Raj Kumar Son Of Sri Hira Lal Sharma vs State Of Rajasthan
2021 Latest Caselaw 1508 Raj/2

Citation : 2021 Latest Caselaw 1508 Raj/2
Judgement Date : 10 February, 2021

Rajasthan High Court

Raj Kumar Son Of Sri Hira Lal Sharma vs State Of Rajasthan on 10 February, 2021

Bench: Sabina, Manoj Kumar Vyas

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  D.B. Civil Review Petition No. 228/2018
                                                                           In
                                                  D.B. Special Appeal (Writ) No.1552/2011
                                                                           In
                                                   S.B. Civil Writ Petition No.2690/1997

                                    Raj Kumar Son Of Sri Hira Lal Sharma & Anr.
                                                                                                      ----Petitioners
                                                                       Versus
                                    State Of Rajasthan & Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Pradeep Singh, Advocate for Mr. Rajveer Sharma, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

10/02/2021

Learned counsel for petitioner requests for an adjournment.

List again on 04.05.2021.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita/6