Ramesh Chandra Dangi vs State Of Rajasthan
2021 Latest Caselaw 17856 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4618/2019

Ramesh Chandra Dangi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Dr. Nikhil Dungawat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/11/2021

Learned counsel for the petitioners has submitted

that despite service of notice upon the respondents, none

has appeared on their behalf. Learned counsel, therefore,

prays that he may be granted liberty to supply copy of

the writ petition to learned counsel for the respondents,

who usually appear on their behalf in the Court.

In view of the above prayer, learned counsel for the

petitioners is free to supply copy of the writ petition to

the Advocates, who usually appear on behalf of the

respondents in the Court.

List on 11.1.2022.

The applications (1/20, 1/21, 2/21 and 3/21) are

disposed of.

(VIJAY BISHNOI),J

34-msrathore/-

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