Ramji Lal Meena S/O Sh. Chothu Ram ... vs State Of Rajasthan
2021 Latest Caselaw 626 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Civil Contempt Petition No. 175/2020
                                                                             In
                                                  D.B. Civil (PIL) Writ Petition No. 16450/2019

                                   Ramji Lal Meena S/o Sh. Chothu Ram Meena
                                                                                                         ----Petitioner
                                                                         Versus
                                   State Of Rajasthan & Anr
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Mohd. Zubair, Advocate for Mr. Asgar Khan

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

Judgment / Order

21/01/2021

Notice could not be issued to respondents as PF/notices were

not filed.

Learned counsel for the petitioner submits that he will do the

needful forthwith.

Let notice be issued to respondent no. 2 on doing the needful

for 06.04.2021.

It is clarified that in case, needful is not done within two

weeks from today, petition shall be deemed to have been

dismissed.

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

PRIYANKA /12

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