Vijay Singh Rathore vs State
2021 Latest Caselaw 7990 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 496/2020

Vijay Singh Rathore

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Tanwar Singh, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP Mr. Rohitash Singh Rathore, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/03/2021

Counsel for the respondent No.2 submits that the demand

draft as furnished by the petitioner has already been expired.

In view of submission made, the petitioner is directed to

submit a fresh demand draft before the Deputy Registrar (Judicial)

of this Court or directly handover to the counsel for respondent

No.2, within a period of two weeks.

In the event, the petitioner submit the demand draft before

the Deputy Registrar (Judicial), then the same be handed over to

the counsel for the respondent No.2 immediately.

(MANOJ KUMAR GARG),J 144-MS/-

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