Citation : 2022 Latest Caselaw 2726 Raj/2
Judgement Date : 31 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 3753/2022
Vijay Singh S/o Manipal Singh, R/o Devi Pura, Patusari,
Jhunjhunu, Rajasthan, 333001.
----Petitioner
Versus
1. The State Of Rajasthan, through Chief Secretary,
Government Of Rajasthan, Jaipur.
2. Principal Secretary, Finance Department, Secretariat,
Jaipur.
3. Secretary, Finance (Revenue) Department, Secretariat,
Jaipur.
4. The Excise Commissioner, Government Of Rajasthan,
Udaipur.
----Respondents
For Petitioner(s) : Mr. Amit Malani Advocate on behalf of Mr. Nikhil Simlote Advocate.
HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN
Judgment / Order
31/03/2022
Learned counsel for the petitioner would submit that the
petition is now rendered infructuous in view of subsequent
circumstances.
Accordingly, the petition is disposed off as having rendered
infructuous.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ
Sanjay Kumawat-6
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