State Of Rajasthan vs Sanjay Chaudhary
2022 Latest Caselaw 299 Raj

(1 of 1) [SAW-330/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 330/2021

State Of Rajasthan & Ors.

----Appellants Versus Sanjay Chaudhary

----Respondent

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

For Respondent(s) : None

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

05/01/2022

Learned Additional Advocate General for the State submitted

that the impugned judgment of the learned Single Judge has

already been reversed by the judgment dated 22.11.2021 passed

by the Division Bench in D.B. Special Appeal (Writ) No.357/2021

(State of Rajasthan & Ors. vs. Suresh Kumar Jat).

Issue notice for final disposal, returnable on 02.02.2022.

'Dasti' service is permitted.

(RAMESHWAR VYAS),J (AKIL KURESHI),CJ

3-jayesh/-

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