Prakash Kumar Tolani And Ors vs State Of Raj And Ors
2022 Latest Caselaw 168 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 6342/2011

Prakash Kumar Tolani And Ors
                                                                 ----Petitioner
                                  Versus
State Of Raj And Ors
                                                               ----Respondent

Connected With S.B. Civil Writ Petition No. 3981/2001 Anil Kumar Khandelwal

----Petitioner Versus State And Ors

----Respondent S.B. Civil Writ Petition No. 6232/2008 Ajay Sharma

----Petitioner Versus State Of Raj And Ors

----Respondent S.B. Civil Writ Petition No. 46/2011 Sunil Kumar Rastogi

----Petitioner Versus State Of Raj And Ors

----Respondent S.B. Civil Writ Petition No. 47/2011 Smt Renu Alreja

----Petitioner Versus State Of Raj And Ors

----Respondent S.B. Civil Writ Petition No. 69/2011 Miss Aruna Dece Thro Father

----Petitioner Versus State Of Raj And Ors

----Respondent S.B. Civil Writ Petition No. 70/2011 Smt Bina Rastogi

(2 of 3) [CW-6342/2011]

----Petitioner Versus State Of Raj And Ors

----Respondent S.B. Civil Writ Petition No. 19772/2013 Smt Kanta Goyal

----Petitioner Versus Stateurban Develop And Housing Govtors

----Respondent S.B. Civil Writ Petition No. 2042/2014 Asha Rani Sharma

----Petitioner Versus State

----Respondent S.B. Civil Writ Petition No. 6986/2014 Krishan Kumar Sharma

----Petitioner Versus State Of Rajasthan And Ors.

----Respondent

For Petitioner(s) : Dr. P.C. Jain through VC Mr. Prahlad Sharma through VC For Respondent(s) : Mr. Prag Rastogi through VC

HON'BLE MR. JUSTICE SAMEER JAIN

Order

07/01/2022

Counsel for the respective parties made submission that (i)

connected matters are not listed in today's cause list; and (ii) the

matter will require arguments at length.

Looking to the said prayer we direct the Registry to list all

the connected matters together and looking to the fact that the

intensive hearing is required in the matter, same may be posted

for final hearing on 27.01.2022 at 2:00PM.

(3 of 3) [CW-6342/2011]

Registry is also directed to list the matter on 27.01.2022 at

2:00PM alongwith S.B. Civil Writ Petition Nos.1222/2001,

1259/2001, 1431/2001, 1555/2001, 1567/2001, 1580/2001,

2395/2001, 2306/2001, 2748/2001, 4678/2001, 4679/2001,

50/2001, 5367/2004, 5700/2000, 7069/2002, 6986/2014,

3981/2001, 46/2011, 47/2011, 69/2011, 1972/2013, 6342/2011,

6232/2008, 19772/2013 & 2042/2014.

Respective counsels are directed to put forth written

submissions and judgments to be relied upon, one week in

advance before the date of hearing.

(SAMEER JAIN),J

RAJAT KUMAR/47-56

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