Santosh vs State Of Rajasthan
2021 Latest Caselaw 253 Raj

(1 of 1) [CW-309/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 309/2021

Santosh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. S.S. Choudhary through V.C. For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG through V.C.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

07/01/2021

It is submitted by learned counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

judgment of this Court in Smt. Neeraj v. State of Raj. & Ors.:

SBCW No. 4384/2020, decided on 07.12.2020.

A copy of the writ petition be served on Mr. K.S. Rajpurohit,

AAG, who may complete his instructions in the matter/file reply by

the next date.

List on 28.01.2021 after reflecting the name of Mr. K.S.

Rajpurohit, AAG as counsel appearing for the respondents in the

cause list.

(ARUN BHANSALI),J

98-PKS/-

Powered by TCPDF (www.tcpdf.org)