Citation : 2022 Latest Caselaw 1281 Raj
Judgement Date : 27 January, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Review Petition (Writ) No. 17/2022
Manohar Lal
----Petitioner
Versus
Amritlal Khandelwal
----Respondent
For Petitioner(s) : Mr. Rameshwar Dave (on VC)
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
27/01/2022
In wake of instant surge in COVID-19 cases and spread of its
highly infectious Omicron variant, lawyers have been advised to
refrain from coming to the Courts.
The matter comes up on review petition.
Learned counsel for the respondent -applicants submits that
word nullified in para 25 of the judgment passed by the Court is
creating prejudice against the present applicants even when the
writ petition has been dismissed.
Issue notice. Rule is made returnable within four weeks.
In case, Mr. Jog Singh, learned counsel earlier appearing has
instructions, he shall be free to accept the notices on behalf of
them.
List on 02.03.2022.
(DR.PUSHPENDRA SINGH BHATI),J.
2-Zeeshan
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