Ramswaroop Sharma S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1931 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11518/2019

Ramswaroop Sharma S/o Shri Shankarlal Sharma
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 6032/2016 Pratibha Singh

----Petitioner Versus State Panchayati Raj Dep Ors

----Respondent S.B. Civil Contempt Petition No. 1291/2019 Ramswaroop Sharma S/o Shri Shankarlal Sharma

----Petitioner Versus State Of Rajasthan Through The Principal Secretary

----Respondent S.B. Civil Contempt Petition No. 1301/2019 Pratibha Singh D/o Rajendra Singh

----Petitioner Versus State Of Rajasthan Through The Principal Secretary

----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, Adv.

(through video conferencing) For Respondent(s) : Mr. Pradeep Kalwania, Govt. Counsel.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

03/03/2022

Learned Govt. Counsel-Mr. Pradeep Kalwania places reliance

on the order passed by this Court in S.B. Civil Writ Petition

No.3540/2020 (Rohitash Verma & Others Versus State of

(2 of 2) [CW-11518/2019]

Rajasthan & Ors.) & other connected writ petitions, decided vide

common order dated 24.11.2021.

Leaned Govt. Counsel submitted that the said decision of the

Single Bench has also been upheld by the Division Bench of this

Court in D.B. Special Appeal Writ No.1040/2021 (Rakesh

Kumar & Ors. Versus State of Rajasthan & Ors.) & other

connected matters, vide order dated 20.12.2021.

Learned counsel for the petitioner-Mr. Girish Khandelwal

submitted that he is not aware about the said judgment and as

such he wants time to go through the same.

List again on 15.03.2022.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/148-151

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