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Ramkishan Meena vs State Of Rajasthan
2022 Latest Caselaw 9683 Raj

Citation : 2022 Latest Caselaw 9683 Raj
Judgement Date : 25 July, 2022

Rajasthan High Court - Jodhpur
Ramkishan Meena vs State Of Rajasthan on 25 July, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 8911/2020

Ramkishan Meena

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 8913/2020 Rajkumar Rohlaniya

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Sudesh Kasana Mr. Mohan Singh For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

25/07/2022

Learned counsel for the petitioner submits that the

controversy in question rests decided by the judgment passed in

S.B. Civil Writ Petition No.7175/2013; Hemraj Rajawat Vs.

State of Rajasthan And Ors. decided on 20.08.2014, at Jaipur

Bench of this Court.

Learned AAG Mr. Vyas prays for time to complete his

instructions.

Time prayed for is granted.

List the matters on 22.07.2022.

(REKHA BORANA),J 40,41-Ashutosh, Abhishek/-

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