Gopal Singh vs State Of Rajasthan
2021 Latest Caselaw 9727 Raj

(1 of 1) [CW-7564/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7564/2021

Gopal Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. SP Sharma through VC For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

04/06/2021 The matter comes up on an application for recalling the order dated 02.06.2021 passed by this Court.

Counsel for the petitioner submits that on 02.06.2021 this Court issued notices to the respondents, making it returnable by 06.07.2021 but inadvertently due to typographical error, in the order dated 02.06.2021 only a direction to list the matter on 06.07.2021 was mentioned. In the aforesaid circumstances, counsel prays that there is grave urgency in the matter, therefore the order dated 02.06.2021 be recalled and notices be issued to the respondents.

In view of submissions made and for reasons stated in the application, the application is allowed. The order dated 02.06.2021 is hereby recalled and now the following order is being passed :

"Heard.

Issue notice to the respondents. Rule is made returnable by 06.07.2021. Notices be given 'dasti'."

(MANOJ KUMAR GARG), VJ 89-MS/-

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