Radhey Shyam Purohit vs State Of Rajasthan
2021 Latest Caselaw 9376 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7124/2021

Radhey Shyam Purohit

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Varsha Bissa (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

At the oral request of the learned counsel for the petitioner,

respondent No.3 be deleted from the array of the respondents.

Amended cause title be filed during the course of the day.

Issue notice to the remaining respondents. Issue notice of

stay application also, returnable within a period of three weeks

and be given 'dasti' to learned counsel for the petitioner for

service.

(VIJAY BISHNOI),J

17-akash/-

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