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Deva Ram vs State Of Rajasthan
2021 Latest Caselaw 9330 Raj

Citation : 2021 Latest Caselaw 9330 Raj
Judgement Date : 3 May, 2021

Rajasthan High Court - Jodhpur
Deva Ram vs State Of Rajasthan on 3 May, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6980/2021

Deva Ram

----Petitioner Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Rajak Khan Haidar (through VC) For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021

Learned counsel for the petitioner is directed to

supply copy of the writ petition in the office of Mr. Manish

Vyas, AAG within three days.

List after ten days while showing name of Mr.Manish

Vyas, AAG, as counsel for the respondents in the cause

list.

(VIJAY BISHNOI),J

25-msrathore/-

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