Janheet Sewa Sangarsh Samiti vs State Of Rajasthan
2021 Latest Caselaw 10282 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 16071/2019

Janheet Sewa Sangarsh Samiti

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Girish Sankhla For Respondent(s) : Mr. Sunil Beniwal, AAG

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/07/2021

It is submitted by Mr. Sunil Beniwal, learned AAG that the

issue involved in the present matter is no longer res integra in

view of the judgment delivered by the Division Bench of this Court

in the case of Pannalal Jinawat Vs. State of Rajasthan :: D.B. Civil

Writ Petition No.547/2020 decided on 29.07.2020.

Learned counsel for the petitioner seeks some time to

complete his instructions.

List the matter on 14.07.2021 as prayed.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ

32-praveen/sunils/-

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