Rajvinder Singh vs State Of Rajasthan
2021 Latest Caselaw 7327 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 16/2020 Rajvinder Singh & Ors.

----Appellants Versus State of Rajasthan & Ors.

----Respondents

For Appellant(s) : Dr. R.D.S.S. Kharlia For Respondent(s) : Ms. Rekha Borana, AAG

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

15/03/2021

The applicants have filed an application (01/2020) seeking

leave to appeal against the judgment dated 11.12.2019 passed by

the learned Single Judge of this Court in S.B.C.W.P.

No.18268/2019.

The application seeking leave to appeal is not opposed by

learned counsel appearing for the State.

Accordingly, the application (01/2020) is allowed.

Ms. Rekha Borana, learned Additional Advocate General

seeks two weeks' time to file reply to the special appeal.

Time prayed for is allowed.

Let the special appeal be listed for admission after two

weeks. Interim order shall continue till the next date.

(RAMESHWAR VYAS),J (SANGEET LODHA),J 117-AnilKC/-

Powered by TCPDF (www.tcpdf.org)