State Of Rajasthan vs Ram Jeevan
2021 Latest Caselaw 17979 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 131/2020

State Of Rajasthan & Ors.

----Appellants Versus Ram Jeevan

----Respondent

For Appellant(s) : Mr. Sandeep Shah, AAG.

Ms. Akshiti Singhvi.

Mr. Abhimanyu Singh.

For Respondent(s) : ---

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

Order

30/11/2021

Delay Condonation Application:

The delay application may be numbered subject to the

applicants filing plain copy of the impugned judgment of the

learned Single Judge within one week (since certified copy of

judgment which is common in several petitions has already been

presented in the main case of State of Rajasthan and others Vs.

Revant Ram Meghwal and others) and removing other defects.

Issue notice, returnable on 4th January, 2022.

(SUDESH BANSAL),J (AKIL KURESHI),CJ 6-jayesh/-

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