Rajshri vs State Of Rajasthan
2022 Latest Caselaw 9497 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14224/2019

Rajshri

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rakesh Arora

HON'BLE MS. JUSTICE REKHA BORANA

Order

20/07/2022

Let a copy of the writ petition be served on learned counsel

Mr. Anil Bissa, who regularly appears on behalf of the Department.

Learned counsel for the petitioner submits that the

controversy rests decided by the judgment passed in S.B. Civil

Writ Petition No.5255/2013; Arun Choudhary and Ors. Vs.

State and Ors. decided on 11.08.2014.

Learned counsel Mr. Anil Bissa may seek his instructions.

List the matter day after tomorrow i.e. on 22.07.2022 after

showing the name of learned counsel Mr. Anil Bissa in the cause

list as counsel for the respondents.

(REKHA BORANA),J 4-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)