Rai Singh vs The State Of Rajasthan
2021 Latest Caselaw 10407 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 7000/2021

Rai Singh

----Petitioner Versus The State Of Rajasthan & Ors.

----Respondent

For Petitioner(s) : Mr. Gurvinder Singh through V.C. For Respondent(s) : Mr. Sandeep Shah, AAG.

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

Judgment / Order

08/07/2021

Issue notice.

Mr. Sandeep Shah, learned Addl. Advocate General accepts

notice on behalf of the respondents.

Three days' time is granted to learned counsel for the

petitioner to serve copy of the writ petition along with annexures

either physically or E.mail to Mr. Sandeep Shah, learned Addl.

Advocate General, failing which the instant writ petition shall stand

dismissed without reference to the Court.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ 17-a.asopa/-

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