Safi Mohammad vs State Of Rajasthan
2022 Latest Caselaw 14305 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Review Petition (Writ) No. 100/2022

Safi Mohammad & Ors.

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

----Respondents

For Petitioner(s) : Mr. Hardik Gautam. For Respondent(s) : Mr. Sandeep Shah, AAG.

Mr. Sudhir Tak, AAG.

Mr. Abhimanyu Singh Rathore.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

05/12/2022

Shri Hardik Gautam, learned counsel representing the

petitioners submits that while dismissing the writ petition filed by

the petitioners, the Division Bench referred to the judgment of

Himachal Pradesh High Court in the case of Hari Prakash Vs. State

of Himachal Pradesh & Ors.

Shri Gautam, submits that Special Leave Petition preferred

against the said judgment is pending consideration of Hon'ble the

Supreme Court and thus, consideration of this review petition may

be deferred by four months.

Ordered accordingly.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

23-Prashant/-

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