State Of Rajasthan vs Dropadi
2021 Latest Caselaw 16382 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 66/2021

State Of Rajasthan

----Appellant Versus Dropadi

----Respondent Connected With

1. D.B. Spl. Appl. Writ No. 241/2021

2. D.B. Spl. Appl. Writ No. 375/2021

3. D.B. Spl. Appl. Writ No. 378/2021

4. D.B. Spl. Appl. Writ No. 380/2021

5. D.B. Spl. Appl. Writ No. 445/2021

For Appellant(s) : Mr. Karan Singh Rajpurohit, AAG with Mr. Rajat Arora

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

27/10/2021

Subject to removal of defects by next date, issue notice,

returnable on 01.12.2021.

By way of ad-interim relief, the impugned judgment of the

learned Single Judge is stayed.

To be listed for final disposal alongwith D.B. Special Appeal

(Writ) No.500/2021.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

Ashutosh-14-19

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