Nitin Bhatia S/O Shri Jogendra ... vs State Of Rajasthan
2021 Latest Caselaw 3366 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 7642/2021

Nitin Bhatia S/o Shri Jogendra Bhatia
                                                                 ----Petitioner
                                 Versus
State Of Rajasthan & Ors.
                                                              ----Respondents

With

S.B. Civil Writ Petition No. 7651/2021

Ajay Sharma S/o Shri Ghanshyam Sharma

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 7977/2021

Guddi Devi Wife Of Kesari Singh

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 8043/2021

Naseeb Daughter Of Sh. Mahender Singh

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 8044/2021

Naseeb Daughter Of Sh. Mahender Singh

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 8052/2021

Krishna Aswal Wife Of Shri Bansant Bahar Aswal

(2 of 3) [CW-7642/2021]

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 8062/2021

Manish Verma Son Of Shri Shree Kant Verma

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 7999/2021

Jitendra Tak Son Of Sh. Ramavtar Tak

----Petitioner Versus State Of Rajasthan

----Respondent

S.B. Civil Writ Petition No. 8002/2021 Gopal Singh Son Of Sh. Ranjeet Singh

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 8003/2021 Bajrang S/o Hemaram

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 8004/2021 Bhairu Singh Son Of Devi Dan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R B Mathur Mr. Banvari Lal Saini

(3 of 3) [CW-7642/2021]

Mr. Achintya Kaushik For Respondent(s) : Mr. Udit Sharma for Mr. Rajesh Maharshi, AAG

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 02/08/2021

All these cases are taken up today. Learned counsel

appearing on behalf of Mr. Rajesh Maharshi, AAG accepts notice

and wants time to file reply to which learned counsel does not

object. A copy of writ petitions be provided to him.

In the opinion of this Court, reply may be filed in one case

which may be adopted if so advised in all the other cases.

List these cases again on 16.08.2021 after showing the

name of Mr. Rajesh Maharshi, AAG in the cause list as counsel for

the respondent/s.

Before the said date reply be filed and it is informed that

there are similar cases listed today. A copy of the writ petitions of

all the similar cases be also made available to the counsel

appearing on behalf of Mr. Rajesh Maharshi, AAG.

(SANJEEV PRAKASH SHARMA),J

saurabh/69

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