Dr. Anil Kumar Saxena Son Of Shri ... vs State Of Rajasthan Through Its ...
2021 Latest Caselaw 5532 Raj/2

Citation : 2021 Latest Caselaw 5532 Raj/2
Judgement Date : 1 October, 2021

Rajasthan High Court

Dr. Anil Kumar Saxena Son Of Shri ... vs State Of Rajasthan Through Its ... on 1 October, 2021

Bench: Inderjeet Singh

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 27605/2018

                                   Dr. Anil Kumar Saxena Son Of Shri Laxmi Narain Saxena
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan Through Its Principal Secretary
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Rajendra Kumar Soni For Respondent(s) : Mr. Ashutosh Yadav on behalf of Mr. Vivek Tyagi

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

01/10/2021

Counsel for the respondent(s) seeks two weeks' time to file

reply to the application submitted on behalf of the petitioner.

Counsel further submits that he will verify the fact regarding

passing of the judgment by the Hon'ble Supreme Court in the

similar matters.

List on 21.10.2021.

(INDERJEET SINGH),J

CHETNA BEHRANI /29