Badri Narayan Yadav S/O Shri Ram ... vs The State Of Rajasthan
2022 Latest Caselaw 4670 Raj/2

Citation : 2022 Latest Caselaw 4670 Raj/2
Judgement Date : 8 July, 2022

Rajasthan High Court

Badri Narayan Yadav S/O Shri Ram ... vs The State Of Rajasthan on 8 July, 2022

Bench: Manindra Mohan Shrivastava, Shubha Mehta

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 3980/2021
                                   Badri Narayan Yadav S/o Shri Ram Lal
                                                                                                         ----Petitioner
                                                                          Versus
                                   The State Of Rajasthan
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Vigyan Shah Advocate with Ms. Sarah Sharma Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

08/07/2022

In view of the office note, petitioner upon submitting P.F. &

notices by service through registered mode as well as dasti

process, fresh notices be issued to respondent Nos. 3 & 4.

Notices be mate returnable within three weeks.

Matter be listed after three weeks.

Application No.1/2021 stands disposed off.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-63