Harikrishan Sharma vs State Of Rajasthan
2021 Latest Caselaw 9482 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7143/2021

Harikrishan Sharma

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Bhavit Sharma (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2021

Learned counsel for the petitioner undertakes to remove the

defects pointed out by the Registry within a period of one week

whenever this Court starts functioning normally.

Issue notice. Issue notice of stay petition as well, returnable

within eight weeks.

(VIJAY BISHNOI),J

Surabhii/29-

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