Jetharam vs State Of Rajasthan
2021 Latest Caselaw 16775 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 8112/2021

Jetharam

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. D.D. Chitlangi For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. V.D. Gaur

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

Judgment / Order

10/11/2021

The application (Inward No.1/21) preferred on behalf of the

petitioner No.5 for taking some documents on record is considered

and allowed. The documents annexed with the application be

taken on record.

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

respondent-State seeks some more time to file reply to this writ

petition. Time prayed for is granted.

List on 7th December, 2021.

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

100-Arun/-

Powered by TCPDF (www.tcpdf.org)