State Of Rajasthan vs Sharawan Singh
2021 Latest Caselaw 11720 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Special Appeal No. 313/2021 In S.B. Civil Writ Petition No.11295/2019

State Of Rajasthan and Ors.

----Appellants Versus Sharawan Singh and Ors.

----Respondents Connected With D.B. Civil Special Appeal (Writ) No. 309/2021 State Of Rajasthan

----Appellant Versus Sani Dan Charan

----Respondent D.B. Civil Special Appeal (Writ) No. 319/2021 State Of Rajasthan

----Appellant Versus Rakesh Kumar

----Respondent D.B. Civil Special Appeal (Writ) No. 324/2021 State Of Rajasthan

----Appellant Versus Veerma Ram

----Respondent D.B. Civil Special Appeal (Writ) No. 334/2021 State Of Rajasthan

----Appellant Versus Avadhesh Kumar Jangid

----Respondent

For Appellant(s) : Mr. M.S. Singhvi, Advocate General through Video Conferencing assisted by Mr. K.S. Lodha Advocate, Mr. Manish Kumar Vyas, Additional Advocate General,

(2 of 2) [SAW-313/2021]

Mr. Pankaj Sharma, Additional Advocate General assisted by Mr. Rishi Soni Advocate.

For Respondent(s) : Mr. G.R. Punia Advocate with Mr. Rajendra Prasad Advocate and Mr. Mahaveer Vishnoi Advocate.

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

28/07/2021

So far as the defect pointed by the office with regard to

placing of certified copy of the impugned order is concerned, the

same is ordered to be waived, if not already waived.

List again on 06.08.2021.

In the meantime, remaining defects pointed by the office be

removed.

(VINIT KUMAR MATHUR),J (SABINA),J Sanjay Kumawat-4-8

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