Sahi Ram Poonia vs State Of Rajasthan
2021 Latest Caselaw 15833 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Contempt No. 1305/2018

Sahi Ram Poonia

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. K.S. Rajpurohit, AAG

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

Judgment / Order

20/10/2021

Learned counsel Mr. K.S. Rajpurohit, AAG has submitted that

the State has taken penal action against the fair price

shopkeepers, against whom, allegation of irregularity has been

found and further action has also been taken against the erring

officers.

Mr. K.S. Rajpurohit, AAG seeks some time to furnish the

report regarding the action taken by the State Government in this

regard.

Time prayed for is granted.

List on 17.11.2021, as prayed.

(SUDESH BANSAL),J (VIJAY BISHNOI),J 22-mohit/-

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