Anant Kumar Jain vs State Of Raj And Ors
2022 Latest Caselaw 250 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 15987/2015

                                   Anant Kumar Jain and Anr.
                                                                                                       ----Petitioners
                                                                        Versus
                                   State Of Raj And Ors.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Punit Singhvi through VC For Respondent(s) : Ms. Neetu Bhansali through VC

HON'BLE MR. JUSTICE SAMEER JAIN

Order

11/01/2022

Learned counsel for the petitioners Mr. Punit Singhvi submits

that the order impugned was passed against the dead person. The

order impugned is bad in law in addition to the arguments he has

to submit. In support of the same he requested that he wants to

file a compilation whereby relied upon judgments will be cited.

Counsel for the respondent Ms. Neetu Bhansali submits that

the matter may be kept after two weeks.

In the light of said request list the matter on 27.01.2022.

Till then, interim order, if any, to continue till the next date.

(SAMEER JAIN),J

RAJAT KUMAR/48

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