Rajesh Choudhary vs State Of Rajasthan
2021 Latest Caselaw 17543 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16244/2019

Rajesh Choudhary

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Jitendra Choudhary for Mr. Rishabh Tayal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/11/2021

Learned counsel for the petitioner is directed to file

fresh address of the respondent Nos.3 and 7 within a period of one week.

On filing of the same, let fresh notice be issued to

the respondent Nos.3 and 7, returnable within six weeks

thereafter.

(VIJAY BISHNOI),J

65-msrathore/-

Powered by TCPDF (www.tcpdf.org)