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The State Of Rajasthan vs Kan Singh Ranawat
2021 Latest Caselaw 17632 Raj

Citation : 2021 Latest Caselaw 17632 Raj
Judgement Date : 24 November, 2021

Rajasthan High Court - Jodhpur
The State Of Rajasthan vs Kan Singh Ranawat on 24 November, 2021
Bench: Akil Kureshi, Sudesh Bansal

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 518/2020

The State Of Rajasthan

----Appellant Versus Dharmaveer Godara

----Respondent Connected With D.B. Review Petition (Writ) No. 18/2019 State Of Rajasthan

----Appellant Versus Bhiya Ram Vishnoi

----Respondent D.B. Review Petition (Writ) No. 23/2019 The State Of Rajasthan

----Appellant Versus Kan Singh Ranawat

----Respondent

For Appellant(s) : Mr. M.S. Singhvi, Advocate General assisted by Mr. Pankaj Sharma, AAG, Mr. K.S. Lodha For Respondent(s) : Mr. Kuldeep Mathur, Ms. Versha Bissa

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/11/2021

We have heard learned Advocate General for some time,

time being over, list on 29.11.2021.

If any of the petitioners have filed contempt petition arising

out of the judgment of the Division Bench, of which the review is

(2 of 2) [SAW-518/2020]

sought, the petitioners shall not proceed further with the contempt

petitions till disposal of the review petition.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

40to42-MohitTak/-

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