Tejraj Mewara vs State Of Rajasthan
2022 Latest Caselaw 4045 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4029/2022

Tejraj Mewara

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Kailash Jangid For Respondent(s) : Mr Vishal Jangid AGC on behalf of Mr Hemant Choudhary

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

14/03/2022

Counsel for the petitioner submits that copy of the petition

has been served upon the learned counsel appearing for caveator-

respondents, who prays for two weeks' time.

Time prayed for is allowed.

List after two weeks, as prayed.

Office is directed to reflect name of Mr Hemant Chaudhary

Government Counsel for respondents in the cause list.

(ARUN BHANSALI),J 133-MMA/-

Powered by TCPDF (www.tcpdf.org)