Mohan Lal Meena vs The State Of Rajasthan
2022 Latest Caselaw 3419 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 118/2022

Mohan Lal Meena

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vikram Singh Bhawla For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2022

Learned counsel for the petitioner prays for and is granted

two weeks' time to explain as to how this contempt petition is

maintainable because prima facie it appears to be time barred and

further apprise the Court regarding the exact date as to when the

petitioner has made representation to the respondents pursuant to

the order passed by this Court on 16.12.2020.

List the matter after two weeks.

(VIJAY BISHNOI),J 28-mohit/-

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