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Anurag Yadav vs State Of Raj And Anr
2022 Latest Caselaw 2732 Raj/2

Citation : 2022 Latest Caselaw 2732 Raj/2
Judgement Date : 31 March, 2022

Rajasthan High Court
Anurag Yadav vs State Of Raj And Anr on 31 March, 2022
Bench: Anoop Kumar Dhand
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 10476/2018

                                   Anurag Yadav
                                                                                                           ----Petitioner
                                                                          Versus
                                   State Of Raj And Anr
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Rajendra Kumar Soni For Respondent(s) : Mr. Mirza Faisal Baig Mr. Satyendra Meena for Mr. KS Chandel

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

31/03/2022

Learned counsel for the petitioner submits that the

controversy involved in this petition has already been decided by

the co-ordinate Bench of this Court in the case of Jeevan Ram Vs.

State of Rajasthan & Anr. in SB Civil Writ Petition No.9389/2017

decided on 07.09.2018.

Per contra, learned counsel for the respondents submit that

the respondents have submitted Special Appeal against the

judgment passed in the case of Jeevan Ram (supra) and the

Division Bench has passed interim order.

Counsel for the respondent is directed to submit the copy of

the order on record of this case.

List the matter on 25.04.2022.

(ANOOP KUMAR DHAND),J

HEENA GANDHI/10

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