Devi Lal vs State Of Rajasthan
2021 Latest Caselaw 9474 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6896/2021

Devi Lal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary (through VC) For Respondent(s) : Mr. Girish Sankhla Mr. S.S. Rathore (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2021

Learned counsel appearing for the respondent -Excise

Department as well as learned counsel for the respondent No.4

have submitted that at present the liquor shop allotted to the

respondent No.4 is in operation, therefore, they pray for some

time to file reply to this writ petition.

Time prayed for is granted. This matter is adjourned.

(VIJAY BISHNOI),J

5-Arun/-

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