The State Of Rajasthan vs Om Prakash
2021 Latest Caselaw 17981 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 1192/2019

The State Of Rajasthan & Ors.

----Appellants Versus Om Prakash

----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

I.A. No. 01/2019:

Learned counsel for the Government stated that the

impugned judgment of the learned Single Judge was rendered in a

group of petitions, the lead petition being that of State of

Rajasthan and others Vs. Revant Ram Meghwal and others. The

State of Rajasthan had preferred appeal in the said case and the

appeal was allowed by judgment dated 31.07.2019. SLP against

the judgment has also been dismissed.

Issue fresh notice on delay condonation application,

returnable on 4th January, 2022.

(SUDESH BANSAL),J (AKIL KURESHI),CJ 2-jayesh/-

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