Gajendra Bharti vs State Of Rajasthan
2021 Latest Caselaw 11790 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 8166/2021

Gajendra Bharti & Anr.

----Petitioners Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Mayank Roy For Respondent(s) : Ms. Rekha Borana, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/07/2021

Reply to the writ petition along with application

under Article 226(3) of the Constitution of India for vacating the interim order dated 13.7.2021 has been

preferred on behalf of the respondents.

Learned counsel for the petitioners seeks some time

to file rejoinder. Time prayed for is granted.

List on 12th August, 2021.

Interim order, if any, to continue till the next date.

(VIJAY BISHNOI),J

30-msrathore/-

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