Rahmat Tullah Mehar vs State Of Rajasthan
2021 Latest Caselaw 9481 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6736/2021

Rahmat Tullah Mehar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Harish Purohit (through VC) For Respondent(s) : Mr. Vishal Jangid (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2021

Learned counsel for the petitioner prays for some time to file

rejoinder to the reply filed by the respondents. Time prayed for is

granted.

The matter is adjourned.

(VIJAY BISHNOI),J

4-Arun/-

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