Kunal Sharma S/O Shri Man Mohan ... vs Union Of India
2022 Latest Caselaw 111 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 13178/2021

                                    Kunal Sharma S/o Shri Man Mohan Sharma                            ----Petitioner
                                                                         Versus
                                    Union Of India & Ors.                                             --Respondents

For Petitioner(s) : Mr. Pushpendra Pal Singh Tanwar, Adv. for Mr. Shobhit Tiwari, Adv.

For Respondent(s) : Mr. Divyesh Maheshwari, Adv.

Mr. Angad Mirdha, Adv.

Dr. A.S. Khangarot, Adv.

[all through Video Conferencing]

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

05/01/2022

Learned counsel-Mr. Divyesh Maheshwari submitted that

reply has been filed on behalf of the respondent Nos.2 & 3.

Learned counsel-Dr. A.S. Khangarot submitted that reply is

being filed today on behalf of the respondent No.5.

Registry is directed to place the reply in the office file.

Learned counsel for the petitioner places reliance on a

judgment passed by the Kerala High Court in WP(C) No.17305

of 2018 dated 04.07.2018 [Hari R. Nair & Anr. Versus The

Director General & Ors.]

Learned counsel for the petitioner may furnish copy of the

said judgment in the office of learned counsel for the respondents.

List this case on 11.01.2022 after showing name of Mr.

Divyesh Maheshwari, Adv. in the cause list.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav/86/3

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