Mamraj vs The State Of Rajasthan
2021 Latest Caselaw 2238 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4699/2020

Mamraj

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sanjay Nahar, Adv. For Respondent(s) : Mr. Shree Dhar Purohit, Adv.

Mr. Rakesh Matoria, Adv. Mr. Manish Tak, DGC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2021

Counsel for the petitioners seeks time to file reply to the

application under Article 226(3) of the Constitution of India for

vacation of the interim order.

Time prayed for is allowed.

Put up on 12.02.2021, as prayed.

Till then, interim order, if any, shall continue.

(MANOJ KUMAR GARG),J 127-MS/-

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