Badari Das Vairagi vs State Of Rajasthan
2022 Latest Caselaw 8557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Contempt No. 754/2021

Badari Das Vairagi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Bhunda Ram For Respondent(s) : Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

01/07/2022

Learned counsel for the petitioner prays for and is

granted time to file response to the interim compliance report

produced by the State Government.

List the matter after three weeks, as prayed.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

24-msrathore/-

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