State Of Rajasthan vs Parma Devi Bishnoi
2022 Latest Caselaw 10041 Raj

(1 of 2) [SAW-502/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 502/2021

The State Of Rajasthan

----Appellant Versus Suresh

----Respondent Connected With

1. D.B. Spl. Appl. Writ No. 381/2020

2. D.B. Spl. Appl. Writ No. 66/2021

3. D.B. Spl. Appl. Writ No. 241/2021

4. D.B. Spl. Appl. Writ No. 375/2021

5. D.B. Spl. Appl. Writ No. 378/2021

6. D.B. Spl. Appl. Writ No. 380/2021

7. D.B. Spl. Appl. Writ No. 445/2021

8. D.B. Spl. Appl. Writ No. 456/2021

9. D.B. Spl. Appl. Writ No. 457/2021

10. D.B. Spl. Appl. Writ No. 500/2021

11. D.B. Spl. Appl. Writ No. 8/2022

12. D.B. Spl. Appl. Writ No. 20/2022

13. D.B. Spl. Appl. Writ No. 29/2022

14. D.B. Spl. Appl. Writ No. 32/2022

15. D.B. Spl. Appl. Writ No. 46/2022

16. D.B. Spl. Appl. Writ No. 144/2022

17. D.B. Spl. Appl. Writ No. 145/2022

18. D.B. Spl. Appl. Writ No. 146/2022

For Appellant(s) : Mr. Rajat Arora Advocate on behalf of Mr. Karan Singh Rajpurohit Advocate. For Respondent(s) : Mr. M.S. Singhvi Advocate General assisted by Mr. K.S. Lodha Advocate. Mr. Surendra Choudhary Advocate. Mr. Hanuman Singh Advocate.

Mr. Vivek Firoda Advocate on behalf of Mr. Mahaveer Bishnoi Advocate.

Mr. Rajak K Haider Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

(2 of 2) [SAW-502/2021]

Judgment / Order

02/08/2022

Heard learned counsel for the respective parties.

It is stated at the bar that except respondent in D.B. Civil Special

Appeal (Writ) No. 445/2021, respondents in all the other appeals have

already been served.

At this stage, Mr. Vivek Firoda, learned counsel enters appearance

and takes notice on behalf of Priyanka Rao-respondent in D. B. Civil

Special Appeal (Writ) No. 445/2021. Copy of memo of appeal be

supplied to him.

Learned counsel for the respective respondents would submit that

the hearing of the case be expedited as direction for their appointments

have been stayed as the respondents are claiming appointments on the

ground that they belong to disable category.

Considering the submission made, it would be appropriate to list

these cases for hearing in the last week of September, 2022.

List these matters in the last week of September, 2022.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-23-41

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