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Dinesh Chand Gupta S/O Shri Buddha ... vs State Of Rajasthan
2022 Latest Caselaw 2656 Raj/2

Citation : 2022 Latest Caselaw 2656 Raj/2
Judgement Date : 30 March, 2022

Rajasthan High Court
Dinesh Chand Gupta S/O Shri Buddha ... vs State Of Rajasthan on 30 March, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                     D.B. Special Appeal (Writ) No.111/2021
                                                                               In
                                                     S.B. Civil Misc. Application No.171/2020
                                                                               In
                                                     S.B. Civil Writ Petition No.11578/2020

                                      Dinesh Chand Gupta S/o Shri Buddha Lal Gupta
                                                                                                             ----Appellant
                                                                           Versus
                                      State Of Rajasthan & Another
                                                                                                        ----Respondents

s For Appellant(s) : Mr. Dharmendra Jain, Advocate Mr. Arvind Kumar Arora, Advocate For Respondent(s) : Mr. S.S. Raghav, Additional Advocate General Mr. Dheeraj Palia, Advocate for Mr. R.B. Mathur, Senior Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order

30/03/2022

The only issue survive for consideration in this appeal is

whether judgment of the Supreme Court in the case of High

Court of Punjab & Haryana & Ors. Versus Jagdev Singh

reported in AIR 2016 SC 3523 would be applicable in the

absence of any notice that any payment found to have been made

in excess would be required to be refunded.

Learned State's counsel prays for sometime to seek

instructions specifically on this aspect as to whether any

undertaking was taken by the appellant.

List this case in the last week of April, 2022.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Karan/57

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