Mukesh vs State Of Rajasthan
2021 Latest Caselaw 17649 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 10871/2019

Mukesh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Pragya Joshi For Respondent(s) : Mr. Suniel Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/11/2021

As per the office report, notice of the respondent No.1 has

been received unserved, however, claim of the petitioner is against

the respondent No.2 only. Learned counsel Mr. Suniel Purohit

appearing for the respondent No.2 has filed reply to the writ

petition.

In such circumstance, service of notice upon the respondent

No.1 is waived.

Learned counsel for the petitioner seeks some time to file

rejoinder. Time prayed for is granted.

List the matter after four weeks.

(VIJAY BISHNOI),J

36-Arun/-

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