Balwant vs The State Of Rajasthan
2021 Latest Caselaw 9728 Raj

(1 of 1) [CW-7287/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7287/2021

Balwant

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. RS Choudhary, Adv. through VC For Respondent(s) : Mr. Rajesh Parihar, Adv. through VC Mr. Moti Singh, Adv. through VC Mr. CS Kotwani, Adv. through VC

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

04/06/2021 Counsel for the petitioner submits that the respondents have not complied with the directions issued by this Court vide orders dated 25.05.2021 and 27.05.2021, therefore the Director, Department of Local Bodies, Rajasthan, Jaipur may be called before this Court.

Mr. Rajesh Parihar, counsel for the respondents, prays for some short time to comply with the directions issued by this Court and assures this Court that by the next date of hearing, the directions shall be complied with.

Mr. Moti Singh, Adv. and Mr. CS Kotwani, Adv submit that they have filed application for impleadment as party-respondent.

In view of assurance given by the counsel for the respondents, the matter be listed on 09.06.2021. Office is directed to tag the applications for impleadment filed by the counsel for the applicants and also show the name of Mr. Moti Singh, Adv. and Mr. CS Kotwani, Adv. in the cause list.

(MANOJ KUMAR GARG), VJ 90-MS/-

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