Kalu Ram vs State And Anr
2022 Latest Caselaw 5075 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1801/2017

Kalu Ram

----Petitioner Versus State And Anr.

----Respondent

For Petitioner(s) : Mr. Lokesh Mathur. For Respondent(s) : Mr. V. D. Dadhich.

HON'BLE MS. JUSTICE REKHA BORANA

Order

04/04/2022

The issue in question is raised in S. B. Civil Writ Petition

No. 8108/2019; Madan Lal v. State of Rajasthan & Anr.

which was allowed vide judgment dated 08.07.2020. The said

judgment was challenged before the Division Bench and has been

stayed vide order dated 04.09.2020.

Counsel for the petitioner submits that the matter may be

listed after the decision in the Division Bench matter i.e. D.B.

Special Appeal Writ No. 371/2020; Jodhpur Municipal

Corporation v. Madan Lal & Anr.

Let the mater be listed after the decision in the said special

appeal. Counsel may move an application at the appropriate

stage.

(REKHA BORANA),J 110-Sachin/-

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