Suman Choudhary vs State Of Rajasthan
2022 Latest Caselaw 2904 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14749/2021

Suman Choudhary

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Satya Prakash Sharma.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

22/02/2022

Learned counsel for the petitioner has relied on the judgment

in Sunder Lal vs. State of Rajasthan & Anr. : (1991) 2 RLW 353 in

response to the query made by the Court on 7/2/2022.

In view of the submissions made, issue notice. Issue notice

of the stay application also. Both the notices are made returnable

within four weeks.

Notices when issued be given 'dasti' to learned counsel for

the petitioner for service on the respondents.

(ARUN BHANSALI),J 24-baweja/-

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