Dhanraj Singh vs State Of Rajasthan
2021 Latest Caselaw 12951 Raj

(1 of 1) [CSA-268/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 268/2016

Dhanraj Singh

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Rakesh Chotia.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

18/08/2021

Despite service, no one has put in appearance on behalf of

the respondent.

Learned counsel for the appellant to supply a copy of memo

of appeal alongwith impugned judgments and a copy of the order

dated 15.12.2016 passed by this Court to learned counsel Mr. L.K.

Purohit, Govt. Advocate, who is directed to put in appearance on

behalf of the respondent.

List the appeal after two weeks after reflecting the name of

Mr. L.K. Purohit, as counsel appearing for the respondent, in the

cause list.

(ARUN BHANSALI),J

74-Rmathur/-

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