Citation : 2021 Latest Caselaw 3444 Raj/2
Judgement Date : 5 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ (PIL) Petition No. 21224/2017
Varun Prakash Arya S/o Ganga Ram Arya, R/o 825, Sector 11,
Chopasani Housing Board, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan Through Additional Chief Secretary,
Home Department, Secretariat, C-Scheme, Jaipur.
2. Sub-Inspector And Investigating Officer, Police Station -
Jyoti Nagar, Jaipur- South, Jaipur.
3. First Leasing Company Of India Ltd., Through Its Official
Liquidator, High Court Of Madras, Corporate Bhavan Ii
Floor No. 29, Rajaji Salai, Chennai.
----Respondents
For Petitioner(s) : Mr. Vagish Kumar Singh, Advocate through video conferencing for Mr. Ashish Kumar Singh, Advocate For Respondent(s) : Mr. Udit Sharma, Advocate for Mr. Rajesh Maharshi, Additional Advocate General Mr. Gaurav Sharma, Advocate for respondent no.3
HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA
Judgment / Order
05/08/2021
In D.B. Civil Misc. Application No. 01/2021:-
Heard.
Application is allowed. Additional documents attached with
the application are taken on record.
(CHANDRA KUMAR SONGARA),J (SABINA),J
Mohita /10
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!