State Of Rajasthan vs Anil Vishnoi
2021 Latest Caselaw 13032 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Spl. Appl. Writ No. 286/2021

State Of Rajasthan

----Appellant Versus Anil Vishnoi

----Respondent Connected With D.B. Spl. Appl. Writ No. 31/2021 Irfan Ali Chhipa

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. M.S. Singhvi, AG through VC Mr. K.S. Rajpurohit Mr. Rajat Arora Mr. Kuldeep Mathur Mr. K.S. Lohra Mr. Ankur Mathur For Respondent(s) : Mr. Manoj Bhandari Mr. Vigyan Shah through VC Mr. Nishant Bora Mr. G.R. Punia Sr. Advocate Mr. AK Choudhary Mr. Yashpal Khilery Mr. Manvendra Bhati Mr. Bhavit Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/08/2021

Mr. Yashpal Khilery, learned counsel appearing for one of the

applicants prays for some time to file an additional affidavit stating

that in various advertisements, the State Government has granted

relaxation to the candidates for furnishing their registration

certificate on the date of verification of the documents and not on

the last date of submission of the applications in light of the

(2 of 2) [SAW-286/2021]

judgment rendered by this Court in S.B. Civil Writ Petition No.

13299/2017 (Manju vs. State of Rajathan) decided on

08.12.2017.

Time prayed for is granted.

Put up on 26.08.2021.

(VINIT KUMAR MATHUR),J (VIJAY BISHNOI),J

4-5/Vivek/-

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