Kalpit Jakhar vs State Of Rajasthan
2021 Latest Caselaw 2239 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2627/2020

Kalpit Jakhar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Hukam Singh, Adv. For Respondent(s) : Mr. Digvijay Singh, AGC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2021

Counsel for the respondents has filed an application under

Article 226(3) of the Constitution of India for vacation of ex-parte

interim order dated 19.02.2020 passed by this Court.

Counsel for the petitioner seeks time to file reply to the

aforesaid application.

Put up on 18.02.2021, as prayed.

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

Name of Mr. Digvijay Singh, AGC be shown in the cause list

as counsel for the respondents.

(MANOJ KUMAR GARG),J 125-MS/-

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