Jaydrath S/O Budhram vs The State Of Rajasthan
2022 Latest Caselaw 5684 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                         D.B. Civil Writ Petition No. 6710/2021

                                      Jaydrath & Ors.
                                                                                                           ----Petitioners
                                                                            Versus
                                      The State Of Rajasthan & Ors.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Harender Neel Advocate on behalf of Mr. Mahendra Shah Advocate.

For Respondent No.1 : Mr. C.L. Saini, Additional Advocate General.

For Respondents No.2, 3 & 4 : Mr. Pankaj Choudhary Advocate on behalf of Mr. Rohit Choudhary, Deputy Government Counsel

For Respondent No.5 : Mr. M.F. Beig Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Judgment / Order

22/08/2022

Let a copy of petition be supplied to Mr. C.L. Saini, Additional

Advocate General.

A copy of petition be also supplied to Mr. M.F. Beig, Advocate

who usually represents respondent No.5.

Learned counsel appearing for respondents No.2, 3 & 4 are

granted two weeks time to file reply.

Matter be listed after three weeks.

Registry shall publish the names of the respective counsel in

the cause-list as counsel for respondents.

(ANOOP KUMAR DHAND),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-28

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