Vimla vs State Of Rajasthan
2022 Latest Caselaw 10604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11173/2022

Vimla D/o Mangana Ram Meghwal, Aged About 27 Years, R/o Khaal Ki Dhani, Tehsil Didwana, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary (Excise), Government Of Rajasthan, Government Secretariat, Jaipur.

2. Commissioner, Excise Department, Government Of Rajasthan, 2, Gumaniwala, Panchwati, Udaipur.

3. District Excise Officer, Excise Circle, Nagaur.

----Respondents

For Petitioner(s) : Mr. Binja Ram

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/08/2022

Learned counsel for the petitioner submits that issue

involved in the present case is squarely covered by the judgment

of this Court dated 16.02.2021 passed in S.B. Civil Writ Petition

No.6496/2020 : Prabhu Singh & Ors. Vs. State of Rajasthan & Ors.

Learned counsel for the petitioner further submits that

relying upon the judgment of Prabhu Singh, the interim order has

been passed on 15.02.2022 in S.B. Civil Writ Petition

No.2500/2022 : Pooja Kanwar Vs. State of Rajasthan & Ors. at

Jaipur Bench, Jaipur.

Issue notice, returnable on 24.08.2022.

In the meanwhile and till the next date, the operation of the

order dated 11.07.2022 shall remain stayed.

(2 of 2) [CW-11173/2022]

Let a copy of the writ petition be served upon Mr. Girish

Sankhla, learned Standing Counsel for the respondent-department

within a period of three days.

Connect with S.B. Civil Writ Petition No.8824/2022.

(VINIT KUMAR MATHUR),J

155-/Vivek/-

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