Prem Dodwariya vs State Of Rajasthan
2021 Latest Caselaw 17647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 13351/2019

Prem Dodwariya

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 13298/2019 Maya

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mandeep Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/11/2021

As per the office report, notices of the respondent Nos.4 and

5 have been received unserved for want of time in both the writ

petition.

Learned counsel for the petitioner is directed to file requisite

PF and notices within a period of one week from today.

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

unserved respondent Nos.4 and 5, returnable within a period of

six weeks thereafter.

(VIJAY BISHNOI),J

39-Arun/-

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