Jawan Singh vs State Of Rajasthan
2022 Latest Caselaw 8558 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Contempt No. 569/2019

Jawan Singh

----Petitioner Versus State Of Rajasthan

----Respondent D.B. Writ Contempt No. 550/2019 Babu Ram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. S.P. Joshi For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. Rajesh Shah Mr. S.G. Ojha

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

Judgment / Order

01/07/2022

The applications (1/22 in both the Contempt Petitions) with a

prayer to take the amended cause title on record are considered

and allowed.

Amended cause title in both the Contempt Petitions are

taken on record.

List on 11.7.2022, as prayed.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J 21 & 23 msrathore/-

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