Ram Karan Meena And Ors vs State Of Raj And Ors
2021 Latest Caselaw 2743 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17127/2017

                                   Ram Karan Meena And Ors
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Raj And Ors
                                                                                                     ----Respondent

For Petitioner(s) : None present.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

08/07/2021

Perused the application No. 1/2021 for taking copy of

judgment on record.

For the reasons mentioned in the application, the same is

allowed. The copy of judgment filed by the petitioner along with

this application is taken on record.

Perused the application No. 2/2021 for impleading applicant

as party respondent in writ petition.

For the reasons mentioned in the application, the same is

allowed. Applicant Javed Hussain s/o Sh. Abdul Raseed is

impleaded as party respondent in the writ petition. Counsel for

the petitioner may file amended cause title.

(INDERJEET SINGH),J

PREETI VALECHA /49

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