The State Of Rajasthan vs Bhanwari
2021 Latest Caselaw 15681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Restoration No. 116/2021

The State Of Rajasthan

----Petitioner Versus Bhanwari

----Respondent

For Petitioner(s) : Mr. Shreyansh Mehta for Mr. Karan Singh Rajpurohit, AAG For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

18/10/2021

For the reasons mentioned in this restoration application, the

same is allowed.

D.B. Civil Special Appeal (Writ) No. 212/2020 is restored to

its original number subject to condition that the defects pointed

out by the Registry in that appeal be removed.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

29-Arun/-

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