Jitendra Singh S/O Shri Dayal ... vs The State Of Rajasthan
2022 Latest Caselaw 2871 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   D.B. Civil Writ (PIL) Petition No. 10112/2021

                                       Jitendra Singh
                                                                                                            ----Petitioner
                                                                            Versus
                                       The State Of Rajasthan & Ors.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Mahesh Gupta Advocate.

For Respondent : Major R.P. Singh, Additional Advocate Nos.2,4 & 5. General with Mr. Jaivardhan Singh Shekhawat Advocate.

For Respondent : Ms. Sheetal Mirdha, Additional Nos.1 & 3. Advocate General.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

05/04/2022

Major R.P. Singh, Additional Advocate General appears on

behalf of respondents No.2, 4 & 5.

Ms. Sheetal Mirdha, Additional Advocate General appears on

behalf of respondents No.1 & 3.

Learned counsels for the respondents pray for and is granted

two week time to file reply.

Rejoinder be filed thereafter within two weeks and the

matter be listed after four weeks.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-24

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