The State Of Rajasthan vs Satyveer Son Of Shri Mansingh
2021 Latest Caselaw 5703 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       D.B. Civil Misc. Restoration Application No. 141/2021
                                          In
               D.B. Review Petition (Writ) No. 239/2018
                                          In
               D.B. Special Appeal Writ No. 1476/2017
                                          In
                S.B. Civil Writ Petition No. 11311/2009

1.      The    State     Of     Rajasthan,          Through        Secretary   Cum
        Commissioner, Panchayati Raj Department, Government
        Of Rajasthan, Secretariat, Jaipur (Rajasthan)
2.      Deputy Secretary, Primary-II, Panchayati Raj Department,
        Government Of Rajasthan, Secretariat, Jaipur.
3.      The Chief Executive Officer, Zila Parishad, Jhunjhunu
        (Raj.).
4.      District Education Officer (Elementary), Jhunjhunu (Raj.).
5.      Block Elementary Education Officer, Panchayat Samiti
        Buhana, District Jhunjhunu (Raj.).
                                                                     ----Applicants
                                      Versus
Satyveer Son Of Shri Mansingh, Aged About 43 Years, Resident
Of Village Hansas, Post Jhanjha, Panchayat Samiti Buhana,
District Jhunjhunu (Raj.).
                                                                    ----Respondent

For Applicants(s) : Mr. Chiranji Lal Saini, Additional Advocate General

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/10/2021

Heard the learned State Counsel on the prayer for

restoration.

(2 of 2) [WRES-141/2021]

We have gone through the memo of the application and we

find that the counsel for the applicants could not appear as his

name was not shown in the cause list.

Accordingly, the order of dismissal of review petition for want

of prosecution is hereby recalled and D.B. Review Petition (Writ)

No. 239/2018 is restored to its original number.

Restoration Application is allowed.

(FARJAND ALI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /4

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