Gangaram Balai vs State Of Raj And Ors
2021 Latest Caselaw 564 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  D.B. Civil Writ (PIL) Petition No. 9770/2018

                                    Gangaram Balai
                                                                                                        ----Petitioner
                                                                        Versus
                                    State Of Raj And Ors
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Manoj Kumar Avasthi, Advocate, through Video Conferencing For Respondent(s) : Mr. Akshay Sharma, Additional Advocate General for respondents

Mr. Manoj Ojla, Advocate, through Video Conferencing

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

Judgment / Order

20/01/2021

Notices could not be issued to respondents No.5 to 7 as PF

and notices have not been filed.

Learned counsel for the petitioner submits that he will do the

needful forthwith.

Let notices be issued to respondents No.5 to 7 through the

concerned Superintendent of Police for 01.04.2021.

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

Sunita Kanwar /9

Powered by TCPDF (www.tcpdf.org)