is requested to have the commissioner's report in a sealed

cover for perusal, if necessary.

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

22-AnilSingh/Sanjay/vivek/-

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