Anil Kumar Nanoma vs State Of Rajasthan
2022 Latest Caselaw 1255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17953/2021 Dharmendra Singh Chundawat

----Petitioner Versus State Of Rajasthan

----Respondent Connected With

1. S.B. Civil Writ Petition No. 18001/2021

2. S.B. Civil Writ Petition No. 18021/2021

3. S.B. Civil Writ Petition No. 18051/2021

4. S.B. Civil Writ Petition No. 18056/2021

5. S.B. Civil Writ Petition No. 18097/2021

6. S.B. Civil Writ Petition No. 18110/2021

7. S.B. Civil Writ Petition No. 18113/2021

8. S.B. Civil Writ Petition No. 50/2022

For Petitioner(s) : Mr. Ripudaman Singh (through VC) For Respondent(s) : v\Mr. Manish Vyas, AAG with Mr. Kailash Choudhary (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI Order 27/01/2022

Learned counsel appearing for the respondents prays for

time to complete his instructions in the matters.

Time prayed for is allowed.

List the petitions on 17.2.2022.

It is expected that on the said date, the respondents would

produce the requisites as the case of the petitioners is that the

issue raised in the writ petitions is squarely covered by judgment

in the case of Aashish Kumar v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.7352/2021 & connected matters, decided on

14.12.2021.

Connect with SBCWP No.17696/2021.

(ARUN BHANSALI),J 19 to 27 Sumit/-

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