Goverdhan Singh Samar vs State Of Rajasthan
2022 Latest Caselaw 2266 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8695/2014 Prithviraj Ratnoo

----Petitioner Versus State and Anr.

----Respondents Connected With

1. S.B. Civil Writ Petition No. 14152/2013

2. S.B. Civil Writ Petition No. 2119/2014

3. S.B. Civil Writ Petition No. 580/2017

4. S.B. Civil Writ Petition No. 10392/2019

For Petitioner(s) : Mr. Kamal Dave Ms. Varsha Bissa through VC For Respondent(s) : Mr. Salman Agha for Mr. Anil Kumar Gaur, AAG Mr. Sukhdev Sharma for Mr. A.K. Rajvanshy

HON'BLE MS. JUSTICE REKHA BORANA Order 09/02/2022

Counsel for the petitioners submits that the controversy in

question has been decided by several High Courts and the Hon'ble

Apex Court judgments, which have already been annexed with the

writ petition itself.

Counsel for the respondents prays for time to seek

instructions.

The said practice cannot be appreciated by this Court always

as there is nothing new on record for which the counsel for

respondents prays for time to seek instructions.

Last opportunity is granted to counsel for the respondents to

prepare and argue out the matter.

List the matter on 18.02.2022.

(REKHA BORANA),J 33-37/AnilKC/-

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