Taruna Kanwar vs State Of Rajasthan
2022 Latest Caselaw 2607 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2640/2019

Taruna Kanwar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vivek For Respondent(s) : Mr. Karan Bishnoi on behalf of Mr. Sunil Beniwal, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

14/02/2022

Counsel for the petitioner submits that the controversy in

question has been decided vide judgment passed by the

co-ordinate Bench of this Court in S.B.C.W.P. No.12846/2017;

Dhanraj Meena Vs. State & Ors. along with other connected

matters.

Counsel for the petitioner is directed to serve a copy of the

petition on Mr. Sunil Beniwal, AAG who regularly appears for the

Department.

Mr. Beniwal, AAG may seek his instructions and file reply

thereupon.

List the matter on 25.02.2022.

(REKHA BORANA),J 47-AnilKC/-

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