Jitendra Meena vs State Of Rajasthan
2021 Latest Caselaw 9381 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7079/2021

Jitendra Meena

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ripudaman Singh (through VC) For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

Issue notice. Issue notice of stay application also, returnable

on 12.05.2021.

Learned counsel Mr. Kailash Choudhary for Mr. Manish Vyas,

AAG accepts notice on behalf of all the respondents. He seeks

some time to complete his instructions. Time prayed for is

granted.

Learned counsel for the petitioner is directed to supply a

copy of the writ petition to Mr. Kailash Choudhary during the

course of the day along with all the documents.

List on 12.05.2021.

(VIJAY BISHNOI),J

15-akash/-

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