Nemichand S/O Shri Jawanaram vs The State Of Rajasthan
2022 Latest Caselaw 5996 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                          D.B. Civil Writ Petition No. 2496/2022

                                        Nemichand
                                                                                                             ----Petitioner
                                                                             Versus
                                        The State Of Rajasthan & Ors.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Yash Joshi Advocate on behalf of Mr. Vigyan Shah Advocate.

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

Judgment / Order

29/08/2022

Though statement has been made by learned counsel for the

petitioner that amended cause title has been filed, but in the

record amended cause title has not been attached.

Matter be listed in the next week placing on record the

amended cause title, if any filed.

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

Sanjay Kumawat /33

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