Daulat Ram Ahir vs State Of Rajasthan And Ors
2022 Latest Caselaw 9451 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 4541/2018

Daulat Ram Ahir

----Petitioner Versus State Of Rajasthan And Ors.

----Respondents

For Petitioner(s) : Mr. P.D. Vaishnav

HON'BLE MS. JUSTICE REKHA BORANA Order 20/07/2022 Learned counsel for the petitioner submits that defect No.1

pointed out by the Registry has been removed.

Office to check and proceed.

Learned counsel for the petitioner submits that the

controversy in question rests decided by the judgment dated

17.10.2013 passed in S.B. Civil Writ Petition No.12387/2012;

Gopal Lal Ojha vs. State of Rajasthan decide on 17.10.2013.

Issue notice.

Learned counsel for the petitioner is directed to serve a copy

of the writ petition on learned counsel Mr. Hemant Choudhary,

who regularly appears on behalf of the Department.

Learned counsel Mr. Hemant Choudhary may seek his

instructions and file reply within a period of four weeks.

List the matter on 23.08.2022, after showing the name of

learned counsel Mr. Hemant Choudhary in the cause list as counsel

for the respondents.

(REKHA BORANA),J 201-Ashutosh/-

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