Roopram vs State Of Rajasthan
2022 Latest Caselaw 8426 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 16565/2018

Roopram

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 13878/2018 Jasvinder Singh Bhullar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None For Respondent(s) : Mr. Sandeep Shah, AAG with Mr. Abhimanyu Singh Rathore

HON'BLE MS. JUSTICE REKHA BORANA

Order

29/06/2022

The matter comes up on an application under Article 226(3)

of the Constitution of India.

None has appeared on behalf of the petitioners.

Learned Additional Advocate General appearing for the

respondents submitted that the controversy in question rests

decided by the judgment passed in the case of Bharat Kumar

Sharma Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.9929/2018) on 24.05.2019.

List the matters on 04.07.2022 along with S.B. Civil Writ

Petition No.17130/2018.

(REKHA BORANA),J 30,31-TSingh/-

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