Jai Singh Son Of Shri Hukum Singh vs State Of Rajasthan
2021 Latest Caselaw 579 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          D.B. Civil Special Appeal (Writ) No. 753/2019
                                        In
              S.B. Civil Writ Petition No. 9763/2017

Jai Singh Son Of Shri Hukum Singh
                                                                    ----Appellant
                                      Versus
State Of Rajasthan & Ors
                                                                 ----Respondents

Connected With D.B. Civil Contempt Petition No. 164/2017 Jai Singh S/o Shri Hukam Singh

----Appellant Versus Shri Niranjan Arya

----Respondent D.B. Special Appeal Writ No. 466/2019 Ritu Charan D/o Shri Dalpat Singh

----Appellant Versus State Of Rajasthan

----Respondent D.B. Special Appeal Writ No. 776/2019 Koshal Dev Bhardwaj, S/o Shri Karan Lal Sharma

----Appellant Versus State Of Rajasthan

----Respondent D.B. Civil Writ Petition No. 7391/2019 Jai Singh Son Of Shri Hukum Singh

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Sanjeev Kumar, Advocate, for Mr. Saransh Saini, Advocate Mr. Lokesh Jangid, Advocate for Mr. Bharat Vyas, Advocate For Respondent(s) : Mr. M S Singhvi, Advocate General,

(2 of 2) [SAW-753/2019]

with Siddhant Jain, Advocate, through Video Conferencing

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

Judgment / Order

21/01/2021

Learned counsel for the appellant requests for an

adjournment.

List again on 06.04.2021.

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

PRIYANKA /43-47

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