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Sanjay Kumar Saraswat vs State Of Rajasthan
2022 Latest Caselaw 5031 Raj

Citation : 2022 Latest Caselaw 5031 Raj
Judgement Date : 4 April, 2022

Rajasthan High Court - Jodhpur
Sanjay Kumar Saraswat vs State Of Rajasthan on 4 April, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3209/2022

Sanjay Kumar Saraswat S/o Shri Ram Dayal Saraswat, Aged About 49 Years, R/o Khatripura, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Industries, Secretariat, Jaipur.

2. The Rajasthan State Industrial Development And Investment Corporation Ltd., Udhyog Marg, Tilak Nagar, Jaipur Through Its Managing Director.

3. The Regional Manager, Riico Ltd., Gogelav, District Nagaur.

----Respondents

For Petitioner(s) : Mr. RR Khilery For Respondent(s) : Mr. Sanjeet Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 04/04/2022

Learned counsel for the parties are in agreement that the

controversy involved in this writ petition is squarely covered by

the decision of the Co-ordinate Bench of this Court dated

23.3.2022 rendered in the case of Madhu Lunawat Vs. State of

Rajasthan & Ors. - SB Civil Writ Petition No.2995/2022 and

other connected matters.

In view of the above, this writ petition is dismissed in terms

of the aforesaid judgment passed in Madhu Lunawat's case

(supra).

(VIJAY BISHNOI),J 31-mohit/-

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