Bhola Ram vs State Of Rajasthan
2022 Latest Caselaw 4333 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4127/2022

Bhola Ram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Balvindar Singh For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

16/03/2022

Learned counsel for the petitioner submits that in similar

nature writ petition, notices have been ordered to be issued.

In view of the submissions made, issue notice. Issue notice

of the stay application also.

A copy of the petition be served on Mr Manish Vyas, AAG,

who may complete his instructions in the matter.

Office is directed to reflect thename of Mr Manish Vyas, AAG

as counsel appearing for the respondents in the cause list.

Connect with S.B. Civil Writ Petitions No.7075/2020 and

No.11536/2020.

(ARUN BHANSALI),J 223-MMA/-

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