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Ghanshyam Singh vs State Of Rajasthan
2022 Latest Caselaw 1592 Raj

Citation : 2022 Latest Caselaw 1592 Raj
Judgement Date : 1 February, 2022

Rajasthan High Court - Jodhpur
Ghanshyam Singh vs State Of Rajasthan on 1 February, 2022
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 705/2022

Ghanshyam Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Tanwar Singh Rathore (VC) For Respondent(s) : Mr Anil Kumar Gaur AAG (VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

01/02/2022

Learned counsel for the petitioner submits that the name of

Mr Anil Kumar Gaur AAG is wrongly mentioned in the cause list

and instead, Mr Pankaj Sharma AAG is appearing for the

respondents.

Office is directed to reflect name of Mr Pankaj Sharma AAG

in the cause list.

A copy of the petition may be supplied to Mr Pankaj Sharma

AAG by learned counsel for the petitioner.

The name of Mr Anil Kumar Gaur AAG may be removed for

this case in the cause list.

(ARUN BHANSALI),J 45-MMA/-

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