Chudhary Parma Ram Godara Shiksha ... vs State Of Rajasthan
2022 Latest Caselaw 10123 Raj

(1 of 1) [SAW-492/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Special Appeal (Writ) No.492/2021

Chudhary Parma Ram Godara Shiksha Samiti

----Appellant Versus State Of Rajasthan & Anr.

----Respondents

For Appellant(s) : Mr. Chandraveer Singh Advocate. For Respondent(s) : Mr. Sunil Beniwal, Additional Advocate General.

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

Judgment / Order

02/08/2022

Three weeks time is granted to file reply.

Rejoinder, if any, be filed in further two weeks.

Matter be listed after six weeks.

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

Sanjay Kumawat-22

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