Shrawan Lal S/O Late Shri Mohru Ram vs State Of Rajasthan
2021 Latest Caselaw 1956 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   D.B. Civil Contempt Petition No. 309/2020

                                    Shrawan Lal S/o Late Shri Mohru Ram
                                                                                                        ----Petitioner
                                                                        Versus
                                    State Of Rajasthan & Ors
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Prem Chand Dewanda, Advocate, through Video Conferencing

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

Judgment / Order

22/02/2021

D.B. Civil Miscellaneous Application No. 1/2021 In D.B. Civil Contempt Petition No. 309/2020 In S.B. Civil Writ Petition No. 16091/2019

Application is allowed for the reasons stated therein.

Amended cause title is taken on record.

D.B. Civil Contempt Petition No. 309/2020 In S.B. Civil Writ Petition No. 16091/2019

Let notice be issued to newly added respondent no. 3 for

12.05.2021.

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

Priyanka/10

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