Charu Sharma vs The State Of Rajasthan
2021 Latest Caselaw 16616 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 11321/2021

Charu Sharma

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ankur Mathur For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. Sajjan Singh Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

08/11/2021

Mr. Sunil Beniwal, learned AAG is appearing on behalf of

respondent Nos. 1, 4 and 5 and learned counsel Mr. Sajjan Singh

Rathore is appearing on behalf of respondent No.3.

Let fresh notices be issued to respondent Nos. 2, 6 and 7.

Learned counsel is directed to furnish fresh address of the

respondent No.7. Notices are made returnable within four weeks

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

petitioners for service.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Surabhii/31-

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