Devendra Kumar Chhipa vs State Of Rajasthan
2022 Latest Caselaw 1588 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1598/2022

Devendra Kumar Chhipa

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Kuldeep Mathur, Sr. Advocate assisted by Dr Rakesh Sinha (VC) For Respondent(s) : Mr Manish Vyas AAG (VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

01/02/2022

Mr Manish Vyas AAG appears on caveat.

Copy of the petition has already been supplied to him.

Learned AAG prays for time to complete instructions in the

matter.

Learned counsel for the petitioner pleads urgency in the

matter in view of the fact that the services of the petitioner have

been terminated.

List on 09.02.2022, as prayed.

(ARUN BHANSALI),J 65-MMA/-

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