State Of Rajasthan vs Leeladhar
2021 Latest Caselaw 17237 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 44/2020

State Of Rajasthan

----Appellant Versus Leeladhar

----Respondent

For Appellant(s) : Mr. Sunil Benwal, AAG with Mr. Saransh Vij For Respondent(s) : Mr. Vijay Jain (through VC)

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

Judgment / Order

17/11/2021

Learned counsel Mr. Vijay Jain has informed this Court that

as the sole respondent-Leeladhar has expired 4-5 months ago,

therefore, he may be granted some time to produce his death

certificate on record. Time prayed for is granted.

In the meantime, Mr. Sunil Beniwal, AAG may also verify the

factum of death of sole respondent and if the same is found

correct, then, appropriate steps be taken in that regard.

List the matter after four weeks.

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

47-Arun/-

Powered by TCPDF (www.tcpdf.org)