Babu Lal Khan vs State Of Rajasthan
2022 Latest Caselaw 5073 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12705/2018

Babu Lal Khan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mohan Singh For Respondent(s) : Mr. Pankaj Sharma AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

04/04/2022

Matter comes up on an application for early hearing.

Counsel for the petitioner submits that copy of the reply has

not been served on him.

Counsel for the respondents submits that the controversy in

question rests decided by the judgment passed by the Hon'ble

Apex Court in case of State of Rajasthan & Ors. Vs. Trilok

Ram reported in 2019 (10) SCC 383.

Counsel for the petitioner seeks time.

List the matter on 12.04.2022 along with SBCWP

No.2466/2018.

Meanwhile a copy of the reply be served on counsel for the

petitioner.

(REKHA BORANA),J

26-T.Singh/-

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