Vana Ram Choudhary vs State Of Rajasthan
2022 Latest Caselaw 8786 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2064/2019

Vana Ram Choudhary

----Petitioner Versus State Of Rajasthan & Anr

----Respondents

For Petitioner(s) : Mr. Tanwar Singh For Respondent(s) : Mr. Kunal Upadyay for Mr. Sunil Beniwal, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

05/07/2022

Learned counsel for the petitioner submits that the

controversy in question is covered by the judgment dated

18.01.2020 passed in D.B. Special Appeal Writ No.908/2017

(Namonarayan Sharma & Ors. Vs. State of Rajasthan &

Ors.).

Let a copy of the said judgment be served on learned

counsel for the respondents and he may complete his instructions

regarding the aforesaid submissions.

List the matter day after tomorrow i.e. 07.07.2022.

(REKHA BORANA),J 26-Dharmendra/-

Powered by TCPDF (www.tcpdf.org)