The State Of Rajasthan vs Ritesh Kumar Sharma S/O Late Shri ...
2021 Latest Caselaw 6595 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil First Appeal No. 374/2021

The State Of Rajasthan & Ors.
                                                                   ----Appellants
                                     Versus
Ritesh Kumar Sharma S/o Late Shri Kailash Chand,
                                                                  ----Respondent

For Appellant(s) : Mr. Yashodhar Pandey, Advocate on behalf of Mr. Anil Mehta, Additional Advocate General

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

16/11/2021

Heard.

Admit.

Issue notice of the appeal as well as stay application to

the respondent, on doing the needful, returnable within three

weeks.

Learned counsel for the appellants prays for interim

stay and he has placed reliance on the decisions passed by this

Court in S.B. Civil Writ Petition No.1883/2000 (Bohra Ram Borana

Vs. the Rajasthan Khadi and Gramoudhyog & Anr.) reported in

2002 SCC Online Raj 186 and in S.B. Civil Writ Petition

No.1671/1980 (Bhanwar Lal Chandalia Vs. State of Rajasthan)

decided on 12.03.1981.

Perused the judgments relied by the learned counsel for

the appellants.

Meanwhile, operation of the judgment and decree dated

26.11.2020 shall remain stayed, till the next date.

(2 of 2) [CFA-374/2021]

The order of interim stay shall be effective after service

upon the respondents.

(CHANDRA KUMAR SONGARA),J

Ashish Kumar /40

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