Gopalram vs The State Of Rajasthan
2021 Latest Caselaw 2258 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11570/2020

Gopalram

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. BS Sandhu, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2021

The matter comes up on an application for issuing fresh

notice to the respondents.

For reasons stated in the application, the application is

allowed.

Issue fresh notice to the respondents. Rule is made

returnable within six weeks. Notices be given 'dasti'.

(MANOJ KUMAR GARG),J 148-MS/-

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