Citation : 2021 Latest Caselaw 16496 Raj
Judgement Date : 28 October, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 15132/2021
Ratan Prakash
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Dr. Kshamendra Mathur on VC
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
28/10/2021
In wake of second surge in the COVID-19 cases, abundant
caution is being maintained, while hearing the matters in Court,
for the safety of all concerned.
Learned counsel for the petitioner submits that the issue
raised in the writ petition is covered by judgment in Champalal
Vyas Vs. State of Rajasthan & Anr. (S.B. Civil Writ Petition
No.6881/2015) decided on 23.07.2018.
In view of the submissions made, issue notice, returnable
within a period of four weeks.
Notices when issued be given 'dasti' to learned counsel for
the petitioner,.
(DR. PUSHPENDRA SINGH BHATI),J.
51-Sudheer/-
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