State Of Rajasthan vs Deependra Singh
2022 Latest Caselaw 1420 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 423/2021

State Of Rajasthan

----Appellant Versus Priyanka Sharma

----Respondent Connected with

D.B. Spl. Appl. Writ No. 424/2021

The State Of Rajasthan

----Appellant Versus Monika

----Respondent

D.B. Spl. Appl. Writ No. 426/2021

State Of Rajasthan

----Appellant Versus Deependra Singh

----Respondent

D.B. Spl. Appl. Writ No. 427/2021

State Of Rajasthan

----Appellant Versus Pinder Kaur

----Respondent

D.B. Spl. Appl. Writ No. 438/2021

The State Of Rajasthan

----Appellant Versus Anchal Jain

----Respondent

D.B. Spl. Appl. Writ No. 441/2021

State Of Rajasthan

(2 of 3) [SAW-423/2021]

----Appellant Versus Parvinder Kaur

----Respondent

D.B. Spl. Appl. Writ No. 442/2021

State Of Rajasthan

----Appellant Versus Monika Vyas

----Respondent

D.B. Spl. Appl. Writ No. 476/2021

State Of Rajasthan

----Appellant Versus Monika Sharma

----Respondent

For Appellant(s), : Mr. Pankaj Sharma, AAG through V.C. Mr. Manish Vyas, AAG For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

31/01/2022

Applications for dispensing with filing of certified copies of

the impugned judgment:

Request for dispensing with filing of the certified copies of

the impugned judgment of the learned Single Judge is granted

since it is pointed out that certified copies are already produced in

connected appeals filed by the State.

The applications are disposed of.

(3 of 3) [SAW-423/2021]

Special Appeals (Writ):

Issue notice, returnable on 25.02.2022.

To be heard with D.B. Special Appeal (Writ) No.421/2021 and

connected appeals.

Impugned judgment of the learned Single Judge is stayed.

All defects to be removed before the returnable date i.e.

25.02.2022.

(MADAN GOPAL VYAS),J (AKIL KURESHI),CJ

11to18-MohitTak/-

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