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Harkesh Singh vs State Of Rajasthan
2022 Latest Caselaw 10793 Raj

Citation : 2022 Latest Caselaw 10793 Raj
Judgement Date : 23 August, 2022

Rajasthan High Court - Jodhpur
Harkesh Singh vs State Of Rajasthan on 23 August, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11941/2022

Harkesh Singh

----Petitioner Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Mahipal Rajpurohit For Respondent(s) : Mr. Anil Gaur, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

23/08/2022

Learned counsel for the petitioner submits that the issue in

question is covered by the judgment of this Court as passed in

S.B. Civil Writ Petition No.6611/2022; Savitri Devi & Ors. v.

State of Rajasthan & Ors., decided on 09.05.2022.

Learned AAG Mr. Anil Gaur puts in appearance for the

respondents and prays for time to complete his instructions on the

aforesaid submission.

List the matter on 27.08.2022.

(REKHA BORANA),J 134-Sachin/-

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