Siddarth Pillai vs State Of Rajasthan
2021 Latest Caselaw 681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12990/2020

Siddarth Pillai

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sajjan Singh Rahtore

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2021

The matter comes upon for consideration of Second stay

petition.

On 14.12.2020, this Court while issuing notices of the writ

petition as well as first stay petition has made the rule returnable

on 19.01.2021.

It is noticed that service of notices upon the respondents is

still awaited, therefore, the second stay petition be also listed on

19.01.2021, the date already fixed by this Court for making the

rule returnable of writ petition as well as first stay petition.

(VIJAY BISHNOI),J

403-Arun/-

Powered by TCPDF (www.tcpdf.org)